BASAVARAJU M U Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice to Respondent No.1.

(2.) Notice to be issued to Respondent No.2 is dispensed with.

(3.) The petitioner/accused in SC No.62/2017 has made an application under Section 207 of Cr.P.C. furnishing the statement of the victim recorded under Section 164 of Cr.P.C., particularly the said statement was recorded by means of video graphic method by the jurisdictional Magistrate. It appears, along with the charge sheet, the said video graphed statement was not furnished to the accused. After the accused appeared before the Sessions Court, he made an application for furnishing of the said Compact Disc, under which Section 164 of Cr.P.C. statement of the victim was recorded. The learned Prosecutor before the Court below, has strenuously objected for granting of a copy of the videographic statement of the victim recorded under Section 164 of Cr.P.C. to the accused.