P.B.CHANDRABABU Vs. P.B.SURESH

JUDGEMENT

(1.) The petitioner is defendant No.1 in O.S.No.259/2011 on the files of the court below. The respondent Nos.1 to 4 herein filed I.A.No.543/2018 before the court below praying for collecting the voice samples of the first defendant, who is the petitioner herein, and forwarding the same to the Forensic Science Laboratory, Thiruvananthapuram for comparing the same with the voice recorded in the electronic data produced by the plaintiff. The court below as per Ext.P8 allowed the said application, against which the first defendant has filed this Original Petition.

(2.) Heard.

(3.) When this matter has been taken up for hearing, it has been consented by all the learned Advocates that if the electronic record is played in the presence of the Judicial Officer, the lawyers and the parties concerned and after playing the electronic record, if the first defendant does not agree that the sound therein is of the first defendant, the same can be sent to the expert for examination.