MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the 1st accused in S.C.No.315/08 on the file of the Additional Sessions Court, II, Palakkad. The main prayer in the Crl.M.C.is to quash Annexure F order dated 14.12.2012 in Crl.M.P.No.3417/12 in S.C.No.315/08 .

(2.) THE subject matter of the Crl.M.C. is one concerning an application filed by the petitioner at the stage of defence evidence seeking for comparison of the thumb impressions of deceased Raveendran with FIS and accident cum wound register maintained in the K.G.Hospital, Coimbatore which have been marked as Exhibits P25 and P27 as well as the thumb impressions obtained by the Single Digit Bureau, Palakkad at the time of inquest. The purpose is to ascertain whether the said impressions are of the same hand and person and to find out whether the said impressions were taken before or after the death of the deceased.

(3.) ANNEXURE F order followed thereafter wherein it was held that the petitioner could have opted for any other agency or experts, who could come to Court to inspect materials, take required photographs of the finger prints available on the documents and effect comparison or otherwise from the Court itself bringing the equipments to the Court. Accordingly, the petition to send the original documents was dismissed.