VAISAKH @ HARI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks a direction to provide him with readable copies of the depositions of witnesses in S.C. No.76/2010 on the files of the Additional Sessions Court-I, Thiruvananthapuram, and also its official translations.

(2.) Petitioner was convicted and sentenced to undergo imprisonment for life under Sec. 302 IPC as per judgment in the aforementioned sessions case, which was affirmed by this Court in Crl.Appeal No.787/2016. Petitioner intends to prefer an appeal before the Supreme Court. Since copies of the depositions of the trial court are indecipherable, he applied to the Sessions Court to provide him with legible copies of the depositions. By Ext.P2 communication dtd. 11/6/2024, the said request was refused, stating that the rules do not permit the issuance of readable copies.

(3.) I have heard Smt. Ahalya Prakash. K.V., learned counsel appearing for the petitioner and Sri. C.N. Prabhakaran, learned Public Prosecutor.