SIVA Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The only question that arises in this proceeding is whether the general diary maintained by the Police Control Room is a document falling within the purview of Section 172, Cr. P.C.

(2.) Heard both the sides. Section 172 of the Code of Criminal Procedure recites as under :

(3.) The Police Officers are required to maintain two diaries, viz., (i) A diary where entries are made about the events which take place in the Police Station in Chronological order and it is ordinarily difficult to fabricate false entries in such diary and this diary has to be maintained day by day. This diary is known as general diary. (ii) Apart from general diary, the Police Officer who happens to be the investigating officer has to maintain a case diary. The case diary should set forth the proceedings day by day of the investigating officer and must record inter alia the time at which the information reached him, the time at which he began and closed his investigation, the place or places visited by him and circumstances ascertained through his investigation.