V. SULOCHANA Vs. STATE

JUDGEMENT

(1.) This petition has been filed challenging the order passed by the Court below dismissing the application filed by the petitioner under Section 91 of Cr.P.C. wherein the petitioner had sought for the production of certain documents in order to effectively defend herself in the case pending against her in CC.No.126 of 2012.

(2.) The petitioner, who has been arrayed as Al, is facing trial before the Court below for the offences under Section 120B, 182, 201, 409, 424, 411, 454, 380, 477A of IPC read with 34 IPC. The prosecution has examined 36 witnesses and the case is now at the stage of cross examination of PW1. During this stage, the petitioner has filed an application under Section 91 of Cr.P.C. seeking for the production of the following documents:

(3.) The Court below dismissed the application filed by the petitioner. Aggrieved by the same, the present petition has been filed before this Court.