SAGILI SOLOMON Vs. STATE

JUDGEMENT

(1.) IT has been repeatedly held, not only by their Lordships of the Privy Council, but also by this Court that the omission to strictly comply with the terms of Section 342, Criminal P.C., vitiates the trial In 'Dwaraknath Varma v. Emperor 64 Mad L. J. 466 the Privy Council held that Section 342, Criminal P. C., ought to be strictly followed. This decision has been followed in 'Sangama Naicker', In re: 59 Mad 622.

(2.) IN page 20 of the printed papers we find the questions put to the accused under Section 342, Criminal P.C., as follows: Q: The statement made by you in the committing Court is read out to you now. Is it the one made by you and is it correct?