K. SOUNDARARAJ Vs. STATE

JUDGEMENT

(1.) This criminal original petition is filed seeking in order to set aside the evidence let in cross examination by the defence witness No.6 Mr.A.Shanmugapandian on its entirely in connection with the case in Special Case No. 62 of 2014 pending on the file of the Special Court for Exclusive Trial of Prevention of Corruption Act Cases, Tirunelveli.

(2.) The facts in brief:-

(3.) That was objected by the petitioner stating that no such evidence is permissible under law; The trial court stopped recording the evidence of the witness on the objection made by the petitioner. Over the above said, this criminal original petition has been preferred.