THIRU R KARPURA SUNDARA PANDIAN Vs. STATE

JUDGEMENT

(1.) All the three Criminal Revision Petitions have been filed by the petitioner/accused against the order passed by the learned II Additional District Judge for CBI Cases, Madurai, dated 10.12.2012, in Crl.M.P.Nos.1153, 1154 and 1155 in C.C.Nos.3,4 and 5 of 2010 respectively.

(2.) The petitioner was working as Assistant Manager in IDBI Bank in Trichy Cantonment Branch and he is the accused for the alleged offences under Sections 420, 409, 467, 468 and 471 I.P.C. and Section 13(2) r/w 13(1)(c)(d) of the Prevention of Corruption Act and the respondent police had laid the final before report before the trial Court and has also supplied booklet containing photostat copies of the final report, FIR statements of witnesses and documents supposed to be relied upon by the respondent police. Since the copies of FIR, Final Report and statements and witnesses supplied to the petitioner were in English language and not is in vernacular language, he filed the petitions before the trial Court under Section 207 Cr.P.C. in Crl.M.P.Nos.1153, 1154 and 1155 in C.C.Nos.3,4 and 5 of 2010 respectively, requesting the trial Court to furnish the prosecution copies in Tamil version.

(3.) In that petitions, the petitioner stated that the prosecution copies have been furnished to him in English version. Since he is residing in Tamil Nadu, he requires the said copies in Tamil and his mother tongue is Tamil and hence, he prayed that the documents have to be furnished in Tamil.