K. RAMAJEYAM Vs. STATE

JUDGEMENT

(1.) Ramajeyam, the sole accused in the Sessions Case in S.C.No.142 of 2013, pending on the file of the learned III Additional Sessions Judge, Poonamallee challenges dismissal of his petition in C.M.P.No.182 of 2013 seeking furnishing of copies of certain documents.

(2.) Petitioner is being prosecuted before the said Additional Sessions Judge, for certain serious offences, namely, under Sections 449, 302, 392 and 404 of IPC. The case has been committed to the Court of Sessions under Section 209 of Cr.P.C., by the learned Magistrate. Now, the case is pending before the learned III Additional Sessions Judge, Poonamallee. Three prosecution witnesses have been examined.

(3.) At this stage, the petitioner filed C.M.P.No.182 of 2013 seeking furnishing of copies of statement of witness Nos. 22, 31 to 34, 36 and copies of expert's reports.