ROBERT VICTOR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been preferred against the order passed by the trial Court in Crl.M.P.No.1276 of 2022 in C.C.No.116 of 2021.

(2.) The brief facts in brief:

(3.) It was resisted by the revision petitioner stating that the crime is of the year 2018 and the Account statement alleged to have been obtained during the course of trial. So that document cannot be permitted to be marked. No proper application was filed under Sec. 311 of Cr.P.C. There is a long delay in filing the petition. Moreover, the deponent is not the Inspector of Police attached to the Anna Nagar Police Station. On the date of investigation, he was working somewhere else.