K S KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petition is filed by the 10th and 11th accused in PRC No. 2 of 2005 seeking direction to the learned Judicial magistrate No. II, Kancheepuram to furnish tamil translated copy of the final report as well as 63 other documents which are found in English language.

(2.) THE learned Judicial Magistrate No. II, Kancheepuram has chosen to turn down the request of the petitioners herein relying upon the two recent decisions rendered by this Court.

(3.) THE learned Judicial Magistrate No. II, Kancheepuram had already furnished copies of the documents found cited in the final report, but the petitioners would contend that they, being Tamilians, want the final report as well as the 63 other documents in English in the language of Tamil for better understanding of the case as against them and for better appreciation of the course of trial.