S.KANNAN Vs. STATE

JUDGEMENT

(1.) This matter arises out of a sent for petition filed under Sec. 91 Cr.P.C.

(2.) Though a routine question had been cropped up, but it is put up in a new fashion, question of right of defence, extent of defence, constitutionally guaranteed right of the accused under Art. 22(1) had shown.

(3.) Petitioners/accused are being prosecuted for their alleged commission of certain white collar offences before the learned Special Judge under PC Act/Chief Judicial Magistrate, Tiruvellore. Investigation completed. Prosecution package has been produced. Charges were framed. Now, the stage is set for trial of those charges.