IN RE: V.N.S. VISWANATHAN Vs. STATE

JUDGEMENT

(1.) THESE petitions are filed under Section 482 of the Code of Criminal Procedure for the purpose of setting aside the order dated 9th August 1976 passed by the XI Metropolitan Magistrate, Saidapet in C.C. No. 5986 of 1975.

(2.) BY virtue of the above said order dated 9th August 1976, the Magistrate has permitted the prosecution to make certain documents through P.W. 2.

(3.) THE documents sought to be marked are: -(i) The confession statement of the accused dated 20th July 1973 about which P.W. 2 has referred to in his complaint to the police, Ex. P -5 dated 20th July, 1973; (ii) The cash book relating to 21st March, 1972 of M/s. T.T. Krishnamachari and Company, as it is a document to show that the payment purported to have been made by the accused to M/s. T.T. Krishnamachari and Company on behalf of M/s. L. D. Seymour and Company, (India) Private Limited does not find a place in the record of transactions therein; and (iii) The bank statement relating to Ex. P -6.