A LOGANATHAN Vs. STATE

JUDGEMENT

(1.) The petitioner is an accused for the offences punishable under Sections 468 and 120-B IPC. Pending trial of the case, witnesses were examined and several documents were marked without furnishing copy of the same to the petitioner. When an objection has been raised and a petition was filed seeking for those documents, it was declined by the order dated 23.7.2009 and aggrieved against that the present petition has been preferred before this Court.

(2.) Learned counsel for the petitioner submits that without supply of copies under Section 207 Cr.P.C, the petitioner could not cross examine the witnesses and therefore, seeks for supply of the documents relied on by the prosecution.

(3.) Learned Additional Public Prosecutor submits that it is the bounden duty of the prosecution to supply prosecution materials and it will be supplied, if not supplied.