GOKUL Vs. STATE

JUDGEMENT

(1.) This petition has been filed challenging the order passed by the Court below dismissing the objection petition filed by the petitioner, objecting to marking of certain electronic documents and photos.

(2.) It is seen from the records that even at the time when the electronic evidence namely the CD and the photos were marked through P.W.8, the petitioner had raised objections for marking the documents. The objection was over ruled and the prosecution was allowed to mark the documents subject to objections. This became a subject matter of challenge before this Court and ultimately reached the Hon'ble Supreme Court. The Hon'ble Supreme Court passed the following order on 10/8/2018 and the same is extracted here under.

(3.) By virtue of the above order the petitioner was given an opportunity to raise the objection and such objection was directed to be considered at the appropriate stage of the proceedings by the trial Court.