MAYAMUTHU Vs. STATE

JUDGEMENT

(1.) PETITIONERS/accused 1 to 5 in S.C.No. 472 of 1997 on the file of learned II Additional Sessions Judge Tirunelveli have filed this petition under Section 482 of the Code of Criminal Procedure, not to treat the Court witness 1 as an hostile witness.

(2.) THE case in brief is as follows:

(3.) LEARNED counsel for the petitioner also relied on Shakila Khader and Nausheer Cama, 1975 (4) SCC 122 wherein it is stated as follows: "Only prosecution witnesses can be contradicted by reference to their statements made to police and not court witnesses or defence witnesses" This decision is applicable to the case on hand.