K SIVANANDAM Vs. STATE

JUDGEMENT

(1.) The impugned order dated 18-8-1998 passed in Crl. M.P. No. 158 of 1998 in C.C. No. 227 of 1997 on the file of learned Principal Special Judge for CBI cases, Chennai, dismissing the petition filed by the petitioner/accused in the case for the offences under Sections 7 and 13 (1) (d) of the Prevention of Corruption Act, requesting for summoning of the documents under Section 91, Cr.P.C. is under the challenge before this Court in this Revision.

(2.) The short facts, which are relevant for the disposal of this Revision, are summarised as follows :-

(3.) While attacking the said order, the counsel for the petitioner reiterating the submissions made before the trial Court, would state that in order to give a fair and free opportunity to the accused to defend the case, the trial Court ought to have summoned those documents which are of vital and inescapable requirement for the defence in order to disprove the case of prosecution.