GHANSHYAM MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionists and learned AGA for the State.

(2.) Learned AGA has stated that he has sent a fax to seek a report whether ballistic report was filed or not, but no report has been received till date.

(3.) Learned counsel for the revisionists has argued that the ballistic report is a valuable piece of evidence, on which he can argue on the point of discharge. He has further argued that in similar circumstances, the High Court has held that the prosecution cannot withhold the ballistic report. Thus, he has contended that copy of report of ballistic expert must be given to him.