(1.) The following questions have been referred to us for decision by a learned single Judge of this Court:
(2.) II after the first information report the complainant hands over a list of the stolen property to the Sub-Inspector as soon as he arrives on the spot for Investigation, is such a liet inadmissible In evidenoe under Section 162, Criminal P. C.?
(3.) After making this report, Mohammad Yusuf prepared a list of stolen property which is Ex. P-2. Mohammad Yusuf stated that he was taking the list to the police station when the Sub-Inspector arrived and then he gave the list to him. The Sub-Inspector also corroborated the statement of Mohammad Yusuf and stated that the list bad been handed over to him when he went to the village for investigation. Thus, the list was given to the Sub-Inspector before he actually recorded the statement of any witness in connection with the investigation of the case. The question is whether the list was inadmissible because it had been given to the police officer after the first information report had been lodged and after fiche police officer had started from the police station and had gone to the village for investigation of the crime.