GOVIND RAGHUNATH SAWANT Vs. B. A. KAKADE

JUDGEMENT

(1.) -The petitioner in the above revision application is accused No. 7, in Case No. 914/P/71, which is pending in the Court of the Presidency Magistrate at Victoria Terminus, Bombay.

(2.) On Nov. 5, 1973, an application was made on behalf of the petitioner for production in Court for furnishing to him the copies of the statements of a prosecution witness in the case, P.W.1, Ranganathan. Admittedly, statements of the said witness were recorded by the Railway Protection Force Officer, S. I. Kakade, on Dec. 30, 1970 and also by a police officer, at Kurla Police Station. The accused stated in the application that the copies of the statements required should be ordered to be produced in Court or furnished to him for the purpose of contradicting P . W. 1 Ranganathan, under section 145 of the Evidence Act.

(3.) The application was opposed on behalf of the prosecution. The learned Presidency Magistrate upheld the objection, making the following order: