DANNI Vs. STATE OF M P

JUDGEMENT

(1.) WITH the consent of the parties, the case was finally heard. This revision has been filed by the applicant/accused against the order dated 16.3.2001 of the learned Additional Sessions Judge, Umaria in Sessions Trial No. 198/2000, by which on demand of the copies of the photographs produced by the prosecution being made, the learned

(2.) ADDITIONAL Sessions Judge has declined to give copies on the ground that on account of the absence of negatives of the photographs, since the photographs were not admissible in evidence, there was no necessity of giving copies of such documents. Section 207 of CrPC makes provision for supply of copies of document filed by the prosecution and reads as under :

(3.) IT is, therefore, clear that the learned Additional Sessions Judge committed an error in not furnishing copies of the photographs filed by the prosecution to the accused. It is not disputed by the learned State Counsel that xe rox copies of photograp;hs can also be prepared and given to the accused.