SURESH KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision challenges the correctness of the order of conviction under section 500 I.P.C. and sentence of fine thereunder of Rs. 1,000/ - or in default of payment, S.I. for three months, confirmed in appeal, which was preferred against the order of the

(2.) THE complainant Rajmal had brought a criminal action against the petitioner by filing a complaint in the Court of J.M.F.C. under section 500 I.P.C. on the allegation that he was addressed a 'Murti Chor' (idol thief) by the petitioner, in his statement recorded by police during investigation of a criminal case which was initiated on the petitioner's report.

(3.) THE revision poses some vital problems of legal character concerning the nature of privilege an the admissibility of the statement recorded by police of a witness during investigation of a criminal case.