JYOTI MAURYA Vs. STATE OF M P

JUDGEMENT

(1.) This Criminal Revision is directed against the order passed by learned 12th Additional Sessions Judge, Indore in Sessions Trial No.754/2014 on 17.07.2015.

(2.) The brief facts giving rise to this revision are that present applicant is facing trial under sections 409 and 167 of IPC in Sessions Trial No.754/2014 before 12th Additional Sessions Judge, Indore. On 05.03.2015, statement of prosecution witness Dinesh PW -5 was recorded by the trial Judge. In his statement, he proved documents which were marked as Ex.P/12 -1, P/12 -7 and Ex.P/13 to 22.

(3.) The objection was raised by counsel for the applicant which was decided by learned trial Court vide impugned order dated 17.07.2015. According to the objection raised by the counsel, the documents which were exhibited as Ex.P/12 to P/22, were not part of the charge -sheet. No copy was supplied to him under section 207 of Cr.P.C. Learned trial Court observed in the impugned order that such documents were exhibited, as according to him, it could be presumed that while committing the case to the Court of Sessions, the Magistrate must have supplied all the copies under section 207 of Cr.P.C., therefore, trial Court opined that the objection had no force and accordingly, it was dismissed.