BALABUX DAROLIA Vs. KING

JUDGEMENT

(1.) THIS rule has been obtained by the accused who has been convicted of having committed an offence punishable under Section 14, Bengal Motor Spirit Sales Taxation Act of 1941, and sentenced to pay a fine of Rs. 300 in default to undergo simple imprisonment for 2 months. This sentence was upheld on appeal and the accused has obtained this rule.

(2.) SEVERAL points were taken in the petition, applying for this rule. Only one point has been pressed, viz. that the accused has been prejudiced by reason of the refusal of the Magistrate to allow the accused to have copies of the statements made to the police by witnesses under Section 161, Criminal Procedure Code I have seen the learned Magistrate's reply to this ground. He says that the matter was not pursued on the date fixed. It seems however from the record that there were two applications; the first application apparently was a verbal one and it was rejected. Thereafter, there was a written application referring to the prior application and asking the Magistrate to grant copies. The learned Magistrate passed an order upon this latter application. It is difficult to say that the accused did not pursue the application. Next, the learned Magistrate says that as the case depended on documentary evidence there was no question of prejudice to the accused. I cannot accept this view. Further the learned Magistrate says that the statements were "boiled statements" and therefore the accused was not entitled to them.

(3.) I cannot agree with this view of the learned Magistrate. I do not know precisely what he means by "boiled statements". I presume he means statements not recorded verbatim but recorded briefly. Whether the statements were boiled or unboiled an accused is entitled to get copies thereof. These statements are very valuable to an accused person for the purpose of cross -examination and until the statements are seen it is not possible to say whether or not the accused has been prejudiced by the failure of the Court to give copies of the statements.