DR. V. RAJESWAR RAJU Vs. STATE

JUDGEMENT

(1.) THIS is an application under Section 482 Code of Criminal Procedure for expunging remarks of the trial Court against the Petitioner who was a prosecution witness.

(2.) OBSERVATION of the trial Court in the judgment reads as follows:

(3.) FACT that the expunging of remark against a witness in a judgment will not mutilate the judgment should not be the sole considerations where the Court giving the remark has carefully deliberate land had given the remark. Court while adjudicating a particular question, has also duty towards the society and where it is satisfied that the witness is to be commented upon for benefit of the society, it can give such remarks. In so giving. Court is to weigh the effect of the remarks on the witness with the benefit to be achieved by the Society.