RAJESH RANA Vs. SANJEEV KUMAR

JUDGEMENT

(1.) This case relates to a complaint under Section 500, I.P.C., by Sanjeev Kumar Sharma, respondent herein. The trial Court vide order dated November 15, 1999 allowed the examination of the finger prints expert. As the complainant had to prove his case beyond any shadow of doubt, it was necessary that, the finger prints expert should have been examined.

(2.) Counsel for the petitioner has argued that in the list of witnesses the name of the finger prints expert was not mentioned. Therefore, the Court cannot allow the examination of such a witness.

(3.) The examination of the expert goes to the root of the case. For a just and fair decision, it is necessary that the Finger Print Expert is examined.