STATE OF PUNJAB Vs. MOHINDER SINGH

JUDGEMENT

(1.) A Division Bench of this Court, while deciding Murder Reference No.8 of 2007 titled "State of Punjab Vs. Mohinder Singh", noticing spelling mistakes in the medical evidence given by the Doctors, gave the following directions:

(2.) In pursuance of above directions, the Registrar (Rules) has issued a communication dated 28.08.2008 to the effect that requisite affidavits are required to be prepared by the Doctors, who appear as expert witnesses, as the original records always remain with them, which they can use/refer to, while preparing their affidavits.

(3.) In a meeting of the Monitoring Committee of this Court with the Officers of Punjab and Chandigarh on 16.04.2012 and with the Officers of Haryana on 17.04.2012 consisting of the Chief Secretary and the Home Secretary of the respective States, it was decided that medical evidence shall be recorded through 'Video Conferencing'. At that stage, it was pointed out that the Doctors faced difficulties in tendering their evidence on affidavits.