ADISH KUMAR JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of filing this revision petition, the petitioner assails order dtd. 28/1/2019 passed by learned Additional Sessions Judge, Moga, whereby an application filed by him for sending the exhibited CDs to Forensic Science Laboratory to prove the genuineness/authenticity of the same, has been declined.

(2.) The CDs in question are stated to be containing CCTV footage allegedly recorded from camera installed outside the house of the petitioner. The trial Court has, however, declined the request mainly on the ground that the original digital video recorder, which is the primary source of recording from CCTV camera, has not been brought on record and nor is stated to be in possession of the accused.

(3.) I have heard the learned counsel for the petitioner.