SURESH PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY order dated 3.11.2006, the case diary was called for and the case was ordered to be listed thereafter, Opposite Party No. 2, the informant, has appeared.

(2.) HEARD the parties and with their consent, the case is being disposed of at this stage itself.

(3.) MR . Jaiswal for the State submits that it was for the petitioners, the defence, to solicit information about these documents in their cross -examination or to bring these documents on record through their defence witness to establish their innocence. The process of Court could not be used to establish the innocence of the defence or the falsity of the prosecution case.