BASUDEO NARAIN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under section 482, Cr. P. C. has been filed to quash the order dated 21-1-2006 as well as dated 8-3-2006 passed by Fast Track Court No. 1, Sasaram in Sessions trial No 388 of 1990. Vide order dated 21-1-2006, the Court below has allowed the petition dated 22-9-2004 of the prosecution and has marked report of the Director Police Laboratory, C. I. D. , patna as Ext. 4. Vide order dated 8-3-2006, the lower Court has rejected the petition of the petitioners filed under Sections 311 and 340 of the Cr. P. C. as well as petition for sending the letter (Ext. 2/c) to Forensic science Laboratory, Hyderabad for examination.

(2.) HEARD.

(3.) ON perusal of the order dated 21-1-2006, it appears that the Court below has marked report of the Director, C. I. D. , Patna as Ext. 4 holding it as public document. He has relied uppri a decision of the apex Court reported in AIR 1973 Sc 905 (1975 Cri LJ 778) (Phool Kumar v. Delhi Administration ).