STATE Vs. M A BEG

JUDGEMENT

(1.) THIS application in revision is directed against an order passed by the Additional Sessions Judge Jammu in the trial of Kashmir Conspiracy case calling for a particular document for inspection by the court.

(2.) IT appears that the accused filed an application before the court on 20 -10 -1962 praying that the document in question, which happened to be the village Crime Register should be called for and the accused may be allowed to inspect the same. The reason given for the inspection and the production of the document by the accused was that this document was necessary to lay a foundation for the cross examination of a witness by the accused in order to impeach his credit by showing his antecedents. The application was resisted by the prosecution which filed rejoinder on 22 -10 -1962. Another application was filed by the accused followed by a rejoinder on behalf of the State. The court after considering the application of the accused and the objections filed by the prosecution ordered the D. I. G. Kashmir to produce the document in question for inspection by the court. It is against this order that the present petition has been preferred.

(3.) THE order under revision has been assailed before me mainly on two grounds: -