CHANDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C., 1973 against the order dtd. 3/6/2017 passed by learned Special Judge (Prevention of Corruption Cases), Udaipur in sessions case No.73/2017 in criminal regular case No.19/2008 pending trial in the court below whereby learned Special Judge dismissed the application filed by the petitioner under Sec. 65 of the Indian Evidence Act for producing documents as secondary evidence.

(2.) The facts as noticed by this Court are that whether the photo copy of the carbon copy of the original document is admissible under Sec. 63 read with Sec. 65 of the Indian Evidence Act.

(3.) Learned counsel for the petitioner has relied upon the judgment of Pappu Singh @ Laxmansingh vs. The State of Rajasthan reported in 2002(1) Cr.L.R. (Raj.) 566 in which the following precedent law has been laid down.