ANTRUDH MARIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This revision application has been filed against the order dated 3-7-2002 passed by 1st Additional Sessions Judge, Dumka in Criminal Appeal No. 164 of 1982 whereby and where under the learned appellate Court rejected the petition filed by the informant petitioner under Section 391 of the Code of Criminal Procedure (the Code) for bringing two public documents on the records as exhibits.

(2.) Mr. Amar Kumar Sinha learned counsel appearing on behalf of the petitioner submitted that the learned appellate Court committed error in rejecting the petitioners prayer to get those two documents exhibited which are public documents, at the stage of appeals, as according to the petitioner both the documents are essential for arriving at the correct conclusion of the case and for the ends of justice, those public documents are essential to be exhibited.

(3.) On the other hand, Mr. Rajeeva Sharma, learned counsel for opposite party Nos. 2 and 3 submitted that in the judgment of conviction, the opposite party members do not assert about their claim over the land in question and, as such, both the documents are irrelevant and are not concerning with the matter in question.