AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 103 wordsSpencer, Og.C.J.
There is no objection whatever to the accused being granted a copy of the statements made by witnesses at the inquest inquiry; and it the record of the inquest proceedings was in the custody of the Court, the Magistrate should have allowed certified copies to be given upon the application of the accused''s Vakil. If the inquest report was not in the Court, the Magistrate had power u/s 94 of the Code of Criminal Procedure, to call for it to be produced by the Police.
The Chief Presidency Magistrate will take back the application and pass the necessary orders.