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Judgment
Meenakshi Madan Rai, J
Paper-Books have been prepared and made over to Learned Counsel for the parties.
Learned Counsel for the Appellant submits that after checking the Paper-Books she finds that there is an error in Page-79A, pertaining to Ext P-29/PW-7 which has been wrongly typed in the translation. She has also pointed out an error in Page-93 of the Paper-Book wherein at the Index a signature in Ext P-36/PW-13 has been noted as a specimen signature, when it is an Account Opening Form. That, these two errors need to be rectified.
Learned Additional Public Prosecutor submits that the Sanction to prosecute has not been incorporated in the Paper-Books, however he admits that he is unaware as to whether such Sanction indeed existed in the original case.
In such circumstance, let Learned Additional Public Prosecutor take necessary steps and inform this Court.
Let Registry take note of the errors and rectify it with the assistance of Learned Counsel for the parties.
List on 22-08-2024.