1. This petition under S. 482 of the Code of Criminal Procedure challenging the correctness of the order dated 31-7-1984, passed by VIII Additional Sessions Judge, Kanpur, whereby the application of the petitioner for being supplied copies of the statements of his witnesses recorded under S. 161, Cr. P.C and copies of the affidavits, have been rejected.
2. None has appeared on behalf of the petitioner. I have heard the learned Additional Government Advocate for the opposite parties.
3. On 12-11-1982 an F.I.R was lodged against the petitioner under S. 307, I.P.C After investigation the accused was charge-sheeted and the petitioner is facing trial in S.T No. 1.16 of 1984 State v. Ranjeet Singh arising out of the said crime under S. 307, I.P.C The case was investigated by the two Investigating Officers, namely, S.I Mahendra Singh and S.I Sheo Ram Sharma. The first I.O, Shri Mahendra Singh, submitted Final Report. Subsequent S.I Shri Sheo Ram Sharma filed chargesheet against the petitioner. The petitioner filed application before the Additional Sessions Judge for supplying copy of statements of witnesses recorded under S. 161, Cr. P.C and all the witnesses examined prior to’ submission of Final Report by S.I Mahendra Singh and also copy of the affidavits alleged to have been filed by the witnesses. The learned’ Additional Sessions Judge by the impugned order dated 21-7-1984 (Annexure ‘C’) has rejected the said application assigning reasons that the prosecution has not placed reliance on the evidence collected by the first S.I Mahendra Singh who submitted a Final Report, and as such the copies of the statements of the witnesses examined by him and also copies of the affidavits cannot be supplied to the petitioner. The petitioner has challenged the correctness of the said order. It has been urged by the petitioner, that the subsequent Investigating Officer has also examined some witnesses examined by the first Investigation Officer, and’ the prosecution wants to examine those witnesses as prosecution witnesses in the case. The statements of the witnesses are very much essential for the just decision of the case as the witnesses may be Confronted with their earlier statements.
4. The relevant portion of S. 207, Cr. P.C which provides' for supply of copies of police report and other documents to the accused, is as under:—
“S. 207. Supply to the accused of copy of police report and other documents.— In any case where the proceeding has been instituted on a police report, the Magistrate shall without delay furnish to the accused, free of cost, ac Copy of each of the following:—
(i) the police report;
(ii) the first information report recorded under S. 154;
(iii) the statements recorded under sub-section (3) of S. 161 of all persons whom the prosecution proposes to examine as its witnesses, excluding therefrom any part in regard to which a request for such exclusion has been made by the police officer under sub-section (6) of section 173;
(iv) the confessions and statements, if any, recorded under section 164;
(v) any other document or relevant extracts thereof forwarded to the Magistrate with the police report under sub-section (5) of S. 173:…………………”
5. A perusal of the cl. (iii) of S. 207, Cr. P.C clearly shows that the accused is entitled to copy of the statements recorded under sub-section (3) of S. 161, Cr. P.C of all the persons whom the prosecution proposed to examine as its witnesses, the copies of the statements of the witnesses whether they are examined once or twice, are to be supplied to the accused. Even where there are more than one Investigating Officer in the case, the accused is entitled to copies of statements recorded by all the Investigating Officers (vide Jabid Ali v. Tripura Administration, 1962 (2) Cri LJ 590. It has also been held by Delhi High Court in S.J Chaudhary v. State, 1984 Cri LJ 864 that where the statements of the witnesses are recorded more than once, the accused is entitled to copies of all such statements. If the Investigating agency has recorded statement of a witness more than once, there may be contradictions in the same and the accused may like to utilise the same for his benefit and the ends of justice in that behalf can be secured by providing to him the copies of all such statements. Such a purpose may be frustrated if the copies of only such statements as are sought to be relied upon by the prosecution are supplied to the accused. In view of the clear provisions of S. 207, the learned Sessions Judge was not justified in rejecting the prayer of the petitioner. The order dated 21-7-1984 is patently erroneous.
6. The petition is allowed. The order dated 21-7-1984 (Annexure ‘C’) passed by the VIII Additional Sessions Judge Kanpur is hereby set aside. The learned Sessions Judge shall also supply copies of the statements of the witnesses recorded by the first Investigating Officer Shri Mahendra Singh prior to the submission of the charge-sheet and copies of the affidavits of the witnesses.
7. Petition allowed.
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