- (1.)This petition has been filed under Section 482 Cr.P.C., praying to set aside the order passed in Crl.M.P.No.6052/2013 in P.R.C.No.17 of 2013 on the file of the learned Judicial Magistrate No.2, Trichirapalli, dated 04.10.2013.
(2.)The petitioner in this petition is the 5th accused in Crime No.1863 of 2013 for an offence under Section 323 IPC. There are other accused involved in other offence punishable under Section 302 IPC r/w Section 34 IPC, but any how that is not an issue in this petition.
(3.)At the time of trial, the witnesses were examined and the material documents have been marked. One of the material document is a videograph and the other one is compact disc (C.D). The petitioner/accused in this petition filed a petition asking the committal Court to furnish a copy of the C.D and not the original C.D. The respondent/State filed a counter objecting to that stating that it is not a document as per Section 29 IPC and Section 3 of the Indian Evidence Act and this Compact Disc(C.D) need not be given to the petitioner.