M MUTHUKUMARA PILLAI Vs. EMPEROR

JUDGEMENT

(1.) THE report of the police under Section 202, Criminal P.C., is part of the record as observed in Baidya Nath Singh V/s. Muspratt [1857] 14 Cal. 141 and there seems no reason to refuse copy. Copy of list of witnesses also should be given. It is ordered accordingly. As regards other documents this Court cannot decide their relevance; and petitioner must abide his remedy, if at all, by appeal.