- (1.) Leave granted.
(2.) Challenge in this Appeal is to the direction given by the Delhi High Court directing that if the gists of the interrogation can be regarded as statements under Section 161(3) of the Code Of Criminal Procedure, 1973, although in summary form, then the same would have to be supplied over the accused i.e. the respondents herein.
(3.) The background facts in a nutshell are as follows: Respondents filed a petition under Section 397 and Section 401 read with Section 482 of the Code Of Criminal Procedure, 1973 regarding the opinion expressed by the trial court during recording of cross examination of PW 193 (Inspector Sukhwinder Singh) with regard to submissions alleged to have been made by PW 166 (Rakesh Bhatnagar).;