SUNIL KUMAR GARG, J. - (1.) THIS revision petition has been filed by the petitioner against the order dated 28.7.2001 passed by the learned Special Judge, SC and ST (Prevention of Atrocities) Cases, Pali by which he rejected the application dated 5.12.2000 filed by the petitioners by which they demanded the following documents: (i) Forwarding letter of FSL articles by Superintendent of Police, Pali. (ii) Photographs (iii) Statements of Teja, Pema, Bhanwara, Dalla Ram, Ganesh Ram, Patta Ram, Shankar, Ganpat Singh, Bhanwar Singh and Shambhu Singh.
(2.) IT may be stated here that the accused petitioners were facing trial for offence Under Sections 341, 323, 364, 302/34 I.P.C. and Section 3(2) of the SC and ST (Prevention of Atrocities) Act, 1989 in connection with FIR No. 66/2000 of the Police Station, Shivpura, Distt. Pali. In reply to that application filed by the accused, the Dy. Superintendent of Police admitted that on 9.7.2000, he enquired from Pema, Shankar, Ganesh, Dhagla Ram, Bhanwar and Teja Ram, but he did not record their statements.
(3.) THE learned Special Judge through his order dated 28.7.2001 has observed that since statements of above named witnesses were not recorded by the police, therefore, no question arises for giving copy.;