DINKER LAL MEHTA, J. - (1.) HEARD learned counsel for the petitioner and the Public Prosecutor.
(2.) LEARNED counsel for the petitioner has submitted that the court has jurisdiction to take cognizance Under Section 319 Cr.PC only after recording the evidence in the court. It is not necessary to record the evidence even when cognizance can be taken after recording the evidence of one of the witnesses.
(3.) HE has invited may attention to the case of Sheoram Singh and Ors. v. State of Rajasthan reported in 1982 Cr.LR (Raj.) 637. This Court has interpreted the meaning of the word 'evidence'. This Court held that the 'evidence' means statements recorded before court of enquiry or trial. It does not include statements recorded by police or recorded at instance of police. This court also held that cognizance can be taken on a single statement.;