M.A.A.KHAN, J. - (1.) HEARD .
(2.) THE applicant was being prosecuted for the offence under Sections 467, 468, 471 and 420/120 -B. Before hearing the parties for framing the charge, the applicant moved an application to the effect that the signatures of the deceased Gyarashi on the document, which are alleged to be false, be got compared with his signature on certain documents placed on some other public record. The learned trial Judge dismissed the said application with the observation that at the stage of hearing the parties for framing the charge, no such prayer can be entertained. The contention of the learned Counsel is that the report of the hand writing expert would be much helpful to the court to form its opinion on the point whether the disputed document was a false one or not. It was, therefore, prayed that a report from the hand writing expert may be called in the present matter.
(3.) AFTER having heard learned Counsel for the applicant and on going through the material placed before me, I am of the opinion that an accused may certainly have a right even at the stage of hearing the parties on framing of charges to place such document on record which may help the court to form an opinion with regard to his innocence. In that sense of the matter, the accused cannot be denied the right to place such document on the record of the case as are helpful to prove his innocence.;