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Supreme Court Of India

(From : Bombay)*

Hon'ble Judge(s): S. N. Variava, B. N. Agrawal , JJ

(A) Criminal P.C. (2 of 1974) , S.273— Taking evidence in presence of accused - Term 'presence' in S. 273 - Does not mean actual physical presence in Court. Crl. A. No. 3193 of 1999, D/- 23 and 24-4-2001 (Bombay), Reversed.Interpretation of Statutes - Dictionary meaning.Crl. A. No. 3193 of 1999, D/- 23 and 24-4-2001 (Bombay), Reversed. The term 'presence' in S. 273 does not mean actual physical presence in Court. One does not have to consider dictionary meanings when a plain reading of the provision brings out what was intended.(Para 11 12) @page-SC2054 Section 273 provides for dispensation from personal attendance. In such cases evidence can be recorded in the presence of the pleader. The presence of the pleader is thus deemed to be presence of the accused. Thus S. 273 contemplates constructive presence. This shows that actual physical presence is not a must. This indicates that the term 'presence' as used in this section is not used in the sense of actual physical presence. (B) Evidence Act (1 of 1872) , S.3— Evidence - Can be both oral and documentary and electronic records can be produced as evidence - Evidence, even in criminal matters, can also be by way of electronic records - This would include....