AIROnline 2019 Bom 2526

Bombay High Court

Hon'ble Judge(s): Revati Mohite Dere , J

Evidence Act (1 of 1872) , S.137, S.138— Examination of witness - Prosecution intended to examine about panch witnesses to prove seizure panchnama and memorandum statements - Rejection of application - On ground that statements made by accused was inadmissible - It being always open for accused to object to inadmissible portion being recorded and also have opportunity to cross-examine panch witnesses - Rejection of application,not proper. (Para 5)