P. GOPALKRISHNAN @ DILEEP vs. THE STATE OF KERALA

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1794 OF 2019 (Arising out of SLP(Crl.) No. 10189/2018) P. Gopalkrishnan @ Dileep    ..…Appellant(s) Versus State of Kerala and  Anr.         ….Respondent(s) J U D G M E N T A.M. Khanwilkar, J. Leave granted. 1. 2. The conundrum in this appeal is: whether the contents of a memory card/pen­drive being electronic record as predicated in Section 2(1)(t) of the Information and Technology Act, 2000 (for short, ‘the 2000 Act’) would, thereby qualify as a “document” within the meaning of Section 3 of the Indian Evidence Act, 1872 Signature Not Verified (for short, ‘the 1872 Act’) and Section 29 of the Indian Penal Digitally signed by CHARANJEET KAUR Date: 2019.11.29 14:31:21 IST Reason: Code, 1860 (for short, ‘the 1860 Code’)?   If so, whether it is 2 obligatory   to   furnish   a   cloned   copy   of   the   contents   of   such memory card/pen­drive to the accused facing prosecution for an alleged offence of rape and related offences since the same is appended  to  the police report submitted to the Magistrate and the prosecution proposes to rely upon it against the accused, in terms of Section 207 of the Code of Criminal Procedure, 1973 (for short, ‘the 1973 Code’)?  The next question is: whether it is open to the Court to decline the request of the accused to furnish a cloned copy of the contents of the subject memory card/pen­ drive in the form of video footage/clipping concerning the alleged incident/occurrence of rape on the ground that it would impinge upon the privacy, dignity and identity of the victim involved in the stated offence(s) and moreso because of the possibility of misuse of such cloned copy by the accused (which may attract other independent offences under the 2000 Act and the 1860 Code)? The   appellant   has   been   arrayed   as   accused   No.   8   in 3. connection with offence registered as First Information Report (FIR)/Crime   Case   No.   297/2017   dated   18.2.2017   punishable 3 under Sections 342, 366, 376, 506(1), 120B and 34 of the 1860 Code and Sections 66E and 67A of the 2000 Act, concerning the alleged incident/occurrence at around 2030 hrs. to 2300 hrs. on 17.2.2017, as reported by the victim.   For considering the questions arising in this appeal, suffice 4. it   to   observe   that   the   investigating   officer   attached   to   the Nedumbassery Police Station, Ernakulam, Kerala, after recording statements of the concerned witnesses and collecting the relevant evidence, filed police reports under Section 173 of the 1973 Code before the Judicial First Class Magistrate, Angamaly.  First police report, on 17.4.2017 and the second, on 22.11.2017.  When the appellant was supplied a copy of the second police report on 15.12.2017, all documents noted in the said report, on which the prosecution proposed to rely, were not supplied to the appellant, namely,   (i)   electronic   record   (contents   of   memory   card);   (ii) Forensic Science Laboratory (for short, ‘the FSL’) reports and the findings attached thereto in C.D./D.V.D.; (iii) medical reports; C.C.T.V.   footages   and   (iv)   Call   data   records   of   accused   and various witnesses etc.   4 5. It is noted by the concerned Magistrate that the visuals copied   and   documented   by   the   forensic   experts   during   the forensic   examination   of   the   memory   card   were   allowed   to   be perused by the appellant’s counsel in the presence of the regular cadre   Assistant   Public   Prosecutor   of   the   Court,   in   the   Court itself.  After watching the said visuals, some doubts cropped up, which propelled the appellant to file a formal application before the Judicial First Class Magistrate, Angamaly for a direction to the   prosecution   to   furnish   a   cloned   copy   of   the   contents   of memory card containing the video and audio footage/clipping, in the same format as obtained in the memory card, alongwith the transcript of the human voices, both male and female recorded in it.   In the said application, the appellant inter alia asserted as follows:­ “7.   It may be noted that the electronic record in the form of copy of the alleged video footage of the offending act committed by accused No.1 on the body and person of the defacto complainant is a crucial and material record relied by the prosecution in this case. It is the definite contention of prosecution that the above electronic record is both the evidence of commission of crime as well as the object of commission   of   crime   and   hence   indisputably   the   most material piece of evidence in this case. When the injustice, in not serving such a vital piece of evidence relied on by the prosecution in the case, was immediately brought to the notice of this Hon’ble Court, without prejudice to the right of petitioner to obtain copies of the same, the defence side 5 was allowed to watch the alleged video footages by playing the contents of a pen drive in the lap top made available before this Hon’ble Court. Head phones were also provided to the counsel and also to the learned APP who also was throughout present during this proceedings.  8. It is most respectfully submitted that by watching the video footage, although in a restricted environment and with limited facilities in the presence of the Ld. APP and the Presiding Officer, it is shockingly realised that the visuals and audio bytes contained in the video are of such a nature which would completely falsify the prosecution case in the form presently alleged by the prosecution. As a matter of fact   the   video   footage   is   not   at   all   an   evidence   of commission   of   crime   as   falsely   contended   by   the prosecution but it is rather a clear case of fabricating false evidence with intent to foist a false case. It is submitted that it is after deliberately concealing or withholding the alleged primary evidence viz. the mobile phone stated to have been used by accused No.1, by the prosecution in active connivance with accused No.1, that the prosecution has produced a memory card which evidently contains only selected audio and video recording.  9. xxx xxx xxx 10. ……The further Verification and close scrutiny of the   images   and   audio   with   scientific   aid   will   in   all probability provide more significant materials necessary to find  out  the   truth  behind   the   recorded   images   and   the extent of tampering and the same could only be unearthed if the mirror copy of the memory card is furnished to the petitioner which he is entitled to get without any further delay. As the prosecution is fully aware that the tampering could   be   detected   and   further   female   voice   could   be retrieved   by   the   defense,   the   prosecution   is   trying   to prevent the supply of the copy of the memory card in any form to the defense. It is illegal and the same will clearly amount to denial of a just and fair trial.  11. xxx xxx xxx 12. A close scrutiny of the contents of mahazar dated 8.3.2017 would show that on 18.2.2017 accused No.1 had entrusted a 8 GB memory card to Adv. E.G. Poulose, who had in turn produced the same before the Court of JFCM Aluva. The investigating agency thereafter obtained custody of the above electronic record and later the 8 GB memory 6 card was sent to FSL, where, upon examination, Dr. Sunil S.P.,   Assistant   director   (documents),   FSL, Thiruvananthapuram   has   allegedly   prepared   a   report   in that regard. The copy of the report has not been furnished to   the   petitioner.   The   mahazar   further   shows   that   the contents of Memory card was transferred to a pen drive for the   investigation   purpose.   The   above   mahazar   further categorically states that the pen drive contained the data transferred from memory card and the same relates to the video footage of 17.2.2017 from 22:30:55 to 22:48:40 hrs and it is in order to check and verify whether the voice contained therein belongs to Suni that the voice sample was   allegedly   taken.   The   description   in   the   mahazar proceeds as if there is only male voice in the video footage totally screening the fact that the video footage contains many vital and material utterances in female voice. Those utterances were revealed to the petitioner and his counsel only on 15.12.2017. Everybody present had the benefit of hearing the said clear female voice. As mentioned earlier the Ld. APP was also present. But the investigation agency which should have definitely seen and heard the same has for obvious reason screened the said material aspects from the records. The investigation, it appears did not venture to take steps to compare the female voice in the video footage with   the   voice   of   the   female   involved   in   this   case,   for obvious reasons. On viewing and hearing, it is revealed that clear attempt have been made by somebody to delete major portions   from   the   video   footage   and   from   the   audio recording.  13. It is respectfully submitted that utterances made by   the   parties   involved   and   seen   in   the   video   footage determines the nature of act recorded in the video footage and a transcript of the utterances and human voices in the video footage is highly just and necessary especially in view of the shocking revelation, found when the video footage was played on 15.12.2017.  14. Yet another aspect which is to be pointed out is the mysterious disappearance of the mobile phone allegedly used for recording the video footage. The strong feeling of the petitioner is that the investigating agency has not so far stated the truth regarding the mobile phone allegedly used to shot the video footage. The prosecution records itself would   strongly   indicate   that   the   mobile   phone   used   to record the occurrence (which now turns out to be a drama) was with the Police or with the persons who are behind the 7 fabrication of the video footage as evidence to launch the criminal prosecution and false implication of the petitioner. It is revolting to common sense to assume that even after conducting   investigation   for   nearly   one   year   by   a   team headed by a very Senior Police officer like the Addl. DGP of the Stage, during which accused No.1 was in the custody of the   investigating   team   for   14   days   at   a   stretch   and thereafter for different spells of time on different occasions the original mobile instrument used for recording the video footage   could   not   be   unearthed.   It   appears   that   the investigating team was a willing agent to suffer the wrath of such a disgrace in order to suppress the withholding of the mobile instrument.  15. It is interesting to note that even in the second final report dated 22.11.2017 the Police has stated that the investigation to obtain the original mobile phone is even now continuing. It is nothing but an attempt to be fool everybody including the Court.  16. It is most respectfully submitted that in view of the startling revelation in the video footage, the petitioner intends   to   make   request   to   conduct   proper,   just   and meaningful investigation into the matter so as to ensure that the real truth is revealed and the real culprits in this case are brought to justice. For enabling the petitioner to take steps in that regard. It is highly just and essential that the cloned copy of the contents of memory card containing the video and audio content in the same format as obtained in the Memory card and the transcript of the human voices recorded in it are produced before Court and copy of the same furnished forthwith to the petitioner.  17. As mentioned herein before, the prosecution has chosen to furnish only a small portion of the prosecution records on 15.12.2017. The petitioner is approaching this Hon’ble Court with a detailed petition stating the details of relevant documents which do not form part of the records already produced before this Hon’ble Court and the details of   the   other   documents   which   are   not   furnished   to petitioner.  18. It is submitted that the petitioner as an accused is legally entitled to get the copies of all documents including the CDs, Video footage etc., and the prosecution is bound to furnish the same to the petitioner.  8 19. In   the   above   premises   it   is   respectfully   prayed that   this   Hon’ble   Court   may   be   pleased   to   direct   the prosecution to furnish a cloned copy of the contents of Memory Card containing the video and audio content in the same   format   as   obtained   in   the   memory   card   and   the transcript of human voices, both male and female recorded in it, and furnish the said cloned copy of the memory card and the transcript to the petitioner.” 6. The Magistrate vide order dated 7.2.2018, rejected the said application,   essentially   on   the   ground   that   acceding   to   the request of the appellant would be impinging upon the esteem, decency, chastity, dignity and reputation of the victim and also against public interest.  The relevant portion of the order dated 7.2.2018 reads thus:­ “Heard both sides in detail.  The   petitioner   has   also   filed   reply   statement   to   the objection   and   counter   statement   filed   by   Special   Public Prosecutor in the case. The allegation against the petitioner is that he engaged the first accused to sexually assault the victim and videograph the same. On receipt of summons the petitioner   entered   appearance   and   was   served   with   the copies of prosecution records. The learned Senior Counsel appearing for the petitioner requested for the copies of the contents of memory card. The same could not be allowed & the investigation official has already a petition filed objecting the same, with a prayer to permit them to view the same in the   court.   Hence   they   were   permitted   to   view   the   video footage   and   subsequent   to   the   same   they   had   filed   this petition seeking a direction to the prosecution to furnish the copies of alleged audio and video footage and its transcript. The prosecution strongly opposed the same stating that the same will add insult to the victim who had suffered a lot at the hands of not only the accused but also the media. Hence they submitted that the petitioner may be permitted to view the contents of the video during trial.  9 Here the offence alleged tantamounts to a serious blow to the   supreme   honour   of   a   woman.   So   as   to   uphold   the esteem,   decency,   chastity,   dignity   and   reputation   of   the victim, and also in the public interest, I am declining the prayer. But so as to ensure fairness in the proceedings and for   just   determination   of   the   truth,   the   petitioner   is permitted to inspect the contents of the video footage at the convenience of court.” 7. Aggrieved by the above decision, the appellant carried the matter to the High Court of Kerala at Ernakulam (for short, ‘the High Court’) by way of Crl.M.C. No. 1663/2018.   The learned single Judge of the High Court dismissed the said petition and confirmed   the   order   of   the   Magistrate   rejecting   the   stated application filed by the appellant.  The High Court, however, after analyzing the decisions and the relevant provisions cited before it, eventually concluded that the seized memory card was only the medium  on  which  the  alleged  incident  was  recorded  and hence that itself is the product of the crime.  Further, it being a material object and not documentary evidence, is excluded from the   purview   of   Section   207   of   the   1973   Code.     The   relevant discussion can be discerned from paragraph 41 onwards, which reads thus:­ “41. This   leads   to   the   crucial   question   that   is   to   be answered in this case. Evidently, the crux of the prosecution allegation is that, offence was committed for the purpose of 10 recording it on a medium. Memory card is the medium on which it was recorded. Hence, memory card seized by the police itself is the product of the crime. It is not the contents of the memory card that is proposed to be established by the production of the memory card. The acts of sexual abuse is to be established by the oral testimony of the victim and witnesses. It is also not the information derived from the memory   card   that   is   sought   to   be   established   by   the prosecution.   Prosecution   is   trying   to   establish   that   the alleged sexual abuse was committed and it was recorded. Though, in the course of evidence, contents of it may be sought to be established to prove that, it was the memory card created by the accused, contemporaneously recorded on the mobile, along with the commission of offence, that does not by itself displace the status of the memory card as a document.   Memory   card   itself   is   the   end   product   of   the crime. It is hence a material object and not a documentary evidence. Hence, it stands out of the ambit of section 207 Cr.P.C. 42. The evaluation of the above legal propositions clearly spells out that, the memory card produced in this case is not a document as contemplated under section 307 IPC [ sic  207 Cr.P.C.]. In fact, it is in the nature of a material object. Hence, copy of it cannot be issued to the   petitioner herein. 43. Prosecution   has   a   case   that,   though   accused   is entitled for his rights, it is not absolute and even outside section 207 Cr.P.C., there can be restrictions regarding the right under section 207 Cr.P.C. It was contended that, if the above statutory provision infringes the right of privacy of the victim   involved,   fundamental   right   will   supersede   the statutory right of the accused. Definitely, in case of Justice K.S. Puttaswamy (Retd.) and Another v. Union of India and Ors. (2017) 10 SCC 1 (at page 1), the Constitutional Bench of the Supreme Court had held that the fundamental rights emanate from basic notions of liberty and dignity and the enumeration of some facets of liberty as distinctly protected rights under Art. 19 does not denude Art.21 of its expansive ambit. It was held that, validity of a law which infringes the fundamental rights has to be tested not with reference to the object of state action, but on the basis of its effect on the guarantees of freedom. In Sherin V. John’s case (supra), this Court   had   held   that,   when   there   is   a   conflict   between Fundamental   Rights   of   a   person   and   statutory   rights   of 11 another   person,   Fundamental   Rights   will   prevail.   The possibility   of   such   contention   may   also   arise.   Since   that question does not arise in this case in the light of finding under section 207 Cr.P.C. I do not venture to enter into that issue.  44. Having considered the entire issue, I am inclined to sustain the order of the court below in Crl.M.P. No.49 of 2018   in   C.P.   No.16   of   2017   dismissing   the   application, though on different grounds. However, this will not preclude the Court from permitting the accused to watch the memory card   only   in   Court,   subject   to   restrictions,   to   prepare defence.” (emphasis supplied) 8.  The appellant being dissatisfied, has assailed the reasons which found favour with the trial Court, as well as the High Court.  The appellant broadly contends that the prosecution case is founded on the forensic report which suggests that eight video recordings were retrieved from the memory card and that the video   files   were   found   to   be   recorded   on   17.2.2017   between 22:30:55 hrs. and 22:48:40 hrs.  The same were transferred to the stated memory card on 18.2.2017 between 09:18 hrs. and 09:20 hrs.   Be it noted that the original video recording was allegedly done by accused No. 1 on his personal mobile phone, which   has   not   been   produced   by   the   investigating   agency. However,   the   memory   card   on   which   the   offending   video recording was copied on 18.2.2017 was allegedly handed over by 12 an Advocate claiming that the accused No. 1 had given it to him. He   had   presented   the   memory   card   before   the   Court   on 20.2.2017, which was sent for forensic examination at State FSL, Thiruvananthapuram.  After forensic examination, the same was returned alongwith FSL report DD No. 91/2017 dated 3.3.2017 and DD No. 115/2017 dated 7.4.2017.   A pen­drive containing the   data/visuals   retrieved   from   the   memory   card,   was   also enclosed with the report sent by the State FSL. 9. Be that as it may, the prosecution was obviously relying on the contents of the memory card which have been copied on the pen­drive by the State FSL during the analysis thereof and has been so adverted to in the police report.   The contents of the memory card, which are replicated in the pen­drive created by the State FSL would be nothing but a “document” within the meaning of the 1973 Code and the provisions of the 1872 Act. And since the prosecution was relying on the same and proposes to use it against the accused/appellant,  it was  incumbent to furnish   a   cloned   copy   of   the   contents   thereof   to   the accused/appellant, not only in terms of Section 207 read with 13 Section 173(5) of the 1973 Code, but also to uphold the right of the accused to a fair trial guaranteed under Article 21 of the Constitution of India.  The trial Court rejected the request of the appellant on the  ground that  it would  affect the  privacy and dignity of the victim, whereas, the High Court proceeded on the basis   that   the   memory   card   is   a   material   object   and   not   a “document”.     It   is   well   known   that   a   cloned   copy   is   not   a photocopy, but is a mirror image of the original, and the accused has the right to have the same to present his defence effectively. In the alternative, it is submitted, that the Court could have imposed   appropriate   conditions   while   issuing   direction   to   the prosecution to furnish a cloned copy of the contents of memory card to the accused/appellant. 10. Per contra,  the respondent­State  and the  intervenor  (the victim)   have   vehementaly   opposed   the   present   appeal   on   the argument that the appellant before this Court is none other than the   master­mind   of   the   conspiracy.     Although   he   was   not personally   present   on   the   spot,   but   the   entire   incident   has occurred at his behest.  It is urged that the appeal deserves to be 14 dismissed   as   the   appellant   has   disclosed   the   identity   of   the victim in the memo of the special leave petition from which the present appeal has arisen.   Further, the appellant has falsely asserted that he had himself perused the contents of the pen­ drive and even for this reason, the appeal should be dismissed at the threshold.  As a matter of fact, the contents of the pen­drive were allowed to be viewed by the appellant’s counsel and the regular   cadre   Assistant   Public   Prosecutor   of   the   Court.     The asservation of the appellant that after viewing the contents of the pen­drive, he gathered an impression that the contents of the memory card must have been tampered with, is the figment of imagination of the appellant and contrary to forensic report(s)   by the State FSL.   The definite case of the respondent is that the memory card seized in this case containing the visuals of sexual violence upon the victim is a material object and the pen­drive into   which   the   contents   of   memory   card   were   documented through the process of copying by the State FSL and sent to the Court   for   the   purpose   of   aiding   the   trial   Court   to   know   the contents of the memory card and the contents of the said pen­ drive is both material object as well as “document”.   It is also 15 urged that the visual contents of the pen­drive would be physical evidence of the commission of crime and not “document”  per se to be furnished to the accused alongwith the police report.  The contents of the memory card or the pen­drive cannot be parted to the accused and doing so itself would be an independent offence. Moreover, if a cloned copy of the contents of the memory card is made   available   to   the   accused/appellant,   there   is   reason   to believe that it would be misused by the accused/appellant to execute the conspiracy of undermining the privacy and dignity of the victim.   It is urged that the appellant has relied on certain decisions to contend that the contents of the memory card must be regarded as “electronic record” and, therefore, a “document”. The exposition in those decisions are general observations and would be of no avail to the appellant.   The appellant is facing prosecution for an offence of rape, and the trial thereof would be an in­camera trial before the Special Court.   To maintain the sanctity and for upholding the privacy, dignity and identity of the victim, it is urged that the accused/appellant in such cases can seek limited relief before the trial Court to permit him and his lawyer or an expert to view the contents of the pen­drive in Court 16 or at best to permit him to take a second opinion of expert to reassure himself in respect of the doubts entertained by him. Such indulgence would obviate the possibility of misuse of the cloned copy of the video/audio footage/clipping and the same would be in the nature of a preventive measure while giving a fair opportunity to the accused to defend himself.   The respondent and   the   intervenor   would   urge   that   the   appeal   be   dismissed being devoid of merits.   11. As aforesaid, both sides have relied on reported decisions of this Court, as well as the High Courts and on the provisions of the relevant enactments to buttress the submissions.  We shall refer thereto as may be required. 12. We have heard Mr. Mukul Rohatgi, learned senior counsel for the appellant, Mr. Ranjit Kumar, learned senior counsel for the respondent­State and Mr. R. Basant, learned senior counsel for the intervenor. 13. The central issue is about the obligation of the investigating officer flowing from Section 173 of the 1973 Code and that of the 17 Magistrate while dealing with the police report under Section 207 of the 1973 Code.  Section 173 of the 1973 Code ordains that the investigation   under   Chapter   XII   of   the   said   Code   should   be completed   without   unnecessary   delay   and   as   regards   the investigation in relation to offences under Sections 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB or 376E of the 1860 Code, the same is required to be completed within two months from the date on which the information was recorded by the officer in charge of the police station.   The investigating officer after completing the investigation, is obliged to forward a copy of the police report to a Magistrate empowered to take cognizance of the offence on such police report.   Alongwith the police report, the investigating  officer is also duty bound  to forward to the Magistrate “all documents” or relevant extracts thereof, on which prosecution   proposes   to   rely   other   than   those   sent   to   the Magistrate   during   investigation.     Similarly,   the   statements recorded   under   Section   161   of   all   the   persons   whom   the prosecution proposes to examine as its witnesses, are required to be   forwarded   to   the   Magistrate   alongwith   the   police   report. Indeed, it is open to the police officer, if in his opinion, any part 18 of the “statement” is not relevant to the subject matter of the proceedings or that its disclosure to the accused is not essential in the interests of justice and is inexpedient in public interest, to indicate   that   part   of   the   “statement”   and   append   a   note requesting the Magistrate to exclude that part from the copies to be granted to the accused and stating his reasons for making such request.   That discretion, however, is not given to him in respect of the “documents” or the relevant extracts thereof on which   the   prosecution   proposes   to   rely   against   the   accused concerned.   As regards the documents, sub­Section (7) enables the investigating officer, if in his opinion it is convenient so to do, to furnish copies of all or any of the documents referred to in sub­Section (5) to the accused.   Section 173, as amended and applicable to the case at hand, reads thus:­ ‘‘ 173.   Report   of   police   officer   on   completion   of .—(1) Every investigation under this Chapter investigation shall be completed without unnecessary delay.  (1A) The investigation in relation to an offence under sections 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB or 376E   of   the   Indian   Penal   Code   (45   of   1860)   shall   be completed within two months from the date on which the information   was   recorded   by   the   officer   in   charge   of   the police station.  (2) (i) As soon as it is completed, the officer in charge of the police station shall forward to a Magistrate empowered to 19 take cognizance of the offence on a police report, a report in the form prescribed by the State Government, stating—  (a) the names of the parties;  (b) the nature of the information;  (c)   the   names   of   the   persons   who   appear   to   be acquainted with the circumstances of the case;  (d) whether any offence appears to have been committed and, if so, by whom;  (e) whether the accused has been arrested;  (f) whether he has been released on his bond and, if so, whether with or without sureties;  (g)   whether   he   has   been   forwarded   in   custody   under section 170;   (h)   whether   the   report   of   medical   examination   of   the woman has been attached where investigation relates to an  offence  under     sections  376,   376A,   376AB,   376B, 376C,   376D,   376DA,   376DB   or   section   376E   of   the Indian Penal Code (45 of 1860).  (ii) The officer shall also communicate, in such manner as may be prescribed by the State Government, the action taken   by   him,   to   the   person,   if   any,   by   whom   the information relating to the commission of the offence was first given.  (3) Where a superior officer of police has been appointed under section 158, the report, shall, in any case in which the State Government by general or special order so directs, be submitted through that officer, and he may, pending  the orders of the Magistrate, direct the officer in charge of the police station to make further investigation.  (4) Whenever it appears from a report forwarded under this section that the accused has been released on his bond, the Magistrate shall make such order for the discharge of such bond or otherwise as he thinks fit.  (5) When such report is in respect of a case to which section 170 applies, the police officer shall forward to the Magistrate along with the report—  20 (a)   all   documents   or   relevant   extracts   thereof   on which the prosecution proposes to rely other than those   already   sent   to   the   Magistrate   during investigation;  (b) the statements recorded under section 161 of all the   persons   whom   the   prosecution   proposes   to examine as its witnesses.  (6) If the police officer is of opinion that any part of any such statement is not relevant to the subject­matter of the proceedings or that its disclosure to the accused is not   essential   in   the   interests   of   justice   and   is inexpedient in the public interest, he shall indicate that part of the statement and append a note requesting the Magistrate to exclude that part from the copies to be granted   to   the   accused   and   stating   his   reasons   for making such request.  (7) Where the police officer investigating the case finds it convenient   so   to   do,   he   may   furnish   to   the   accused copies of all or any of the documents referred to in sub­ section (5).  (8)   Nothing   in   this   section   shall   be   deemed   to   preclude further investigation in respect of an offence after a report under sub­section (2) has been forwarded to the Magistrate and, where upon such investigation, the officer in charge of the   police   station   obtains   further   evidence,   oral   or documentary, he shall forward to the Magistrate a further report   or   reports   regarding   such   evidence   in   the   form prescribed; and the provisions of sub­sections (2) to (6) shall, as far as may be, apply in relation to such report or reports as they apply in relation to a report forwarded under sub­ section (2).’’ (emphasis supplied) 14. Concededly,   as   regards   the   “documents”   on   which   the prosecution   proposes   to   rely,   the   investigating   officer   has   no option but to forward “all documents” to the Magistrate alongwith the police report.   There is no provision (unlike in the case of 21 “statements”) enabling the investigating officer to append a note requesting   the   Magistrate,   to   exclude   any   part   thereof (“document”) from the copies to be granted to the accused.  Sub­ Section (7), however, gives limited discretion to the investigating officer to forward copies of all or some of the documents, which he finds it convenient to be given to the accused.  That does not permit him to withhold the remaining documents, on which the prosecution   proposes   to  rely   against  the   accused,   from   being submitted to the Magistrate alongwith the police report.  On the other hand, the expression used in Section 173(5)(a) of the 1973 Code makes it amply clear that the investigating officer is obliged to forward  “all”  documents   or  relevant  extracts  on  which  the prosecution   proposes   to   rely   against   the   accused   concerned alongwith the police report to the Magistrate.   15. On   receipt   of   the   police   report   and   the   accompanying statements and documents by virtue of Section 207 of the 1973 Code, the Magistrate is then obliged to furnish copies of each of the   statements   and   documents   to   the   accused.     Section   207 reads thus:­ 22 ‘‘  207.  Supply to the accused of copy of police report .—In any case where the proceeding and other documents has been instituted on a police report, the Magistrate shall without delay furnish to the accused, free of cost, a copy of each of the following:—  (i) the police report;  (ii) the first information report recorded under section 154;  (iii) the statements recorded under sub­section (3) of section 161   of   all   persons   whom   the   prosecution   proposes   to examine as its witnesses, excluding therefrom any part in regard to which a request for such exclusion has been made by the police officer under sub­section (6) of section 173;  (iv) the confessions and statements, if any, recorded under section 164;  (v) any other document or relevant extract thereof forwarded to the Magistrate with the police report under sub­section (5) of section 173:  Provided   that   the   Magistrate   may,   after   perusing   any such part of a statement as is referred to in clause (iii) and considering the reasons given by the police officer for the request, direct that a copy of that part of the statement or of such portion thereof as the Magistrate thinks proper, shall be furnished to the accused: Provided further that if the Magistrate is satisfied that any document referred to in clause (v) is voluminous, he shall, instead of furnishing the accused with a copy thereof, direct   that   he   will   only   be   allowed   to   inspect   it   either personally or through pleader in Court.’’ As   regards   the   statements,   the   first   proviso   enables   the Magistrate to withhold any part thereof referred to in clause (iii), from   the   accused   on   being   satisfied   with   the   note   and   the reasons   specified   by   the   investigating   officer   as   predicated   in sub­Section   (6)   of   Section   173.     However,   when   it   comes   to 23 furnishing of documents submitted by the investigating officer alongwith police report, the Magistrate can withhold only such document   referred   to   in   clause   (v),   which   in   his   opinion,   is “voluminous”.  In that case, the accused can be permitted to take inspection   of   the   concerned   document   either   personally   or through his pleader in Court.  In other words, Section 207 of the 1973 Code does not empower the Magistrate to withhold any “document” submitted by the investigating officer alongwith the police   report   except   when   it   is   voluminous.   A   fortiori,   it necessarily follows that even if the investigating officer appends his note in respect of any particular document, that will be of no avail   as   his   power   is   limited   to   do   so   only   in   respect   of ‘statements’ referred to in sub­Section (6) of Section 173 of the 1973 Code.   16. Be that as it may, the Magistrate’s duty under Section 207 at this stage is in the nature of administrative work, whereby he is required to ensure full compliance of the Section.   We may 24 usefully advert to the dictum in   Hardeep Singh v. State of 1 wherein it was held that:­ Punjab   “47. Since after the filing of the charge­sheet, the court reaches   the   stage   of   inquiry   and   as   soon   as   the   court frames the charges, the trial commences, and therefore, the power under Section 319(1) CrPC can be exercised at any time   after   the   charge­sheet   is   filed   and   before   the pronouncement  of  judgment,  except   during   the stage  of Sections 207/208 CrPC, committal, etc. which is only a pre­trial stage, intended to put the process into motion. This stage cannot be said to be a judicial step in the true sense for it only requires an application of mind rather than a judicial application of mind.  At this pre­trial stage, the Magistrate is required to perform acts in the nature of   administrative   work   rather   than   judicial   such   as ensuring compliance with Sections 207 and 208 CrPC, and committing   the   matter   if   it   is   exclusively   triable   by   the Sessions Court ... … …” (emphasis supplied) 2 In   yet   another   case   of   ,   this   Court Tarun   Tyagi   vs.   CBI considered the purport of Section 207 of the 1973 Code and observed as follows:­ “8.   Section 207 puts an obligation on the prosecution to furnish   to   the   accused,   free   of   cost,   copies   of   the documents   mentioned   therein,   without   any   delay.     It includes, documents or the relevant extracts thereof which are forwarded by the police to the Magistrate with its report under Section 173(5) of the Code.  Such a compliance has to be made on the first date when the accused appears or is brought before the Magistrate at the commencement of the trial inasmuch as Section 238 of the Code warrants the Magistrate to satisfy himself that provisions of Section 207 have been complied with.   Proviso to Section 207 states that if documents are voluminous, instead of furnishing the accused with the copy thereof, the Magistrate can allow 1  (2014) 3 SCC 92 2  (2017) 4 SCC 490 25 the   accused   to   inspect   it   either   personally   or   through pleader in the Court.” 17. It   is   well   established   position   that   when   statute   is unambiguous, the Court must adopt plain and natural meaning irrespective of the consequences as expounded in  Nelson Motis 3 .   On a bare reading of Section 207 of the v. Union of India 1973 Code, no other interpretation is possible. 18. Be that as it may, furnishing of documents to the accused under Section 207 of the 1973 Code is a facet of right of the accused to a fair trial enshrined in Article 21 of the Constitution. In   Sidhartha   Vashisht   @   Manu   Sharma   v.   State   (NCT   of 4 Delhi) , this Court expounded thus:­ “218. The liberty of an accused cannot be interfered with except   under   due   process   of   law.   The   expression   “due process of law” shall deem to include fairness in trial. The court (sic Code) gives a right to the accused to receive all documents   and   statements   as   well   as   to   move   an application   for   production   of   any   record   or   witness   in support   of   his   case.   This   constitutional   mandate   and statutory   rights   given   to   the   accused   place   an   implied obligation   upon   the   prosecution   (prosecution   and   the Prosecutor)   to  make   fair   disclosure.   The   concept   of   fair disclosure   would   take   in   its   ambit   furnishing   of   a document which the prosecution relies upon whether filed in   court   or   not.   That   document   should   essentially   be 3  (1992) 4 SCC 711 4  (2010) 6 SCC 1 26 furnished   to   the   accused   and   even   in   the   cases   where during investigation a document is bona fide obtained by the   investigating   agency   and   in   the   opinion   of   the Prosecutor is relevant and would help in arriving at the truth,   that   document   should   also   be   disclosed   to   the accused. 219. The role and obligation of the Prosecutor particularly in relation to disclosure cannot be equated under our law to that prevalent under the English system as aforereferred to. But at the same time, the demand for a fair trial cannot be ignored. It may be of different consequences where a document   which   has   been   obtained   suspiciously, fraudulently or by causing undue advantage to the accused during investigation such document could be denied in the discretion of the Prosecutor to the accused whether the prosecution relies or not upon such documents, however in other   cases   the   obligation   to   disclose   would   be   more certain.   As   already  noticed   the   provisions   of   Section 207 have a material bearing on this subject and make an interesting reading. This provision not only require or mandate that the court without delay and free of cost should furnish to the accused copies of the police report,   first   information   report,   statements, confessional statements of the persons recorded under Section 161 whom the prosecution wishes to examine as   witnesses,   of   course,   excluding   any   part   of   a statement or document as contemplated under Section 173(6)  of the  Code,  any other document or  relevant extract   thereof   which   has   been   submitted   to   the Magistrate   by   the   police   under   sub­section   (5)   of Section 173. In contradistinction to the provisions of Section   173,   where   the   legislature   has   used   the expression   “documents   on   which   the   prosecution relies” are not used under Section 207 of the Code. Therefore, the provisions of Section 207 of the Code will have to be given liberal and relevant meaning so as to   achieve   its   object.   Not   only   this,   the   documents submitted   to   the   Magistrate   along   with   the   report under   Section   173(5)   would   deem   to   include   the documents  which   have   to  be   sent  to  the   Magistrate during   the   course   of   investigation   as   per   the requirement of Section 170(2) of the Code. 27

221. It will be difficult for the Court to say that the accused has no right to claim copies of the documents or request the Court for production of a document which is part of the general diary subject to satisfying the basic ingredients of law stated therein. A document which has been obtained bona fide and has bearing on the case of the prosecution and   in   the   opinion   of   the   Public   Prosecutor,   the   same should be disclosed to the accused in the interest of justice and fair investigation and trial should be furnished to the accused. Then that document should be disclosed to the accused   giving   him   chance   of   fair   defence,   particularly when  non­production  or  disclosure of  such a  document would   affect   administration   of   criminal   justice   and   the defence of the accused prejudicially.” (emphasis supplied) 5 19. Similarly, in   , this Court held as V.K. Sasikala v. State under:­ “21. The issue that has emerged before us is, therefore, somewhat larger than what has been projected by the State and  what   has  been   dealt   with  by   the  High  Court.   The 5  (2012) 9 SCC 771 28 question arising would no longer be one of compliance or non­compliance with the provisions of Section 207 CrPC and would travel beyond the confines of the strict language of the provisions of Cr.PC and touch upon the larger doctrine of a free and fair trial that has been painstakingly   built   up   by   the   courts   on   a   purposive interpretation of Article 21 of the Constitution . It is not the stage of making of the request; the efflux of time that has occurred or the prior conduct of the accused that is material. What is of significance is if in a given situation the   accused   comes   to   the   court   contending   that   some papers forwarded to the court by the investigating agency have not been exhibited by the prosecution as the same favours the accused the court must concede a right to the accused to have an access to the said documents, if so claimed. This, according to us, is the core issue in the case which must be answered affirmatively. In this regard, we would like to be specific in saying that we find it difficult to agree   with   the   view   taken   by   the   High   Court   that   the accused must be made to await the conclusion of the trial to test the plea of prejudice that he may have raised. Such a   plea   must   be   answered   at   the   earliest   and   certainly before the conclusion of the trial, even though it may be raised by the accused belatedly. This is how the scales of justice in our criminal jurisprudence have to be balanced.” (emphasis supplied) 20. The next seminal question is: whether the contents of the memory card/pen­drive submitted to  the  Court  alongwith the police report can be treated as “document” as such.  Indubitably, if   the   contents   of   the   memory   card/pen­drive   are   not   to   be treated as “document”, the question of furnishing the same to the accused by virtue of Section 207 read with Section 173 of the 1973 Code would not arise.   We say so because it is nobody’s 29 case before us that the contents of the memory card/pen­drive be treated as a “statement” ascribable to Section 173(5)(b) of the 1973  Code.     Notably,   the   command   under   Section   207   is   to furnish “statements” or “documents”, as the case may be, to the accused as submitted by the investigating officer alongwith the police report, where the prosecution proposes to rely upon the same against the accused. 21. The   High   Court   adverted   to   certain   judgments   before concluding that the memory card would be a material object. For arriving at the said conclusion,  the  High Court relied on the decision of the King’s Bench of United Kingdom in  The King v. 6 , wherein Darling J., adding to the majority opinion, had Daye held thus:­ “… But   I   should   myself   say   that   any   written   thing capable  of  being  evidence is properly described  as  a document and that it is immaterial on what the writing may be inscribed. It might be inscribed on paper, as is the common case now; but the common case once was that it was not on paper, but on parchment; and long before   that  it  was  on   stone,   marble,   or  clay,   and   it . So I should desire to might be, and often was, on metal guard   myself   against   being   supposed   to   assent   to   the argument that a thing is not a document unless it be a paper writing. I should say it is a document no matter upon what material it be, provided it is writing or printing and capable of being evidence.” (emphasis supplied) 6  [1908] 2 K.B. 333 30 The High Court also relied on the decision of the Chancery Court in  Grant and Another v. Southwester and County Properties 7 Ltd. and Another , wherein it was observed as follows:­ “There are a number of cases in which the meaning of the   word   "document"   has   been   discussed   in   varying circumstances.   Before   briefly   referring   to   such   cases,   it will,   I   think,   be   convenient   to   bear   in   mind   that   the derivation of the word is from the Latin "documentum": it is something which instructs or provides information. Indeed, according to Bullokar's English Expositor (1621), it meant a lesson. The Shorter Oxford English Dictionary has as the fourth   meaning   for   the   word   the   following:   "Something written,   inscribed,   etc.,   which   furnishes   evidence   or information upon any subject, as a manuscript, title­deed, coin, etc.," and it produces as the relevant quotation: ­ "These frescoes... have become invaluable as documents," the writer being Mrs. Anna Brownell Jameson who lived from 1794 to 1860. I think that all the authorities to which I am about to refer   have   consistently   stressed   the   furnishing   of information ­ impliedly otherwise than as to the document itself ­ as being one of the main functions of a document. Indeed, in In Re Alderton and Barry's Application (1941) 59 R.P.C.   56,   Morton   J.   expressly   doubted   whether   blank workmen's time sheets could be classified as documents within section 11(1)(b) of the Patent and Design Acts 1907­ 1939   expressly   because   in   their   original   state   they conveyed no information of any kind to anybody...” It can be safely deduced from the aforementioned expositions that the   basis   of   classifying   article   as   a  “document”  depends upon the information which is inscribed and not on where it is inscribed.   It may be useful to advert to the exposition of this 7  [1975] Ch. 185 31 8 Court holding that tape records of speeches   and audio/video 9 10 cassettes   including   compact   disc   were   “documents”   under Section 3 of the 1872 Act, which stand on no different footing than photographs and are held admissible in evidence.   It is by now well established that the electronic record produced for the inspection of the Court is documentary evidence under Section 3 11 of the 1872 Act . 22. It is apposite to recall the exposition of this Court in  State 12 , wherein this Court of Maharashtra vs. Dr. Praful B. Desai observed that the Criminal Procedure Code is an ongoing statute. In case of an ongoing statute, it is presumed that the Parliament intended the Court to apply a construction that continuously updates its wordings to allow for changes and is compatible with the   contemporary   situation.     In   paragraph   14   of   the   said decision, the Court observed thus:­ “ 14.   It must also be remembered that the Criminal Procedure Code is an ongoing statute . The principles of interpreting an ongoing statute have been very succinctly 8    Tukaram S. Dighole v. Manikrao Shivaji Kokate, (2010) 4 SCC 329 9   Ziyauddin Burhanuddin Bukhari v. Brijmohan Ramdas Mehra & Ors., (1976) 2 SCC 17 10   Shamsher Singh Verma vs. State of Haryana, (2016) 15 SCC 485 11   Anwar P.V. vs. P.K. Basheer, (2014) 10 SCC 473 12  (2003) 4 SCC 601 32

(emphasis supplied) 23. As aforesaid, the respondents and intervenor would contend that the memory card is a material object and not a “document” 33 as  such.     If   the   prosecution  was   to   rely   only   on  recovery   of memory   card   and   not   upon   its   contents,   there   would   be   no difficulty   in   acceding   to   the   argument   of   the respondent/intervenor   that   the   memory   card/pen­drive   is   a material object.   In this regard, we may refer to   Phipson on 13 Evidence , and particularly, the following paragraph(s):­ “The   purpose   for   which   it   is   produced   determines whether a document is to be regarded as documentary evidence.   When   adduced   to   prove   its   physical condition,   for   example,   an   alteration,   presence   of   a signature, bloodstain or fingerprint, it is real evidence. So too, if its relevance lies in the simple fact that it exists or did once exist or its disposition or nature. In all these cases the content of the document, if relevant at   all,   is   only   indirectly   relevant,   for   example   to establish   that   the   document   in   question   is   a   lease. When   the   relevance   of   a   document   depends   on   the meaning of its contents, it is considered documentary ” evidence. ... ... ...”  (emphasis supplied) Again   at   page   5   of   the   same   book,   the   definition   of   “real 14 evidence ” is given as under:­   “ Material objects other than documents, produced for inspection of the court, are commonly called real evidence. This, when available, is probably the most satisfactory kind of all, since, save for identification or explanation, neither testimony   nor   inference   is   relied   upon.   Unless   its th 13  Hodge M. Malek,  Phipson on Evidence, 19  Edn,  2018 ,  pg. 1450 th 14  Hodge M. Malek,  Phipson on Evidence, 19  Edn,  2018 ,  pg. 5 34 genuineness is in dispute [See Belt v Lawes, The Times, 17 November 1882.], the thing speaks for itself .   Unfortunately,   however,   the   term   “real   evidence”   is itself both indefinite and ambiguous, having been used in three divergent senses:  (1) … … … (2)   Material objects produced for the inspection of the court.   This   is   the   second   and   most   widely   accepted meaning of “real evidence”. It must be borne in mind that there is a distinction between a document used as a record of a transaction, such as a conveyance, and a document as a thing. It depends on the circumstances in which classification it falls. On a charge of stealing a document, for example, the document is a thing. (3) … … …” A priori, we must hold that the video footage/clipping contained in such memory card/pen­drive being an electronic record as envisaged by Section 2(1)(t) of the 2000 Act, is a “document” and cannot be regarded as a material object.   Section 2(1)(t) of the 2000 Act reads thus:­ ‘‘2(1)(t)   “electronic   record”   means   data,   record   or   data generated, image or sound stored, received or sent in an electronic form or micro film or computer­generated micro fiche;’’ As the above definition refers to data or data generated, 24. image or sound stored, received or sent in an electronic form, it 35 would   be   apposite   to   advert   to   the   definition   of   “data”   as predicated in Section 2(1)(o) of the same Act.  It reads thus:­ “2(1)(o)   “data”   means   a   representation   of   information, knowledge, facts, concepts or instructions which are being prepared or have been prepared in a formalised manner, and is intended to be processed, is being processed or has been processed in a computer system or computer network, and may be in any form (including computer printouts magnetic or optical storage media, punched cards, punched tapes) or stored internally in the memory of the computer;’’ On conjoint reading of the relevant provisions, it would be amply clear that an electronic record is not confined to “data” alone, but it also means the record or data generated, received or sent in electronic form.  The expression “data” includes a representation of information, knowledge and facts, which is either intended to be processed, is being processed or has been processed in a computer system or computer network or stored internally in the memory of the computer. 25. Having noticed the above definitions, we may now turn to definitions of expressions “document” and “evidence” in Section 3 of the 1872 Act being the interpretation clause.  The same reads thus:­ 36 “3.  Interpretation clause .­ .­   "Document"   means   any   matter   expressed   or Document described upon any substance by means of letters, figures or marks, or by more than one of those means, intended to be used, or which may be used, for the purpose of recording that matter.  Illustrations A writing is a document;  Words   printed,   lithographed   or   photographed   are documents;  A map or plan is a document;  An inscription on a metal plate or stone is a document;  A caricature is a document. .­ "Evidence" means and includes— Evidence (1) all statements which the Court permits or requires to be made before it by witnesses, in relation to matters of fact   under   inquiry,   such   statements   are   called   oral evidence;  (2) all documents including electronic records produced for the inspection of the Court,  such documents are called documentary evidence.” On a bare reading of the definition of “evidence”, it clearly takes within its fold documentary evidence to mean and include all documents   including   electronic   records   produced   for   the inspection of the Court.   Although, we need not dilate on the question   of   admissibility   of   the   contents   of   the   memory card/pen­drive, the same will have to be answered on the basis of Section 65B of the 1872 Act.  The same reads thus:­ 37 “ 65B. Admissibility   of   electronic   records .­(1) Notwithstanding   anything   contained   in   this   Act,   any information   contained   in   an   electronic   record   which   is printed on a paper, stored, recorded or copied in optical or magnetic   media   produced   by   a   computer   (hereinafter referred to as the computer output) shall be deemed to be also   a   document,   if   the   conditions   mentioned   in   this section   are   satisfied   in   relation   to   the   information   and computer   in   question   and   shall   be   admissible   in   any proceedings,   without   further   proof   or   production   of   the original, as evidence of any contents of the original or of any fact stated therein of which direct evidence would be admissible. (2) The conditions referred to in sub­section (1) in respect of a computer output shall be the following, namely:­ (a) the computer output containing the information was produced by the computer during the period over which the computer was used regularly to store or process information for the purposes of any activities regularly carried on over that period by the person having lawful control over the use of the computer; (b) during the said period, information of the kind contained in the electronic record or of the kind from   which   the   information   so   contained     is derived was regularly fed into the computer in the ordinary course of the said activities; (c) throughout the material part of the said period, the computer was operating properly or, if not, then in respect of any period in which it was not operating properly or was out of operation during that part of the period, was not such as to affect the   electronic   record   or   the   accuracy   of   its contents; and  (d) the information contained in the electronic record reproduces or is derived from such information fed into the computer in the ordinary course of the said activities.” (3) Where   over   any   period,   the   function   of   storing   or processing information for the purposes of any activities regularly   carried   on   over   that   period   as   mentioned   in 38

39

This   provision   is   reiteration   of   the   legal   position   that   any information contained in an electronic record which is printed on a paper, stored, recorded or copied in optical or magnetic media produced by a computer shall be deemed to be a “document” and shall   be   admissible   in   evidence   subject   to   satisfying   other requirements of the said provision. 26. It may be useful to also advert to Section 95(2)(b) of the 1973 Code, which refers to “document” to include any painting, 40 drawing   or   photograph,   or   other   visible   representation.     And again, the expression “document” has been defined in Section 29 of the 1860 Code, which reads thus:­ ‘‘ 29.   “Document” .—The   word   “document”   denotes   any matter   expressed   or   described   upon   any   substance   by means of letters, figures or marks, or by more than one of those means, intended to be used, or which may be used, as evidence of that matter. Explanation  1.—It   is  immaterial  by   what   means   or   upon what substance the letters, figures or marks are formed, or whether the evidence is intended for, or may be used in, a Court of Justice, or not.  Illustrations A writing expressing the terms of a contract, which may be used as evidence of the contract, is a document.  A cheque upon a banker is a document.  A power­of­attorney is a document.  A map or plan which is intended to be used or which may be used as evidence, is a document.  A   writing   containing   directions   or   instructions   is   a document. Explanation 2.—Whatever is expressed by means of letters, figures or marks as explained by mercantile or other usage, shall be deemed to be expressed by such letters, figures or marks within the meaning of this section, although the same may not be actually expressed.  Illustration A writes his name on the back of a bill of exchange payable to his order. The meaning of the endorsement, as explained by mercantile usage, is that the bill is to be paid to the holder.   The   endorsement   is   a   document,   and   must   be construed in the same manner as if the words “pay to the holder” or words to that effect had been written over the signature.’’ 41 Additionally,   it   may   be   apposite   to   also   advert   to   the 27. definition of “communication devices” given in Section 2(1)(ha) of the 2000 Act. The said provision reads thus:­ ‘‘2(1)(ha)   ‘‘communication   device’’   means   cell   phones, personal digital assistance or combination of both or any other  device used to  communicate, send or  transmit  any text, video, audio or image’’ We may also advert to the definition of “information” as 28. provided in Section 2(1)(v) of the 2000 Act.   The same reads thus:­

Even   the   definition   of   “document”   given   in   the   General 29. Clauses Act would reinforce the position that electronic records ought to be treated as “document”.  The definition of “document” in Section 3(18) of the General Clauses Act reads thus:­ ‘‘3(18)   ‘‘document’’   shall   include   any   matter   written, expressed or described upon any substance by  means of letters,   figures   or   marks,   or   by   more   than   one   of   those means which is intended to be used, or which may be used, for the purpose of recording that matter” 42 30. It may be apposite to refer to the exposition in Halsbury’s 15 laws of England  dealing with Chapter – “Documentary and Real Evidence” containing the meaning of documentary evidence and the relevancy and admissibility thereof including about the audio and video recordings.  The relevant exposition reads thus:­ “ (12) DOCUMENTARY AND REAL EVIDENCE 1462. Meaning   of   documentary   evidence.     The   term ‘document’ bears different meanings in different contexts.  At common law, it has been held that any written thing capable 16 of being evidence is properly described as a document , and 17 this clearly includes printed text, diagrams, maps and plans . 18 Photographs are also regarded as documents at common law . 19 Varying   definitions   have   been   adopted   in   legislation .     A document   may   be   relied   on   as   real   evidence   (where   its existence, identity or appearance, rather than its content, is 20 in   issue ),   or   as   documentary   evidence.     Documentary 15   Fourth Edition ,  2006 reissue, Vol. 11(3) Criminal Law, Evidence and Procedure 16   R v. Daye [1908] 2 KB 333 at 340, DC, per Darling J. 17    A tombstone bearing an inscription is in this sense a document (see Mortimer v. M’Callan (1840) 6 M & W 58), as is a coffin­plate bearing an inscription (see R v. Edge th (1842) Wills, Circumstantial Evidence (6  Edn.) 309). 18   See also Lyell v. Kennedy (No. 3) (1884) 27 ChD 1, 50 LT 730, Senior v. Holdsworth, ex p. Independent Television News Ltd. [1976] QB 23, [1975] 2 All ER 1009, Victor Chandler International Ltd. v. Customs and Excise Comrs. [2000] 1 All ER 160, [1999] 1 WLR 2160, ChD.  19    For the purposes of the Police and Criminal Evidence Act 1984, ‘document’ means anything in which information of any description is recorded: s. 118 (amended by the Civil Evidence Act 1995 S. 15(1), Sch 1 para 9(3)).  For the purposes of the Criminal Justice Act 2003 Pt. 11 (ss. 98­141) (as amended) (evidence), the definition is the same (see s. 134(1)), save that for the purposes of Pt. 11 Ch. 3 (ss 137­141) (which includes the provision relating to refreshing memory (see s. 139; and para 1438 ante)) it excludes any recording of sounds or moving images (see s. 140). 20   See eg R. v. Elworthy (1867) LR 1 CCR 103, 32 JP 54, CCR; Boyle v. Wiseman (1855) 11 Exch 360.   Documents produced by purely mechanical means may constitute real evidence even where reliance is placed on the content: The Statute of Liberty, Sapporo Maru (Owners) vs. Statue of Liberty (Owners) [1968] 2 All ER 195, [1968] 1 WLR 739 (film 43 evidence denotes reliance on a document as proof of its terms 21 .  The question of the authenticity of a document is or contents 22 to be decided by the jury . 1463. The primary evidence rule .  Under the ‘primary evidence 23 rule’   at   common   law ,   it   was   once   thought   necessary   for   the contents of any private document to be proved by production of the 24 original   document .     A   copy   of   an   original   document,   or   oral evidence   as   to   the   contents   of   that   document,   was   considered admissible   only   in   specified   circumstances,   namely:   (1)   where another party to the proceedings failed to comply with a notice to produce the original which was in his possession (or where the need   to   produce   it   was   so   clear   that     no   such   notice   was 25 required) ; (2) where production of the original was shown to be 26 impossible ; (3) where the original appeared to have been lost or 27 destroyed ;   and   (4)   where   a   third   party   in   possession   of   the 28 original lawfully declined to produce it ….

of radar echoes); R. v. Wood (1982) 76 Cr.App. Rep. 23, CA (computer used as calculator); Castel v. Cross [1985] 1 All ER 87, [1984] 1 WLR  1372 , DC (printout of evidential breath­ testing device).     See also Garner v. DPP (1989) Crim. LR 583, DC; R. v. Skinner [2005] EWCA Crim. 1439, [2006] Crim. LR 56, [2005] ALL ER (D) 324 (May).  As to real evidence generally see para 1466 post. 21   R. v. Elworthy (1867) LR 1 CCR 103, 32 JP 54, CCR. 22   R. vs. Wayte (1982) 76 Cr.App. Rep. 110 at 118, CA.  The admissibility of a document is, following the general rule, a question for the judge:  See para 1360 ante.  A document which the law requires to be stamped, but which is unstamped, is admissible in criminal proceedings:  Stamp Act 1891 s. 14(4) (amended by the Finance Act 1999 s. 109(3), Sch 12 para 3(1), (5)). 23   As to the related ‘best evidence rule’ see para 1367 ante. 24   As to the admissibility of examined or certified copies of public documents at common law see EVIDENCE vol. 17(1) (Reissue) para 821 et. seq. 25   A­G v. Le Merchant (1788) 2 2 Term Rep 201n; R. v. Hunter (1829) 4 C & P 128; R v. Elworthy (1867) LR 1 CCR 103, 32 JP 54, CCR.   Owner v. Be Hive Spinning Co. Ltd. [1914] 1 KB 105, 12 LGR 421; Alivon v. Furnival 26 (1834) 1 Cr.M. & R 277. 27   R. v. Haworth (1830) 4 C & P 254 28   R. v. Nowaz (1976) 63 Cr.App. Rep 178, CA.  A further possibility was that contents of a document might be proved by an admission or confession: Slatterie v. Pooley (1840) 6 M & W 664 44 1466.  Real evidence .  Material objects or things  (other than the   which   are   produced   as   exhibits   for contents   of   documents) 29 inspection by a court or jury are classed as real evidence .  The court   or   jury   may   need   to   hear   oral   testimony   explaining   the background and alleged significance of any such exhibit, and may be   assisted   by   expert   evidence   in   drawing   inferences   or 30 conclusions from the condition of that exhibit . Where a jury wishes to take an exhibit, such as a weapon, into the jury room, this is something which the judge has a discretion 31 to   permit .     Jurors   must   not   however   conduct   unsupervised 32 experiments , or be allowed to inspect a thing which has not been 33 produced in evidence . Failure to produce an object which might otherwise have been admissible as real evidence does not preclude the admission of oral evidence   concerning   the   existence   or   condition   of   that   object, 34 although such evidence may carry far less weight .

.     An   audio   recording   is 1471. Audio   and   video   recordings admissible in evidence provided that the accuracy of the recording 29   This include animals, such as dogs, which may be inspected to see if they are ferocious (Line v. Taylor (1862) 3 F & F 731) or whether they appear to have been ill­treated, etc. Note however that statements (such as statements of origin) printed on objects may give rise to issues of hearsay if it is sought to rely on them as true: Comptroller of Customs v. Western Lectric Co. Ltd. [1966] AC 367, [1965] 3 All ER 599, PC. 30    Expert evidence may often be essential if the court or jury is to draw any kind of informed conclusions from their examination of the exhibit.   It would be dangerous, for example, for a court or jury to draw its own unaided conclusions concerning the identity of fingerprints or the age and origin of bloodstains: Anderson v. R. [1972] AC 100, [1971] 3 All ER 768, PC. 31   R. v. Wright [1993] Crim. LR 607, CA; R. v. Devichand [1991] Crim. LR 446, CA. 32    R. v. Maggs (1990) 91 Cr. App. Rep 243, CA, per Lord Lane CJ at 247; R. v. Crees [1996] Crim. LR 830, CA; R. v. Stewart (1989) 89 Cr. App. Rep. 273, [1989] Crim. LR 653, CA. 33   R. v. Lawrence [1968] 1 All ER 579, 52 CR. App. Rep. 163, CCA. 34   R. v. Francis (1874) LR 2 CCR 128, 43 LJMC 97, CCR; Hocking v. Ahlquist Bros. [1944] KB 120, [1943] 1 All ER 722, DC.  See also R. v. Uxbridge Justices, ex. P. Sofaer (1987) 85 Cr.App. Rep. 367, DC.  If the object in question is in the possession of the prosecutor or of a third person, its production may generally be compelled by issue of a witness order under the   Criminal  Procedure   (Attendance  of   Witnesses)  Act,   1965  s.   2  (as   substituted  and amended) or under the Magistrates’ Court Act, 1980 s. 97 (as substituted and amended) (see para 1409 ante).  The defendant cannot, however, be served with such an order, lest he be forced to incriminate himself: Trust Houses Ltd. v. Postlethwaite (1944) 109 JP 12. 45 can be proved, the recorded voices can be properly identified, and 35 the evidence is relevant and otherwise admissible .  However, that evidence should always be regarded with caution and assessed in 36 the light of all the circumstances . A   video   recording   of   an   incident   which   is   in   issue   is 37 admissible .    There is no difference in terms of admissibility between a direct view of an incident and a view of it on a visual display unit of a camera or on a recording of what the camera   has   filmed.     A   witness   who   sees   an   incident   on   a display or a recording may give evidence of what he saw in the 38 same way as a witness who had a direct view .” (emphasis supplied) 31. In order to examine the purport of the term “matter” as found in Section 3 of the 1872 Act, Section 29 of the 1860 Code and Section 3(18) of the General Clauses Act, and to ascertain   R. v. Maqsud Ali, R v. Ashiq Hussain [1966] 1 QB 688, 49 Cr.App. Rep 230, CCA.  For 35 the considerations relevant to the determination of admissibility see R. v. Stevenson, R. v. Hulse, R. v. Whitney [1971] 1 All ER 678, 55 Cr.App. Rep 171; R. v. Robson, R. v. Harris [1972] 2 All ER 699, 56 Cr.App. Rep 450.  See also R. v. Senat, R. v. Sin (1968) 52 Cr. App. Rep 282, CA; R. v. Bailey [1993] 3 All ER 513, 97 Cr.App. Rep 365, CA.  Where a video recording of an incident becomes available after the witness has made a statement, the witness   may   view   the   video   and,   if   necessary,   amend   his   statement   so   long   as   the procedure adopted is fair and the witness does not rehearse his evidence: R. v. Roberts (Michael), R. v. Roberts (Jason) [1998] Crim. LR 682, 162 JP 691, CA. 36   R. v. Maqsud Ali, R. v. Ashiq Hussain [1966] 1 QB 688, 49 Cr.App. Rep 230, CCA.  As to the use of tape recordings and transcripts see R. v. Rampling [1987] Crim. LR 823, CA; and see also Buteria v. DPP (1986) 76 ALR 45, Aust. HC. As to the tape recording of police interviews see para 971 et seq ante; and as to the exclusion of a tape recording under the Police and Criminal Evidence Act, 1984 s. 78 (as amended) (see para 1365 ante) as unfair evidence see R. v. H [1987] Crim. LR 47, Cf R. v. Jelen, R. v. Karz (1989) 90 Cr. App. Rep 456, CA (tape recording admitted despite element of entrapment). 37   Taylor v. Chief Constable of Cheshire [1987] 1 All ER 225, 84 Cr.App. Rep 191, DC. 38   Taylor v. Chief Constable of Cheshire [1987] 1 All ER 225, 84 Cr.App. Rep 191, DC.  As to the admissibility of video recordings as evidence identifying the defendant see also R. v. Fowden and White [1982] Crim. LR 588, CA; R. v. Grimer [1982] Crim. LR 674, CA; R. v. Blenkinsop [1995] 1 Cr.App. Rep 7, CA.  A recording showing a road on which an incident had occurred was admitted in R. v. Thomas [1986] Crim. LR 682.  As to the identification of the   defendant   by   still   photographs   taken   by   an   automatic   security   camera   see   R.   v. Dodson, R. v. Williams [1984] 1 WLR 971, 79 Cr.App. Rep 220, CA; as to identification generally see para 1455 ante; and as to the admissibility of a copy of a video recording of an incident see Kajala v. Noble (1982) 75 Cr.App. Rep 149, CA. 46 whether the contents of the memory card can be regarded as “document”, we deem it appropriate to refer to two Reports of the nd 39 Law Commission of India. In the 42  Law Commission Report , the Commission opined on the amendments to the 1860 Code. Dealing   with   Section   29   of   the   1860   Code,   the   Commission opined as under:­ “2.56.     The main idea in all the three Acts is the same and the emphasis is on the “matter” which is recorded, and not on the substance on which the matter is recorded. We feel, on   the   whole,   that   the   Penal   Code   should   contain   a definition   of   “document”   for   its   own   purpose,   and   that section 29 should be retained.” th 40 The said observation is restated in the 156   Report , wherein the Commission opined thus:­ “11.08       Therefore,   the   term   ‘document’   as   defined   in Section   29,   IPC   may   be   enlarged   so   as   to   specifically include therein any disc, tape, sound track or other device on   or   in   which   any   matter   is   recorded   or   stored   by mechanical,   electronic   or   other   means   …   …   …   The aforesaid proposed amendment in section 29 would also necessitate   consequential   amendment   of   the   term “document” under section 3 of the Indian Evidence Act, 1872 on the lines indicated above.” Considering   the   aforementioned   Reports,   it   can   be   concluded that the contents of the memory card would be a “matter” and 39   Forty­Second Report, Law Commission India, Indian Penal Code, June, 1971, 32­35 40   One Hundred Fifty­Sixth Report on the Indian Penal Code (Volume I), August, 1997, Law Commission of India, Chapter­XI 47 the memory card itself would be a “substance” and hence, the contents of the memory card would be a “document”. 32. It is crystal clear that all documents including “electronic record” produced for the inspection of the Court alongwith the police report and which prosecution proposes to use against the accused must be furnished to the accused as per the mandate of Section 207  of  the  1973  Code.   The  concomitant is  that  the contents of the memory card/pen­drive must be furnished to the accused, which can be done in the form of cloned copy of the memory card/pen­drive.   It is cardinal that a person tried for such a serious offence should be furnished with all the material and evidence in advance, on which the prosecution proposes to rely against him during the trial.  Any other view would not only impinge   upon   the   statutory   mandate   contained   in   the   1973 Code, but also the right of an accused to a fair trial enshrined in Article 21 of the Constitution of India. 33. We   do   not   wish   to   dilate   further   nor   should   we   be understood to have examined the question of relevancy of the 48 contents of the memory card/pen­drive or for that matter the proof and admissibility thereof.  The only question that we have examined in this appeal is: whether the contents of the memory card/pen­drive referred to in the chargesheet or the police report submitted to Magistrate under Section 173 of the 1973 Code, need to be furnished to the accused if the prosecution intends to rely on the same by virtue of Section 207 of the 1973 Code? 34. Reverting   to   the   preliminary   objection   taken   by   the respondent for dismissing the appeal at the threshold because of the disclosure of identity of the victim in the memo of the special leave petition forming the subject matter of the present appeal, we find that the explanation offered by the appellant is plausible inasmuch as the prosecution itself had done so by naming the victim in the First Information Report/Crime Case, the statement of the victim under Section 161, as well as under Section 164 of the 1973 Code, and in the chargesheet/police report filed before the Magistrate.   Even the objection regarding incorrect factual narration about the appellant having himself viewed the contents of   the   memory   card/pen­drive   does   not   take   the   matter   any 49 further, once we recognize the right of the accused to get the cloned copies of the contents of the memory card/pen­drive as being mandated by Section 207 of the 1973 Code and more so, because of the right of the accused to a fair trial enshrined in Article 21 of the Constitution of India. 35. The next crucial question is: whether parting of the cloned copy of the contents of the memory card/pen­drive and handing it over to the accused may be safe or is likely to be misused by the accused or any other person with or without the permission of the accused concerned?  In the present case, there are eight named accused as of now.  Once relief is granted to the appellant who is accused No. 8, the other accused would follow the same suit.   In that event, the cloned copies of the contents of the memory   card/pen­drive   would   be   freely   available   to   all   the accused.  Considering   the   principles   laid   down   by   this   Court   in 36.

conditions need to be imposed in the fact situation of the present 50 case.   However,   t he   safeguards/conditions   suggested   by   the appellant such as to take help of experts, to impose watermarks on   the   respective   cloned   copies   etc.,   may   not   be   sufficient measure to completely rule out the possibility of misuse thereof. In that, with the advancement of technology, it may be possible to breach even the security seals incorporated in the concerned cloned copy.   Besides, it will be well­nigh impossible to keep track of the misuse of the cloned copy and its safe and secured custody.   37. Resultantly, instead of allowing the prayer sought by the appellant   in   toto,   it   may   be   desirable   to   mould   the   relief   by permitting the appellant to seek second expert opinion from an independent   agency   such   as   the   Central   Forensic   Science Laboratory (CFSL), on all matters which the appellant may be advised.   In that, the appellant can formulate queries with the help of an expert of his choice, for being posed to the stated agency.     That   shall   be   confidential   and   not   allowed   to   be accessed by any other agency or person not associated with the CFSL.  Similarly, the forensic report prepared by the CFSL, after 51 analyzing the cloned copy of the subject memory card/pen­drive, shall be kept confidential and shall not be allowed to be accessed by any other agency or person except the concerned accused or his authorized representative until the conclusion of the trial. We are inclined to say so because the State FSL has already submitted its forensic report in relation to the same memory card at the instance of the investigating agency.   38. Needless to mention that  the appellant before  us or the other accused cannot and are not claiming any expertise, much less, capability of undertaking  forensic  analysis of  the  cloned copy of the contents of the memory card/pen­drive.   They may have   to   eventually   depend   on   some   expert   agency.     In   our opinion,   the   accused,   who   are   interested   in   reassuring themselves about the genuineness and credibility of the contents of the memory card in question or that of the pen­drive produced before   the   trial   Court   by   the   prosecution   on   which   the prosecution would rely during the trial, are free to take opinion of an   independent   expert   agency,   such   as   the   CFSL   on   such matters as they may be advised, which information can be used 52 by   them   to   confront   the   prosecution   witnesses   including   the forensic report of the State FSL relied upon by the prosecution forming part of the police report. Considering that this is a peculiar case of intra­conflict of 39. fundamental rights flowing from Article 21, that is right to a fair trial   of   the   accused   and   right   to   privacy   of   the   victim,   it   is imperative to adopt an approach which would balance both the rights. This principle has been enunciated in the case of   Asha 41 Ranjan v. State of Bihar  wherein this Court held thus:­

61 .   Be   it   stated,   circumstances   may   emerge   that   may necessitate   for   balancing   between   intra­fundamental rights. It has been distinctly understood that the test that has  to  be   applied  while  balancing   the  two fundamental rights or inter fundamental rights, the principles applied may be different than the principle to be applied in intra­ conflict between the same fundamental right … … ... Thus, there   can   be   two   individuals   both   having   legitimacy   to 41  (2017) 4 SCC 397 53 claim or assert the right. The factum of legitimacy is a primary consideration. It has to be remembered that no fundamental right is absolute and it can have limitations in certain circumstances … … ... Therefore, if the collective interest or the public interest that serves the public cause and   further   has   the   legitimacy   to   claim   or   assert   a fundamental right, then only it can put forth that their right should be protected. There can be no denial of the fact   that   the  rights  of  the  victims  for   a   fair   trial  is  an inseparable aspect of Article 21 of the Constitution and when they assert that right by themselves as well as the part of the collective, the conception of public interest gets galvanised.   The   accentuated   public   interest   in   such circumstances has to be given primacy, for it furthers and promotes “Rule of Law”. It may be clarified at once that the test of primacy which is based on legitimacy and the public interest has to be adjudged on the facts of each case and cannot be stated in abstract terms. It will require studied scanning of facts, the competing interests and the ultimate perception of the balancing that would subserve the larger public interest and serve the majesty of rule of law. ... … …

86.1.   The right to fair trial is not singularly absolute, as is perceived, from the perspective of the accused. It takes in its ambit and sweep the right of the victim(s) and   the   society   at   large.   These   factors   would collectively allude and constitute the Rule of Law i.e. free and fair trial .  86.2.  The fair trial which is constitutionally protected as a substantial right under Article 21 and also the statutory protection, does invite for consideration a sense of conflict with the interest of the victim(s) or the collective/interest of the society.  When there is an intra­conflict in respect of the same fundamental right from the true perceptions, it is the obligation of the constitutional courts to weigh the balance in certain circumstances, the interest of the   society   as   a   whole,   when   it   would   promote   and instil Rule of Law.   A fair trial is not what the accused wants in the name of fair trial. Fair trial must soothe the ultimate   justice   which   is   sought   individually,   but   is subservient and would not prevail when fair trial requires transfer of the criminal proceedings.” 54 (emphasis supplied) This   Court   in   40. Mazdoor   Kisan   Shakti   Sangathan   v. 42 Union of India  has restated the legal position in the following terms:­ “61. Undoubtedly, right of people to hold peaceful protests and   demonstrations,   etc.   is   a   fundamental   right guaranteed   under   Articles   19(1)(a)   and   19(1)(b)   of   the Constitution. The question is as to whether disturbances, etc. caused by it to the residents, as mentioned in detail by the NGT, is a larger public interest which outweighs the rights   of   protestors   to   hold   demonstrations   at   Jantar Mantar   Road   and,   therefore,   amounts   to   reasonable restriction in curbing such demonstrations. Here, we agree with the detailed reasoning given by the NGT that holding of  demonstrations in  the  way  it  has been happening   is causing   serious   discomfort   and   harassment   to   the residents. At the same time, it is also to be kept in mind that for quite some time Jantar Mantar has been chosen as a place for holding demonstrations and was earmarked by the   authorities   as   well.   Going   by   the   dicta   in   Asha Ranjan [Asha Ranjan v. State of Bihar, (2017) 4 SCC 397 : (2017) 2 SCC (Cri) 376] , principle of primacy cannot be given to one right whereby the right of the other gets totally extinguished. Total extinction is not balancing. Balancing would mean curtailing one right of one class to some extent so that the right of the other class is also protected. ” (emphasis supplied) 41. We are conscious of the fact that Section 207 of the 1973 Code permits withholding of document(s) by the Magistrate only if it is voluminous and for no other reason.  If it is an “electronic record”, certainly the ground predicated in the second proviso in 42  (2018) 17 SCC 324 55 Section 207, of being voluminous, ordinarily, cannot be invoked and will be unavailable.  We are also conscious of the dictum in the   case   of   Superintendent   and   Remembrancer   of   Legal 43 Affairs, West Bengal vs. Satyen Bhowmick & Ors. , wherein this Court has restated the cardinal principle that accused is entitled   to   have   copies   of   the   statements   and   documents accompanying the police report, which the prosecution may use against him during the trial.   42. Nevertheless, the Court cannot be oblivious to the nature of offence and the principle underlying the amendment to Section 327 of the 1973 Code, in particular sub­Section (2) thereof and insertion of Section 228A of the 1860 Code, for securing the privacy of the victim and her identity.   Thus understood, the Court is obliged to evolve a mechanism to enable the accused to reassure himself about the genuineness and credibility of the contents   of   the   memory   card/pen­drive   from   an   independent agency   referred   to   above,   so   as   to   effectively   defend   himself during the trial.   Thus, balancing the rights of both parties is imperative,   as   has   been   held   in   (supra)   and Asha   Ranjan   43  (1981) 2 SCC 109 56 Mazdoor Kisan Shakti Sangathan  (supra) .  The Court is duty bound to issue suitable  directions.   Even the  High Court, in exercise of inherent power under Section 482 of the 1973 Code, is competent to issue suitable directions to meet the ends of justice. 43. If the accused or his lawyer himself, additionally, intends to inspect the contents of the memory card/pen­drive in question, he can request the Magistrate to provide him inspection in Court, if necessary, even for more than once alongwith his lawyer and I.T. expert to enable him to effectively defend himself during the trial.  If such an application is filed, the Magistrate must consider the  same   appropriately   and   exercise   judicious   discretion   with objectivity   while   ensuring   that   it   is   not   an   attempt   by   the accused to protract the trial.  While allowing the accused and his lawyer or authorized I.T. expert, all care must be taken that they do not carry any devices much less electronic devices, including mobile   phone   which   may   have   the   capability   of   copying   or transferring   the   electronic   record   thereof   or   mutating   the contents of the memory card/pen­drive in any manner.   Such 57 multipronged approach may subserve the ends of justice and also effectuate the right of accused to a fair trial guaranteed under Article 21 of the Constitution. In conclusion, we hold that the contents of the memory 44. card/pen drive being electronic record must be regarded as a document.  If the prosecution is relying on the same, ordinarily, the   accused   must   be   given   a   cloned   copy   thereof   to   enable him/her   to   present   an   effective   defence   during   the   trial. However, in cases involving   issues such as of privacy of the complainant/witness   or   his/her   identity,     the   Court   may   be justified in providing only inspection thereof to the accused and his/her lawyer or expert for presenting effective defence  during the trial.  The court may issue suitable directions to balance the interests  of both sides.  45. In   view   of   the   above,   this   appeal   partly   succeeds.     The impugned judgment and order passed by the trial Court and the High Court respectively stand modified by giving option to the appellant/accused to the extent indicated hitherto, in particular paragraphs 37, 38 and 43. 58 46. Resultantly, the application filed by the appellant before the trial Court being Crl.M.P. No. 49/2018 in C.P. No. 16/2017 is partly allowed in the aforementioned terms. 47. We direct the trial Court to ensure that the trial in C.P. No. 16/2017   is   concluded   expeditiously,   preferably   within   six months from the date of this judgment.       …………………………..J       (A.M. Khanwilkar)       …………………………..J       (Dinesh Maheshwari) New Delhi; November 29, 2019.