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Judgment
6 paragraphs · 111 words
1.
The Petitioner's pleader contends that the search-list is the only evidence admissible as to the matters dealt with therein and relies on the case of
Abdul Khadir and Ors. v. Queen-Empress Weir's Crl. Rulings, 4th Ed. Vol. II p. 515. We are unable to accept that ruling as correct. If it were
adopted it would lead to results most prejudicial to the proper trial of accused persons. And we observe that a directly contrary view was taken in
the case of The Public Prosecutor v. Sarabu Chennayya ILR (1910) Mad. 413. We think this latter view is correct. We do not think the sentence
excessive.
2.
We dismiss the petition