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The Apex Court bench comprising Justice SA Bobde, Justice L. Nageswara Rao & Justice R. Subhash Reddy directed the Registrars General of all High Courts to furnish the translation of the Original Records in English language from vernacular. While hearing a criminal appeal involving imposition of capital sentence, the bench observed that Article 348 of the Constitution of India mandates that all the proceedings shall be done in English Language. The Court pronounced that all the proceedings in Supreme Court shall be done in English Language.
While pleading for the accused, the counsel told the bench that he needs to rely on the exhibits and depositions which were not yet translated and hence, the Court could not proceed with the hearing. The bench considered the direction issued in Pehtu Kanwar & Ors. V State of Bihar and commented, ”It is unfortunate that the aforesaid directions given by this Court have not been strict sensu followed.”
Furthermore, the Court said that “We consider it appropriate to consider directing the Registrars General of all High Courts to furnish the translations of the original records in English language from vernacular language wherever required, which are to be transmitted to this court.”
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