MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 10/1/2022 passed by the learned Sessions Judge in S.C.No.36/2018, declining to accept the application filed under Sec. 311 of Cr.P.C., seeking recall of PW.7, while allowing an application qua other witnesses that were sought to be recalled.

(2.) Heard Sri. M.Krishne Gowda, learned counsel appearing for the petitioner and Smt. K.P.Yashodha, learned HCGP for the respondent.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: