YASHWANTH KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 4/3/2022 passed in Spl.C.No.134/2020 by the Principal District and Sessions Judge, Chamarajanagar, whereby the learned Special Judge partly allows the application filed by the petitioner under Sec. 311 of Cr.P.C., permitting recalling of PWs.3 and 4, while rejecting recalling of PWs.1 and 2.

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

(3.) Sans details, the facts in brief, are as follows:-