LAZARUS @ LAZRAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and learned AGA who has taken notice for the respondent No.1-State.

(2.) Notice to respondent No.2 is dispensed with.

(3.) Being aggrieved by the order dtd. 23/11/2024, whereby, the application filed under Sec. 311 of the Criminal Procedure Code, 1973 (for short, 'Cr.P.C.') to recall PW.8 for cross-examination was rejected, the petitioners are before this Court.