K NATARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Trial Judge has dismissed the application filed under Section 311 of Cr.PC. to recall PW -9 Investigation Officer for the purpose of cross examination and for bringing on record the omissions and contradictions elicited through the cross examination of PWs.2, 5 and 7.

(2.) THE learned High Court Government Pleader submits that at the first instance, the application filed to recall the Investigation Officer was rejected, PWs.2, 5 and 7 were recalled for further cross examination of the learned counsel for the petitioner.

(3.) THE learned counsel for the petitioner has filed a memo indicating the purpose for which the Investigation Officer has to be recalled for cross examination.