NAGAMMA W/O SRIMANTH KALE Vs. THE STATE

JUDGEMENT

(1.) Sri. Ashok Mulage undertakes to file power for Respondent Nos. 2 to 4. He is permitted to file vakalat within fifteen days.

(2.) Heard the learned counsel for the petitioner and as well as the respondents and Additional SPP for State. Perused the records.

(3.) The Respondent Nos. 2 to 4 are the accused persons in Sessions Case No. 213/2011. The petitioner is de facto complainant. It appears during the course of evidence, the de facto complainant filed I.A.No.I under section 311 of Cr.P.C. requesting the Court to summon the medical officer/doctors who have treated the victim/ deceased on 28.12.2010 and issued a report about the victim conceiving a baby in her womb. This application was contested by the accused persons. The Trial Court after considering the objections rejected the said application.