MUSTAFA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has filed this petition challenging the order dated 3.3.2016 passed by the VI Addl. District & Sessions Judge, D.K. Mangaluru, in S.C.No.41/2012.

(2.) BY the impugned order, the Trial Court has rejected the application filed by the petitioner under section 311 of Crimial P.C. praying to recall PW -6 for further cross examination.

(3.) AGGRIEVED by that, the petitioner has filed this petition. Briefly stated the facts are: