MAHATARIN BAI Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Proceedings of the matter have been taken-up through Video Conferencing.

(2.) This revision petition has been preferred challenging the order dtd. 6/4/2021 passed by Learned Court of Additional Sessions Judge, Khairagarh, District Rajnandgaon in Sessions Trial No. 27/2020 [State of Chhattisgarh v. Mehatarin Bai] whereby the Court below has dismissed the application filed by the Applicant under Sec. 91 of the Code of Criminal Procedure, 1973 (henceforth 'Code").

(3.) Briefly stated facts of the case as narrated are that the applicant is an accused under Sec. 302 of the Indian Penal Code. She has moved an application under Sec. 91 of the Cr.P.C. before the trial Court calling for documents i.e. statement of witnesses recorded during merg enquiry with regard to Merg No. 25/2020 registered at Police Station Chhuikhadan, District Rajnandgaon, which according to the applicant are an important and relevant documents and also vital piece of evidence for her defence.