NASIR KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition is listed for admission today. With the consent of both the counsel, this petition is heard and disposed of on merits.

(2.) The petitioners are the accused in S.T. No. 339/2002, on the file of the III Fast Track Additional Sessions Judge, Korba. They have in this petition challenged the order passed by the learned Sessions Judge, refusing to grant permission to ask questions beyond the contents of seizure Panchanama to PW-6, who was examined as a Panch witness. PW-6 was examined before the Court regarding the contents of seizure Panchnama.

(3.) Learned counsel appearing for the petitioners wanted to ask questions beyond what is stated in the seizure Panchnama. The Court refused to grant permission on the ground that the witness can be asked question regarding the contents of the Panchanama only and not beyond that.