VINAY KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) By way of present petition under Section 482 of Cr.P.C., the petitioner had challenged impugned order dated 16th May, 2007 passed by Ms. Reena Singh, Additional Sessions Judge vide which the right of the petitioners to cross- examine PW2 and PW3 was closed and order dated 19th July, 2007 vide which she dismissed the application of the petitioners under Section 311 Cr.P.C. to recall order dated 16th May, 2007.

(2.) Present petitioners are facing trial under Section 498A/304B/34 IPC and alternatively for offence under Section 306/34 IPC.

(3.) PW2 Amit Kumar Jain is the brother of deceased whereas PW3, Virender Kumar is her father.