RAMINDER SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner is facing trial in FIR No. 797/2002 for the offence under Section 302/323 IPC registered at Police Station Tilak Nagar.

(2.) After the conclusion of the examination of more than twenty-six prosecution witnesses, the Petitioner, on 24th October 2005, filed an application in the trial court under Section 311 CrPC for recalling and examining PWs 2,3,6,25 and 26. The grounds urged by the petitioner in this application were as under:

(3.) That the counsels have not bothered to apply their best of the legal knowledge in defending the accused and in casual manner conducted examination /cross-examination of the material witnesses and thereby has jeopardized the innocence of the accused.