VIKAS & ORS Vs. STATE

JUDGEMENT

(1.) Crl.M.A.49692/2018 (exemption)

(2.) Issue Notice. Notice accepted by learned APP for the state. With the consent of parties matter is taken up for final disposal.

(3.) Learned counsel for the petitioners submits that, on 20.10.2018, when witnesses PW12 Smt. Sumitra, PW 13 Sh. Vijay Kumar and PW 14 Sh. Nanak Chand were produced for examination and crossexamination, the counsel was engaged in another Court conducting trial and he made a request to the Trial Court to keep the matter postlunch for the purposes of cross-examination. However, the Trial Court, while recording the examination-in-chief and crossexamination of the other witnesses, which was recorded prior to lunch, noticed the absence of the counsel and closed the right of crossexamination of the said witnesses.