SURESH KUMAR SHARMA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Crl.M.C. 1547/2018 & Crl.M.A.5616/2018(direction)

(2.) Right to cross-examine said witness was closed on 24.11.2016 as the petitioner did not avail of the said opportunity.

(3.) It is pointed out by the learned counsel for the petitioner that the right to cross-examine was closed qua PW-2, PW-3 and PW-4, however, by the said application under Section 311 Cr.P.C., opportunity was granted to the petitioner to cross-examine PW-2 & PW-4 as the Court has noticed that the petitioner accused was not represented by counsel.