GOPI NISHA MALLAH Vs. STATE (NCT OF DXELHI)

JUDGEMENT

(1.) Crl.Rev.P. 561/2017

(2.) It is contended that 25.07.2017 was the first date fixed for leading defence evidence. The petitioner was in custody and was produced from judicial custody on the said date. However, till 2:37 pm (as noticed by the Court), his counsel did not appear. The Court has noticed that no list of witnesses was filed and no witness was produced by the accused.

(3.) Perusal of the order dated 25.07.2017 shows that after the Court had closed the right to lead defence evidence, one Lal Chand had put his appearance before the Court and had claimed to be a defence witness.