SUMIT KUMAR DEDHA Vs. STATE

JUDGEMENT

(1.) The present revision petition impugns the order dated 22.01.2018 passed by Addl. Sessions Judge (East) in FIR No.1564/2014, registered under Sections 498A/304B/406/34 IPC at Police Station New Ashok Nagar.

(2.) The petitioner/accused had moved an application under Section 311 Cr.P.C. before the trial court for recalling Manmohan Singh (PW-2), father of the deceased, which came to be dismissed by the impugned order.

(3.) Learned counsel for the petitioner submits that prosecution has cited Manmohan Singh to prove the demand of Rs.5 lacs and a Scorpio car. He further submits that although the witness was cross-examined however, certain aspects with respect to the aforesaid demands were not put to the witness. On being asked, learned counsel for the petitioner submitted that on one hand it has come in the testimony that Scorpio car was given at the time of marriage whereas on the other hand, the witness has stated that he received a call from the deceased where demand of Scorpio car and Rs.5 lac by the petitioner was conveyed to him.