SHIVAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is facing trial in Sessions Case No. 1116 of 2017 before the Additional Sessions Court-I, Kollam registered for offence punishable under Section 12 of the Protection of Children From Sexual Offences Act (hereinafter being referred to as POCSO Act)

(2.) During the pendency of the trial the learned Counsel for the accused filed an application as Crl.M.P.No.159 of 2020 under Section 311 of the Code of Criminal Procedure to recall the child witness/victim who was examined as PW1 for further examination.

(3.) Heard the learned counsel for the petitioner as well the learned Public Prosecutor.