SAKKARIYA Vs. STATE OF KERALA

JUDGEMENT

(1.) The dismissal of two petitions filed by the accused under Sec. 311 of the Cr.P.C. to recall PW9 and PW10 are under challenge in these Crl. M.Cs.

(2.) The petitioners face trial for the offences punishable under Ss. 143, 147, 148, 452, 341, 323, 324, 326, 354, 427 and 308 read with Sec. 149 of the IPC.

(3.) After the examination of the Investigating Officer (PW14), the petitioners filed two petitions as Crl. M.P. No. 3456/2021 and Crl. M.P. No. 3457/2021 under Sec. 311 of the Cr.P.C. The former one was filed to recall PW9. The latter one was filed to recall PW10. PW10 is the mother of PW9.