DILBAG SINGH Vs. STATE OF UTTARANCHAL & ORS.

JUDGEMENT

(1.) HEARD Sri P.M.N. Singh, learned counsel for the applicant.

(2.) LEARNED A.G.A. for the State.

(3.) THIS application was filed u/s 482 of the Code of Criminal Procedure, 1973 (for the short- Cr. P C.) for quashing the order-dated 3.6.2002 passed by the Ses­sions Judge, Udham Singh Nagar in Ses­sions Trial No. 345 of 2001 State v Dilbagh Singh, under Sections 302/307/ 147/148/149 I.PC. whereby an applica­tion purported to be u/s 311 Cr.PC. was dismissed with the observations that all the three prosecution witnesses, namely, P W. 1 Gurudev Singh, P W 3 Smt. Preetam Kaur and P.W. 4 Sukhdev Singh have been comprehensively cross-­examined on two dates on behalf of the defence and there are no cogent reasons to recall them for further cross-examination.