VIJENDRA SINGH S/O SHRI RAJA RAM R/O 37, CIVIL LINES ROORKEE, DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND THROUGH S.S.P. HARDWAR

JUDGEMENT

(1.) HEARD . By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has challenged the order dated 23.01.2012, passed by learned IInd Fast Track Court/Additional Sessions Judge, Hardwar, in Sessions Trial No. 169 of 2004, whereby said court has rejected the application 154b moved by the accused for summoning Junior Scientific Officer of CFSL Chandigarh as a witness.

(2.) BRIEF facts of the case are that, the petitioner Vijendra Singh is one of the accused facing trial in respect of offences punishable under section 302 and 120B of I.P.C., Police Station Gangnahar, Roorkee, in the court of Additional Sessions Judge/ IInd Fast Track Court, Hardwar. Admittedly, the prosecution evidence has been recorded, and after recording of statement under section 313 of Cr.P.C., it is a stage of recording of evidence in defence. At that stage, the accused moved an application for summoning Junior Scientific Officer of Central Forensic Science Laboratory Chandigarh to prove the report dated 11.02.2004, already on record.