MAAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has sought directions that the evidence of injured witness in Sessions Trial No.176 of 2021, State vs. Govind Singh Rautela and others, under Ss. 307, 392, 120-B, 34, 411 IPC and Sec. 3/25 of the Arms Act, 1959, pending in the court of 2nd Additional District and Sessions Judge, Rudrapur, District Udham Singh Nagar (for short, "the case") be recorded and directions be issued that unnecessary adjournments may not be given in the case.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on an FIR lodged on 1/7/2021, according to which, the son of the informant Mukesh alias Mukku Takuli was injured in a firearm injury by the accused of the case. After investigation, charge-sheet has been submitted and the trial is underway.