(1.) THE applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the impugned order dated 20.03.2014 (annexure -4) passed by Additional Sessions Judge, Dehradun, in Sessions Trial No. 36 of 2012, captioned as Sate vs. Vijay Sharma, and to allow the application under Section 311 Cr.P.C. (annexure -3) to the petition.
(2.) A first information report was lodged against the accused -applicant on 18.08.2010 for the offences punishable under Sections 376 and 506 of IPC. After the charge -sheet was submitted and the trial commenced before the Trial Court, oral evidence of the prosecutrix was recorded. After her examination -in -chief, she was cross -examined by the learned counsel for the accused at length. Her oral evidence has been enclosed as annexure -2 to the present petition. Thereafter, an application under Section 311 of Cr.P.C. was filed by the learned counsel for the accused -applicant before the trial court. It was contended that a few more questions are required to be asked to the prosecutrix and, therefore, she should be recalled for further cross -examination.
(3.) LEARNED trial court was of the view that there was no sufficient ground for recalling the prosecutrix for further cross -examination. One of the grounds for rejecting such application was that the question required to be asked to the prosecutrix has not been disclosed.