JOGA RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 1/3/2024, passed in Sessions Trial No.21 of 2022, State Vs. Joga Ram, by the court of Sessions Judge, Pithoragarh, District Pithoragarh ('the trial').

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

(3.) The revisionist is facing the trial under Ss. 304B and 498 IPC. The revisionist was examined under Sec. 313 of the Code of Criminal Procedure, 1973 ('the Code') on 1/3/2024. In his defence, he wanted to examine a witness Trilochan alias Trilok Chandra Bhatt, who was a witness at Serial No.5 in the chargesheet.