DILAWAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionists have challenged the order dated 19.05.2018 passed by the learned Additional Sessions Judge, Kotdwar, District Pauri Garhwal in Sessions Trial No. 03 of 2017, 'State of Uttarakhand Vs. Kuldeep and others', whereby the application moved by the revisionists under Sec. 311 Crimial P.C., 1973 has been rejected.

(2.) On 19.05.2015, an F.I.R. was lodged by one Mr. Padam Singh Rawat, father of the

(3.) The application was filed on the ground that some important questions were left to be asked in the cross examination. Further ground was that when the P.W.-1P.W.-2 were cross examined, at that point of time, Senior Advocate representing the accused was out of the country and the cross examination was conducted by the junior counsel.