SANJIVKUMAR RAJENDRABHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. H.K. Patel, waives service of rule for the Respondent-State and learned Advocate, Mr. P.Y. Divyeshwar, waives for the original complainant.

(2.) This is an application filed under Sec. 391 of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), whereby, the applicant, i.e. the original appellant in Criminal Appeal No. 1492 of 2019, has prayed that the applicant be permitted to adduce additional evidence by examining an expert, namely Dr. M. Narayana Reddy, Hyderabad, as a witness in his defence, which was not permitted, though, prayed for before the learned Sessions Judge, Jamnagar (in brief, the 'trial Court'), vide application Exhibit-994 in Sessions Case No. 148 of 2016, dtd.: 11/6/2019.

(3.) Heard, learned Advocate, Mr. Saurin Shah, appearing for the applicant, learned PP, Mr. Mitesh Amin, appearing with learned APP, Mr. H.K. Patel, for the Respondent-State and learned Sr. Advocate, Mr. J.M. Panchal, appearing with learned Advocate, Mr. P.Y. Divyeshwar, appearing for the original complainant.