DHRUBEN GURALDAS BALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article-227 of the Constitution of India, the applicant original accused has prayed for the following reliefs:-

(2.) The case put up by the applicant herein, in her own language, as pleaded in her application, is extracted hereunder:-

(3.) Thus, it appears from the materials on record that the applicant is one of the accused persons in a sessions trial for the offence punishable under Sections-120B, 175, 179, 201, 232, 342, 346, 357, 376 and 377 of the Indian Penal Code. The victim (prosecution-witness No.27) is in the witness-box. Since a long period of time, she is being cross-examined by the defence counsel. In the course of her cross-examination, certain questions put to her came to be disallowed by the trial Court.