NOORMOHMED ALIAS NOOKA AYUB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) * * * *

(2.) BEFORE leaving the evidence of Habib Ravat we wish to put on record our disapprobation of the manner in which the learned Sessions Judge had put questions to this witness Habib Ravat. The record of the deposition of this witness as appearing in the paper-book as also in the original shows that the learned Sessions Judge has put questions to Habib at considerable length and moreover the learned Sessions Judge put those questions even when the cross-examination of the witness was going on and those interventions by the learned Sessions Judge appear to have been due to the desire of the learned Sessions Judge to take up the questioning of the witness in his own hands. As observed by Lord Greene M. R. in .:-