PRITHVI SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri D. K. Dewan, learned counsel for the applicant in revision and the learned A.G.A.

(2.) In the facts and circumstances of the case, this revision is disposed of finally.

(3.) The revision is directed against the order dated 6-7-2001 passed by the Additional Sessions Judge (Court No. 4), Mathura in S.T. No. 437/1987, State v. Prithvi Singh and others under Section 302, IPC, P.S. Baldeo allowing permission to the prosecution to bring on record certain papers for showing that the accused revisionists were having bad and shady character, at the stage when prosecution had already closed its evidence.