RAJPAL Vs. STATE OF U P

JUDGEMENT

(1.) Affidavit filed today is taken on record.

(2.) Heard learned counsel for the revisionists and learned AGA for the State.

(3.) This revision is directed against the order dated 3.11.2011 passed by Addl. Sessions Judge, Court No. 16, Meerut in S.T. No. 243 of 2001, State Vs. Rajpal & others, under Sections 364, 302, 201 IPC, P.S. Inchauli, District- Meerut, whereby application 346-Kha under Section 311 Cr.P.c. for recalling Momin (P.W.-5), Nasim (P.W.-6) and Gul Mohd. (P.W.-7) for cross-examination was rejected.