BACCHARAM SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Daya Shanker Mishra, learned Counsel for the revisionist and Mr. Rajendra Kumar Dwivedi, learned Additional Government Advocate for the State as well as Mr. Sharad Dixit, learned Advocate appearing for the victim.

(2.) The revisionist has challenged the order dated 11th of February, 2011, passed by the Special Judge (Gangster Act), Gonda in Sessions Trial No. 146 of 2002, rejecting the revisionist's application being application No. Kha-219. Further he has also challenged the subsequent order dated 14th of February, 2011, passed by the Court concerned, whereby the revisionist's request to provide time for additional arguments has been rejected.

(3.) Upon perusal of the record it appears that the revisionist moved an application under Section 311 of the Code of Criminal Procedure to summon P.W.1 to P.W.5, namely, Ram Pujan, Munna Ram, Anand Prakash, Shiv Das and Amar Nath for re-cross-examination, which has been rejected by the Court.