RAJESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sandeep Srivastava, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) By the impugned order dtd. 19/2/2021 the application under Order XLI Rule 27 tendered by the petitioner for adducing additional evidence at the appellate stage has been declined.

(3.) The petitioner by means of the aforesaid application wants to introduce an attesting witness of the Will. The petitioner had full liberty to produce the witness and get him examined before the trial court. The petitioner failed to do so.