LAWS(ALL)-2023-3-39

RAJ KUMAR YADAV Vs. STATE OF U.P.

Decided On March 28, 2023
RAJ KUMAR YADAV Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Prem Kumar Singh, learned counsel for revisionists, Sri Surya Naryan Mishra, learned counsel for opposite party no.2, learned AGA for the State and perused the record.

(2.) This Criminal Revision has been preferred u/s 397/401 CrPC against the order dtd. 26/11/2022 on the Application dtd. 26/11/2022 u/s 311 CrPC moved by revisionists, passed by Additional Session Judge, Court No.7, Gonda in Session Trial No. 85/2018, vide Crime No. C-14/2014,u/s 323/325/307/504/506 IPC, P.S. Wzir Ganj, Gonda.

(3.) Learned counsel for revisionists submitted that the application u/s 311 CrPC has been moved before learned trial court with prayer that for the interest of justice he want to cross-examine the PW-1 Sri Umesh Dutt Singh on following points: