ANIL KUMAR @ DEEPU Vs. STATE OF U P

JUDGEMENT

(1.) This revision has been filed assailing the validity of the order dated 21.2.2014 passed by Additional Session Judge, Court No.6, Allahabad in S.T. No.676 of 2007 (State of U.P. vs. Anil Kumar @ Deepu and others), Police Station-Holagarh, District-Allahabad.

(2.) Heard learned counsel for the revisionists and learned A.G.A. Perused the record.

(3.) It appears from the record that the revisionists are the accused of the case u/s 498A, 304B I.P.C. & Dowry Prohibition Act which was going on in the trial court. It also appears that the statements of the accused u/s 313 Cr.P.C. had been recorded on 26.6.2013 and thereafter the case was fixed on several dates to provide opportunity to the accused-revisionists to produce their defence evidence. Two witnesses D.W.-1 and D.W.-2 were also examined in that process. On 19.02.2014 when an adjournment seeking the time to produce the defence was moved the same was allowed after imposing a cost of Rs.100/- and the date 21.2.2014 was fixed with the condition that if the accused do not produce their defence evidence, no further opportunity to do the same would be given. Thereafter, on the same date instead of producing any defence evidence, an application was moved on behalf of the revisionists that the way in which the court has treated the accused has given them the reason to apprehend that they might not get justice and therefore 15 days further time should be given to them so that they may move a transfer application. This application was rejected by way of passing the impugned order which is under challenge.