ASHUTOSH YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri. Girdhari Lal Yadav, the learned counsel appearing for the revisionist and Sri. Abhishek Kumar Singh, learned State counsel and perused the record.

(2.) By means of the instant revision filed under Sec. 397 Cr.P.C., the revisionist has assailed validity of the order dtd. 6/3/2024 passed by the learned Additional Sessions Judge, FTC-1, Lucknow in Sessions Trial No.183 of 2019 whereby an application filed by the revisionist under Sec. 311 Cr.P.C. for recalling P.W.-1 and P.W.-2 has been rejected.

(3.) In the affidavit filed in support of the application under Sec. 311 Cr.P.C., the applicant has stated that there are some contradictions between the statements given by P.W.-1 in her examination-in-chief and in her cross examination, which can only be clarified by reexamination of P.W.-1 and her father-P.W.2. Discrepancy in statements of witnesses is no ground for recall of the witnesses under Sec. 311 Cr.P.C.