ANUPAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nadeem Murtaza, learned counsel for the revisionist and Ms. Charu Singh, learned AGA for the State.

(2.) This revision has been filed by the revisionist challenging the order dtd. 3/8/2018 passed by the Additional District and Sessions Judge, F.T.C.-II, Ambedkar Nagar in Session Trial No. 102 of 2012 (State vs. Anupam Singh) arising out of case crime no. 475 of 2011 under Sec. 302 IPC, whereby the permission to examine 5 defence witnesses, was refused.

(3.) Relevant facts are as below:-