FAISAL Vs. STATE OF U P

JUDGEMENT

(1.) THIS is a revision against the order dated 28. 7. 2006 passed by then learned Addl. Sessions Judge/ Fast Tract Court No. IV, Azamgarh in Sessions Trial no. 66 of 2003, State of U. P. Vs. Mohinuddin and others, under sections 147, 148, 149, 325, 504, 506 and 307, I. P. C. police station Saraimeer district Azamgarh.

(2.) THE facts relevant for disposal of this revision are that the aforesaid sessions trial is pending against the accused-revisionists and in that sessions trial statement of Sarafraz O. P. no. 2 was recorded as P. W. 2. He was cross examined, but thereafter one application ( Paper no. 31kha) was moved from the side of the accused in which it was prayed that permission should be granted to further cross examine the above witness on the following points:

(3.) THIS application was rejected by the learned Addl. Sessions Judge on the ground that the accused had sufficient opportunity to cross examine the witness and so the application was devoid of any merit. Aggrieved with that order the accused filed this revision.