RAJENDRA BABU PATOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioners and the learned APP for the State.

(2.) The Petitioners are challenging the order dated 23.3.2010 on Exhibit "26" passed by the learned Sessions Judge, whereby the learned Sessions Judge rejected the Petitioner's application to recall prosecution witness No.l and 2 for further cross-examination.

(3.) The learned Counsel for the Petitioners submit that their earlier advocate had failed to confront these two witnesses with certain statements and supplementary statements. He submitted that only two witnesses are to be examined and it would not take more than V2 hour in further cross-examination.