YESHWANT Vs. ANUP ALIAS LALOO

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent of the learned counsel for the parties.

(2.) The applicants are raising exception to the interim order passed by the learned 1st Ad hoc Additional Sessions Judge, Wardha, on 2-3-2010, below Exhibits 125 and 126, in Sessions Case No.81 of 2005.

(3.) The learned Additional Sessions Judge, during the conduct of the Sessions Trial, has directed the prosecution to examine two doctors, namely Dr. S. B. Thorat of Government Hospital, Wardha, and Dr. H. N. Chhabran of Indira Gandhi Medical College & General Hospital, Nagpur, as additional witnesses, who were not cited as witnesses by the prosecution. The Trial Court, in exercise of powers under Section 311 of the Code of Criminal Procedure, has directed the prosecution to examine said two doctors as additional witnesses, which order is subjected to challenge in this application.