KRISHNA JAGDISHPRASAD AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate and Special Public Prosecutor for the parties.

(2.) RULE. Rule is made returnable forthwith by consent of the parties.

(3.) THIS revision application seeks to quash and set aside the impugned order of the trial Court passed by the 6th Additional Sessions Judge, Nagpur, in Sessions Trial No. 212 of 2001 on 7-5-2002 during cross-examination of P. W. 2 Nirmala by accused No. 5 after her re-examination by the prosecution.