VIJAYRAJ R. DESAI Vs. STATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Special Public Prosecutor appearing for the respondent waives service. Heard finally by consent of the parties.

(2.) We have heard the petitioner for some time as also Mr. J. Vaz, the learned Special Public Prosecutor for the respondent.

(3.) Although the petitioner has raised several contentions, during the course of his arguments, the petitioner now restricts his prayer for expediting the trial which is pending before the learned Sessions Judge. Indisputably, five prosecution witnesses have already been examined, apart from a commission for recording of evidence of the mother of the deceased, being issued.