SAU RANJANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Nawab, learned counsel for applicant and Shri Jichkar, learned A.P.P. for the Respondent.

(2.) Rule. By consent of parties heard forthwith.

(3.) By this application under Section 482 of Code of Criminal Procedure, the applicant who is accused in Sessions Trial No.409/98 before the Additional Sessions Judge, Nagpur takes exception to order dated 07/02/08 by which the application filed by the applicant for recalling of witness, Head Constable, Rajesh Gautam, PW-8, has been rejected by the trial Court.