PRATAP SINGH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present criminal petition is filed seeking to set aside the orders dtd. 21/2/2022 passed in Cr.M.P.No.14 of 2022 in S.C.No.3 of 2018 on the file of VII Additional Sessions Judge, Vijayawada and consequently recall and permit the petitioners herein to further cross-examine PW.73 in S.C.No.3 of 2018.

(2.) The petitioners herein filed petitioner under sec. 311 of Cr.P.C. before the court below seeking permission to recall and further cross-examine PW.73 on 12/1/2022 and it was dismissed vide orders dtd. 22/2/2022 passed in Crl.M.P.No.14 of 20222 in S.C.03 of 2018, which reads as follows:

(3.) Learned counsel appearing on behalf of the petitioners have submitted that on that particular day their witnesses were examined, however, by oversight they have not able to cover certain points with regard to material aspects, in the cross-examination of PW.73, thereby sought some time to complete the cross-examination.