VIVEK KAPIL Vs. STATE OF M P

JUDGEMENT

(1.) The revisionist has filed this revision petition under sections 397/401 of CrPC seeking setting-aside of the impugned order dated 8.10.2010 passed by the learned trial Court in Sessions Trial Case No. 78/08 closing his right to produce defence evidence in the case.

(2.) Shri Vishal Mishra, learned Govt. Advocate, appearing on behalf of the respondent/State, accepts notice of this revision petition on behalf of the respondent/State.

(3.) Learned counsel appearing on behalf of the petitioner contends that the petitioner has been denied right to produce his defence evidence in the trial vide impugned order. This submission is not disputed by the learned Govt. Advocate appearing on behalf of the State.