SHAHID ROSHAN JAMEER Vs. STATE OF M P

JUDGEMENT

(1.) REVISION is heard finally.

(2.) THIS is a revision against the order dated 21-8-2001 of the III Addl. Sessions Judge, Jabalpur by which the application of the petitioner-accused for re-summoning one Rahim Khan, P. W. 2 for his further cross-examination has been rejected.

(3.) THE facts in brief, are that the petitioner-accused is being tried on the charge of murder of one Sadik in the Court of III Addl. Sessions Judge, Jabalpur. The prosecution examined one Rahim Khan, P. W. 2 as an eye-witness. Later on 12-7-2001, an application alongwith the Affidavit of P. W. 2, Rahim Khan was filed in the Trial Court, praying that Rahim Khan be summoned for further cross-examination. In this Affidavit, he has averred that in fact he had not seen the incident and what he had stated earlier in the Court was false. This application of the petitioner was rejected by the Trial Court.