YASHWANT Vs. STATE OF M P

JUDGEMENT

(1.) learned counsel for the applicants on the question of admission.

(2.) This Criminal Revision has been filed under Section 397/401 of the Code of Criminal Procedure against the order dated 25-4-2003 passed by Additional Sessions Judge, Harda in Sessions Trial No. 103/01 whereby the learned trial Judge dismissed the application filed by the petitioner under Section 311, Cr. P.C.

(3.) By filing the aforesaid application the accused-petitioners prayed before the trial Court that the witness Dr. Kishore Kumar be recalled for further cross-examination as according to the petitioners some important questions regarding procedure adopted by him for recording the dying declaration have to be asked as the same could not be asked out of hot haste.