MADHAV SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Looking to the nature of question involved in this revision instead to hear the argument on the question admission, with the consent of the parties this revision is heard finally on merits.

(2.) The applicant has preferred this revision being aggrieved by the order dated 08.1.2013 passed by 5th Additional Sessions Judge, Jabalpur, whereby his application filed on 10.9.2012 for permission to produce some photographs in the cross-examination of the prosecution witnesses has been dismissed with the observation that applicant may produce the same at the time of recording his defence evidence.

(3.) It also appears from the impugned order that on earlier occasion in the course of the cross-examination of Smt. Malti Sahu the prosecutrix on 6.9.2012 such photographs were produced along with an application under Section 294 of Cr. P. C. but neither such application was allowed nor such photographs were taken on record, as such the applicant was not permitted to produce the aforesaid document photographs in cross-examination of said material witnesses of the case.