RAJU RAJENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Sec. 482 of Code of Criminal Procedure, 1973 has been filed by the applicants being aggrieved with the order dtd. 24/8/2022 passed by II Additional Sessions Judge, Rahli, District Sagar (M.P.) in Session Trial No.76 of 2015 (State of M.P. Vs. raju @ rajendra and Others) under Sec. 302, 307, 147, 148 of IPC whereby the application moved by the applicants/accused raju @ rajendra and Others under Sec. 311 of Cr.P.C. for recalling Mohd. Shahjad (P.W.- 15) for further cross-examination was rejected by the aforesaid trial Court.

(2.) Learned counsel for the parties are heard.

(3.) On perusal of the impugned order, it is revealed that an application under Sec. 311 of Cr.P.C. was moved on behalf of the applicants/accused for recalling Mohd. Shahjad (PW-15) for further cross examination on the ground that some of the clarification could not be taken by the counsel during his evidence/cross-examination on 7/10/2017. The aforesaid application under Sec. 311 of Cr.P.C. was rejected by the learned trial Court vide impugned order dtd. 24/8/2022.