ANURAG SHARMA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision has been filed by the applicant under Section 397/401 of the Cr.P.C. being aggrieved by order dated 18.7.2014 passed by Second Additional Sessions Judge, Satna in S.T. No. 284/2013 whereby the application filed by the prosecution under Section 311 of the Cr.P.C. has been dismissed.

(2.) THE facts, in short, giving rise to this revision are that Anupam Sharma, the brother of the applicant/complainant is alleged to have been murdered by accused Vijay Singh. It is further alleged that at the time of the incident, witness Tejendra Tiwari is accompanied the deceased and he witnessed the incident. He immediately informed about the incident to the applicant. The applicant lodged the FIR at P.S. Kotar, District Satna. A crime was registered against accused Vijay Singh.

(3.) DURING trial, on 30.4.2014, witness Tejendra Tiwari (PW -10) has been examined. He turned hostile. After due permission, the public prosecutor asked the leading questions to Tejendra Tiwari and he has been discharged after cross examination.