SHRIKRISHNA Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties, the matter is heard finally.

(2.) THIS revision petition has been preferred under Section 397 and 401 of Cr.P.C. against the order dated 30.5.2014 passed by XI Additional Sessions Judge, Gwalior in Sessions Trial No. 18/2014, whereby the right of cross -examination of prosecution witnesses have been closed.

(3.) I have perused the certified copies of the order -sheets of the Sessions Trial No. 18/2014. It appears that the prosecution witnesses Bhupendra Singh (PW. 3) and Rajveer Singh (PW. 4) were present. The counsel appearing on behalf of the petitioners has prayed that he is not feeling well, hence, sought adjournment for cross -examination, which has been rejected by the learned Trial Court.