JAIDEV Vs. STATE OF M P

JUDGEMENT

(1.) Being aggrieved by impugned order dated 13.05.2015 passed by the learned First Additional Sessions Judges, Waraseoni District Balaghat in Case No.69/12 (State of M.P. Vs Jaidev), the accused/petitioner has filed this petition under section 397/401 of the Code of Criminal Procedure,1973 here-in-after in short "the Code".

(2.) Learned trial Court by the impugned order rejected the application dated 13.05.2015 filed by the applicant under Section 311 of the Code for recalling the witnesses Rasheed Quereshi (PW/9), Piyush Goutam (PW/15), Manoj Kureel (PW/17) and A.K. Pouranik (PW/19) for their cross examination.

(3.) A case for the offence punishable under Section 420, 468, & 471 of IPC has been registered against the applicant and charge-sheet has also been filed in the Court of competent jurisdiction. During trial statement of these four witnesses were recorded, however, as the counsel for the applicant had not cross-examined on these above four witnesses on some point, therefore, an application for recalling them for further cross-examination was filed, which was rejected by learned trial Court, hence, this revision.