IQUBAL KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BEING aggrieved by impugned order dated 27/01/2015 passed by the learned Special Judge, Harda in Sessions Trial No. 10/2014, the accused/applicant has filed this petition under section 397/401 of the Code of Criminal Procedure, 1973 here -in -after in short "the Code".

(2.) THE learned trial Court by the impugned order rejected the application filed under Section 311 of the Code for recalling the prosecutrix (PW/2) for her cross examination.

(3.) LEARNED Special Judge framed the charge under Section 376, 450 & 506 of IPC and Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act against the applicant, who abjured his guilt therefore set for the trial.