JYOTI KORI Vs. STATE OF M P

JUDGEMENT

(1.) This miscellaneous criminal case has been instituted on an application under Section 482 of the Cr.P.C. It is directed against the order dated 18.8.2015 passed by the Court of Second Additional Sessions Judge, Jabalpur, whereby the application filed on behalf of the petitioner/accused under Section 311 of the Cr.P.C., was dismissed.

(2.) The facts necessary for disposal of this miscellaneous criminal case may briefly be stated thus:

(3.) Learned trial Court observed that as many as six advocates, i.e., Shri R.K. Upadhyay, R.K. Dubey, Shri M. Arora, Shri Arvind Yadav, Shri Abhay Sahu and Pushraj Tiwari had been engaged on behalf of the accused, yet no one came forward to cross-examine the witnesses.