GURMEET KAUR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision petition has been preferred against an order dated 11th of July 1994. A prayer was made that P.W. Raju be recalled for the purposes of further cross-examination. This prayer was made in terms of Section 311 of the Code of Criminal Procedure, 1973. This has been declined on the ground that the prayer so made is belated.

(2.) SECTION 311 of the Code of 1973 consists of two parts; one giving a discretionary power to the Court and the other imposing an obligation on it.

(3.) THE Court is not preculded from exercising its discretion merely because -