LAWS(MPH)-1999-5-38

MANSINGH Vs. STATE OF M.P.

Decided On May 04, 1999
MANSINGH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) THIS is a revision against the order dated 15.4.99 of the Sessions Judge, Sehore, by which the application of the accused for resummoning Kunta Bai (PW 2) for her further cross -examination has been rejected.

(2.) ARGUMENTS of both the sides heard. The applicant has filed a copy of the affidavit of the prosecutrix, sworn on 31.3.99 in which she has stated that the report made by her against the accused was not true. In view of this affidavit it becomes necessary that Kunta Bai (PW 2) should be called again and shall be permitted to be further examined and cross -examined. 3. This revision is allowed. The trial Court is directed to resummon Kunta Bai (PW 2) and permit her further examination and cross -examination.