DILLI SAMAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S.K. Dash, learned counsel for the Petitioners as well as Mr. S.N. Mishra, learned A.G.A. for the State-Opposite Party.

(2.) The prayer of the Petitioners to further cross-examine P.W.6 was rejected by the Additional Sessions Judge, Parlakhemundi which is challenged in the present petition before this Court.

(3.) The offences are under Secs.498-A/313/294/323/506/34, I.P.C. and Sec.4 of the D.P. Act. It reveals from the copy of the deposition of said P.W.6 that her further cross-examination was declined as no-one present for the accused on call.