AMIT KUMAR MAHASETH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Roy, the learned Senior Counsel assisted by Mr. P. Sharma, learned Counsel appearing for the Petitioner and Mr. P. S. Lahkar, the learned Addl. PP for the State of Assam.

(2.) None appears on behalf of respondent No. 2 when the matter was heard.

(3.) The instant application has been filed under Sec. 582 of BNSS, 2023 for setting aside of the impugned order dtd. 3/2/2024 passed by the learned Court of Addl. Sessions Judge No.1, Kamrup (M), Guwahati in Sessions Case No.209/2018, whereby the learned Addl. Sessions Judge No. 1, Kamrup (M) rejected the petition, vide No.3177 dtd. 1/11/2023, filed by the Petitioner for recall and reexamination of already cross-examined 3 (three) witnesses, namely, PW. 1, Sri Shivnath Shah (Father of the deceased), PW. 2, Smt. Asha Devi (Mother of the deceased) and PW. 3, Sri Ritesh Kumar (Brother of the deceased).