BIJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed under Section 311 Cr.P.C. against order dated 4.8.2010, passed by learned Additional Sessions Judge, Panipat, vide which application of the accused for recalling prosecutrix for her further cross-examination was disallowed.

(2.) I have heard Learned Counsel for the revision-petitioner and have gone through the whole record carefully.

(3.) It is pertinent to reproduce Section 311 Cr.P.C. under which the application was moved and the impugned order was passed. The same reads as under: