JAGJIWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The epitome of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record is that, initially a rape case was registered against the petitioner-accused, vide FIR No.68 dated 24.10.2011, for the commission of an offence punishable under Section 376 IC, by the police of Police Station Sadiq. During the pendency of the trial, the application for additional evidence under Section 311 Cr.P.C. filed by him, was dismissed by the trial Court, by means of impugned order dated 21.02.2012(Annexure P-1).

(2.) Aggrieved thereby, the petitioner has preferred the present criminal revision petition, to challenge the impugned order(Annexure P-1), invoking the provisions of Section 401 Cr.P.C.

(3.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the instant revision petition in this context.