KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A written request has been received from the learned Judge, Special Court, Ludhiana, for extension of the time granted for conclusion of the trial.

(2.) Vide order dated 23.02.2012, this Court had directed the learned trial court to conclude the trial within a period of six months from the date of receipt of the certified copy of the order.

(3.) The request received from the learned Judge, Special Court, Ludhiana, reveals that the copy of the above said order was received on 06.03.2012 and as such, the trial was to be concluded up to 06.09.2012. A perusal of the request further reveals that the material witnesses, mentioned in the list of the witnesses, have already been examined. An application under Section 311, Cr.P.C was moved by the prosecution for examination of ASI Satnam Singh, the Investigating Officer.