SOHAN RAM Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The contour of the facts and material, which requires to be noticed for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, having completed all the codal formalities and taking into consideration oral as well as medical/documentary evidence brought on record by the prosecution, the trial Court convicted and sentenced the petitioner, to undergo rigorous imprisonment for a period of two years, to pay a fine of Rs.1,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of three months under Sections 279, 337 and 304-A IPC, vide judgment of conviction and order of sentence dated 14.09.2012.

(2.) Aggrieved thereby, the petitioner filed the appeal(Annexure P-2), which is still pending. During the pendency of the appeal, the application under Section 311 Cr.P.C. filed by the petitioner, to re- summon PW1 Vijay Pathak and PW2 Mool Chand, for further crossexamination was dismissed by the Appellate Court, by means of impugned order dated 20.02.2013(Annexure P-3).

(3.) The petitioner still did not feel satisfied and preferred the present petition, to quash the impugned order(Annexure P-3), invoking the provisions of Section 482 Cr.P.C.