SACHIN @ SACHU Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 401 of the Code of Criminal Procedure, 1973 (in short Cr. P.C.) challenging the order dated 18.07.2013 whereby application moved by the petitioner under Section 311 Cr. P.C. for recalling PW -9 Dr. Sandeep for further cross -examination was dismissed. I have heard learned counsel for the petitioner and have gone through the record available on the file carefully.

(2.) SECTION 311 Cr. P.C. reads as under: -

(3.) THE Trial Court while dismissing the application moved by the petitioner under Section 311 Cr. P.C. has held as under: -