HARJIT SINGH Vs. JAGMEET KAUR

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure has been filed for setting aside the order dated 22.7.2013, passed by the learned JMIC, Patti, in complaint No. 56 dated 9.11.2009, titled as "Jagmeet Kaur v. Harjit Singh and others" and the order dated 26.9.2013, vide which the charges have been framed against the petitioners. The brief facts of the case are that petitioner No. 1 solemnized marriage with the sole respondent in the month of February, 2006 and two children born out of the said wedlock. Due to some reasons, the differences arose between the parties. The respondent filed a complaint under Sections 498-A and 406 of IPC in the Court of JMIC, Tarn Taran.

(2.) Learned counsel contends that the learned trial Court deprived the petitioners to cross-examine the prosecution witnesses. On account of ill health, the counsel for the petitioners could not cross-examine the prosecution witnesses. He seeks one last opportunity to cross-examine the prosecution witnesses.

(3.) The learned JMIC white closing the prosecution evidence has categorically recorded as under:-