SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application filed under Section 391 read with Section 482 Cr.P.C. seeking permission to lead additional evidence by summoning the medical record of the appellant from PGIMS Rohtak where the appellant was admitted after the incident on 20.1.2008.

(2.) We heard the submissions made on either side.

(3.) We find that there is no merit in the application. Firstly, the applicant himself would have secured the copy of the medical records from PGIMS Rohtak and produced before the trial Court. Secondly, the above application has been filed belatedly only when the appeal filed in the year 2010 was taken up for final hearing by today. Thirdly, it is the admitted case of the prosecution that the applicant sustained multiple grievous injuries immediately after the occurrence. Fourthly, the medical record sought to be summoned would not determine finally the core issue involved in this case. For all these reasons, we dismiss the application.