RAKESH KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) CRM-30221-2015 This is an application for placing on record copies of statements of Mohan Lal, Ex-Sarpanch and ASI Varinder Singh as Annexures R2/3 and R2/4 respectively.

(2.) The documents are taken on record. CRM stands disposed of.

(3.) Vide order dated 6.4.2015, learned Additional Sessions Judge has allowed the application under Section 311 Cr.PC for examining Mohan Lal, Ex-Sarpanch as a witness. It has been averred in the application that examination of witness Mohan Lal is necessary and important for the prosecution case because it is in the presence of Mohan Lal, the accused has admitted the fact that they have conducted abortion of the complainant.