KARAM SINGH Vs. RAM SINGH

JUDGEMENT

(1.) This is a revision/petition directed against the order passed by the Judicial Magistrate 1st Class, Dohana dated 17-10-1994. By virtue of the impugned orders the learned trial Court dismissed the application filed by the prosecution. It has prayed for recalling Dr. S.C. Nawal and Investigating Officer as witnesses.

(2.) A case had been registered against Ram Singh and 4 others with respect to offences punishable under Sections 323/324/34/506 Indian Penal Code. During the course of trial, learned Judicial Magistrate closed the evidence of the prosecution on 16-8-1994. This led to the filing of the petition by the prosecution under Section 311 of the Code of Criminal Procedure to recall two witnesses referred to above. Learned trial Court vide the impugned order dismissed the application. Hence the present revision petition.

(3.) I have heard learned counsel for the petitioner as well as that of the respondents.