HARPREET SINGH Vs. PAWAN KUMAR

JUDGEMENT

(1.) - This order shall dispose of Criminal Revision Nos. 3097 and 2984 of 2014 as common questions of law and facts are involved.

(2.) For the sake of brevity, facts are being extracted from Criminal Revision No. 3097 of 2014.

(3.) Prayer in the instant revision has been made for setting aside the order dated 17.07.2014 passed by First Appellate Court, Amritsar, allowing the application of the respondent-accused under Section 391 Cr.P.C., 1973 for leading additional evidence, during the pendency of the criminal appeal.