DHARMENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a revision petition against the impugned order dtd. 22/3/2018 whereby the application to further cross-examine PW10 Sarupi has been allowed.

(2.) In the case in hand, the petitioner was facing trial for offence under Ss. 323, 325, 302, 506 of Indian Penal Code (in short, "IPC").

(3.) The complainant who is in fact the victim of the crime, had moved an application under Sec. 311 of the code for recall of PW10 Smt. Sarupi for further cross-examination on the ground that she was examined in the absence of the counsel for the victim who was assisting the State counsel, as such, she could not be examined properly and the victim has been deprived to cross-examine her.