VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is petition against order dated 22.08.2016 passed by Additional Sessions Judge, Patiala declining application filed by accusedpetitioner for recalling PW-5 Anita Gupta, PW-6 Inspector Ramphal and PW-7 Parveen Kumar for their cross-examination.

(2.) Pw-5 Anita Gupta and PW-6 Inspector Ramphal were examined by the Court on 03.06.2016. Mr. Tanuj Sharma, Advocate, who appeared for learned defence counsel on that day, submitted that he has not been instructed by learned defence counsel to cross-examine the witnesses and has only been instructed to remain present at the time of recording of examination-in-chief of witnesses.

(3.) On 04.06.2016, statement of PW-7 Parveen Kumar was recorded and learned defence counsel again avoided to appear for crossexamination of PW-5 Anita Gupta, PW-6 Inspector Ramphal and PW-7 Parveen Kumar. Learned trial Court adjourned the case for their crossexamination for 01.07.2016.