STATE OF H.P. Vs. VIRENDER KUMAR

JUDGEMENT

(1.) This revision petition under Sections 397 and 401 of the Code of Criminal Procedure (hereafter referred to as the Code) is directed against the order dated 5.10.2000 passed by the learned Sessions Judge, Sirmaur at Nahan whereby the application moved by the petitioner under Section 311 of the Code for grant of permission to file certain documents and call certain witnesses in additional evidence on the plea that these documents could not be placed on record by the police inadvertently in Sessions Trial No.21 - ST/7 of 2000, has been dismissed.

(2.) I have heard the learned Assistant Advocate General for the petitioner and the learned counsel for the respondents.

(3.) The most material legal question involved in the matter is regarding the maintainability of the present revision petition.