HEM RAJ Vs. STATE

JUDGEMENT

(1.) PETITIONER is facing trial under Section 302 RPC before learned Sessions Judge, Udhampur, on the allegations that he has killed his own son.

(2.) GODAWARI Devi, Mohan Singh and Neelam Devi, wife, son and daughter -in -law of the accused were witnesses of occurrence. All of them were examined by the prosecution and they supported the case of the prosecution. Thereafter they moved an application before the trial court for recalling them to record their fresh statements by pleading that they want to make a clean breast of certain facts which they could not do in their earlier statements. They also pleaded that accused has been falsely implicated as his deceased son was killed by the militants. The learned Sessions Judge rejected the application for recalling these witnesses.

(3.) I have heard the learned Counsel for the petitioner and perused the record.