ARVIND VERMA AND ANOTHER Vs. STATE OF J&K

JUDGEMENT

(1.) Heard.

(2.) In their trial for offences under sections 302, 201, 120-B RPC and 4/25 Arms Act, the petitioners (accused) have entered defence evidence vide the trial court order dated 28.09.2016. Their application for calling defence witnesses through court, filed after availing six opportunities for producing the witnesses, has been dismissed by the learned trial court vide its order dated 10.01.2017 with following observation:

(3.) This order is impugned in this petition under section 561-A of the Code of Criminal Procedure.