GHULAM AHMAD DAR Vs. MANZOOR AHMAD DAR

JUDGEMENT

(1.) This transfer application relates to a Sessions case pending trial before the learned Sessions Judge, Pulwama. The accused persons are charged under various sections of Ranbir Penal Code including section 302, RPC and are facing trial for the said offences.

(2.) Statements of some of the prosecution witnesses have been recorded. During the course of recording of statement of one of the prosecution witnesses, the learned Sessions Judge is said to have allowed a question in re-examination to be put to the witness and answer thereof given by the said witness seems to have not been consistent with the statement of said prosecution witness, therefore the complainant filed this application alleging serious charges against the Presiding Officer of Sessions court, Pulwama and his conduct.

(3.) It is alleged that the attitude of the Presiding Officer towards the prosecution witnesses in general and towards the counsel engaged by prosecution in particular, from the very beginning has been unfair. The Presiding Officer would not allow the prosecution witnesses to state the facts relating to the occurrence fully and would help the defence counsel to elicit replies from the witnesses suitable to the defence.