SHAITAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD counsel for the parties and perused the impugned order.

(2.) THE accused petitioner filed an application under Section 315 Cr. P. C. before the Trial Court praying therein that he may be permitted to examine himself as a witness in his defence. THE learned Magistrate vide its impugned order dismissed the petitioner's application on the ground that the matter is already fixed for judgment and that accused himself is not present.