LIKHAMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ORDER :- Heard the learned counsel for the petitioner, learned Public Prosecutor and learned counsel for non-petitioner No. 2.

(2.) This petition under Section 482 Cr. P.C. is directed against the order dated 27-8-1997 and the order dated 21-10-1997 passed by the learned Additional Sessions Judge, Nagaur in sessions case No. 5/97 State v. Himmata Ram. By his order dated 27-8-1997 the learned Additional Sessions Judge declined to grant adjournment under Section 309 Cr. P. C. for production of witnesses and rejected the application moved by the Additional Public Prosecutor for issuing process against two witnesses. By the order dated 21-10-1997 the learned Additional Sessions Judge rejected the application filed by the Additional Public Prosecutor under Section 311 Cr. P.C.

(3.) The facts of the case so far as they are relevant for the disposal of the petition may be summarised as below :