VIRENDRA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been preferred against the order dtd. 21/9/2016 passed by Additional Sessions Judge, Women Atrocities Cases No. 1, Kota, whereby learned trial court has rejected the application filed by the petitioner seeking to cross examine the prosecutrix on certain points in session case No. 55/2015.

(2.) It has been contended by learned counsel for the petitioner that prosecutrix was put to interrogatory that in which year her mother-in-law expired to test her veracity and certain more questions were to be asked but learned court below did not permit the interrogatory and abruptly closed the cross examination, question interrogated, was relevant since the petitioner has wrongly been framed owing to property dispute and to oust the truth, petitioner be permitted to cross examine the prosecutrix so court below be directed for the same after allowing the petition.

(3.) Learned Public Prosecutor has vehemently opposed the petition and has submitted that enough cross examination was made by the petitioner and the petitioner cannot be permitted to cross examine the prosecutrix again since it will fortify the agony of prosecutrix perperated outrage.