DEEP SHANKAR BHAKAT Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner and learned Counsel for the State.

(2.) THE Petitioner is an accused in a case for the offence registered under Section 376 of the Indian Penal Code.

(3.) A report was called for from the court concerned regarding the stage of the trial. The report has come which shows that the prosecution has already examined the witnesses and the statement of the accused has already been recorded under Section 313 of the Code of Criminal Procedure and at present, the case is pending for defence witnesses.