Sanjeev Sachdeva, J. - (1.) By order dated 26.07.2017, right of the petitioners to lead defence evidence was closed by the Trial Court.
(2.) The Revisional Court by order dated 01.12.2017 granted one opportunity to the petitioners to lead the entire defence evidence and fixed the matter on 06.12.2017. On 06.12.2017, the accused No.2 presented himself for cross-examination. He was examined and thereafter, on a later date, cross-examined and discharged. The petitioner, on 06.12.2017, also wanted to examine the handwriting expert, however, the handwriting expert was not present on 06.12.2017 and accordingly, the Trial Court, in terms of order of the Revisional Court closed the right to examine the said witness.
(3.) Learned counsel for the petitioners submits that the order of the Revisional Court dated 01.12.2017 was only available on 06.12.2017 and as such, the said witness could not be made to appear before the Trial Court for his examination.;