CHOTTU RAM Vs. PAWAN KUMAR WALIA

JUDGEMENT

(1.) Aggrieved by the dismissal of the application under Sec. 311 CrPC in an appeal against the judgment of conviction, vide which, the accused wanted to examine SP(Detective), Mohali, Reader to SP (Detective) and two postmen, the petitioner has come up before this Court under Sec. 482 CrPC.

(2.) The nature of this order this Court proposes to pass, no notice is required to be issued to the complainant and the State.

(3.) After arguing for some time, Mr. Bal, counsel for the petitioner confines his prayer to examination of Reader to SP (Detective) and withdraws his prayer to examine SP (Detective) and two postmen.