RUPA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard to this State.

(2.) At this stage, learned AAG, Haryar.a accepts notice.

(3.) The parties have been heard on merits. Present is a revision and has been directed against the order dated 9.1.1997 passed by the Addl. Sessions Judge, Gurgoan who dismissed the application of the accused praying that prosecutrix Smt. Moti and lady doctor Rekha be recalled for further cross-examination. This request of the accused did not find favour with the learned Addl. Sessions Judge, Gurgoan for the reasons stated in para no. 6 and 7 of the impugned order reproduced as follows:-