R.C. Deepak, J. - (1.) Heard Sri S.P. Singh, learned counsel appearing on behalf of the revisionist and Sri V.M. Zaidi, learned counsel for the opposite parties No. 2 to 7 and perused the record.
(2.) The solitary submission of the learned counsel for the revisionist that the statement of Dr. Gyanendra Kumar. P.W. 7 was recorded before the trial court who has examined Smt. Leelawati and Mitru. There was a X-ray report and X-ray plate of the above two but at the time of the statement of the Doctor, these documents were not produced before the Court. On 14th of July 1995 an application was moved on behalf of the prosecution that Ram Saran Maurya, the X-ray Technician, Shamli be summoned alongwith the X-ray report and X-ray plate of Smt. Leelawati and Mitru.
(3.) The trial court has passed an order that a copy of this application be tendered to the opposite parties. Subsequently on 19.7.1995 another application was moved on behalf of the prosecution, detailing the facts under what circumstances, the above mentioned reports were not produced before the Court at the time of the statement of Dr. Gyanendra Kumar, examined as P.W. 7.;