- (1.) The petitioners are accused in Sessions Trial No. 310 of 2002 pending in the Court of Additional Sessions Judge, Etah. The petitioners moved an application under S. 311, Cr. P. C. to recall PWs. 1 and 4 for further cross-examination.
(2.) It is alleged that by mistake the witnesses could not be cross-examined regarding the place of incident and manner of firing.
(3.) It is also alleged that the petitioners have now engaged another counsel who found that the witnesses have not been cross-examined on material points.;