Hon'ble Ajai Lamba, J. - (1.) THIS petition challenges the order dated 24.4.2012 vide which the Court of Sessions/trial court has allowed the application under Section 91, read with Section 311 Cr.P.C. vide which the prosecution has been allowed to lead additional evidence. The only contention of the learned counsel for the petitioner is that the prosecution evidence was concluded on 20.12.2011 and at the stage of recording statement of the accused under Section 313 Cr.P.C. the said application was filed and has been allowed. In view of the above, the petition be allowed and the impugned order be set aside.
(2.) I have taken note of the contention of the learned counsel. Before adverting to the stage of the case, it is required to be seen as to what is the nature of evidence sought to be brought on record.
(3.) IT appears that when investigation was being conducted, from the place of occurrence blood -stained earth, blood -stained bamboo, bricks, slippers and other things were taken into possession. The said proceedings were photographed. The investigating officer, however, has not referred to the said relevant material. In such circumstances, the person who is in possession of the cassette containing the videograph is required to be produced as a witness, with the cassette.;