- (1.) THE present application has been filed under Section 482 Cr.P.C. being aggrieved against the impugned order dated 16.07.2014 passed by learned Additional Sessions Judge, Court No.1, Farrukhabad in S.T. No. 343 of 2011 (State Vs. Subedar and others), Case Crime No.173 of 2011, under Sections 147, 148, 149, 302, 342, 504, 506 IPC, P.S. Jahanganj, District Farrukhabad.
(2.) THE application filed by the applicant under Section 311 Cr.P.C. has been rejected.
(3.) HEARD learned counsel for the parties and perused the record. A perusal of the application under Section 311 Cr.P.C which has been annexed as Annexure3 on page 19 of the affidavit shows that a plain application not supported by any affidavit and it also does not frame any questions on which recall of the witness no.1 Sanotsh Kumar has been sought.;