- (1.) By way of moving present application under Sections 482 Cr.P.C., order dated 25.1.2014 passed by the Additional District & Sessions Judge, Court No.1, Jhansi in Sessions Trial No.02 of 2012 arising out of Case Crime No.819 of 2009, under Section 311 I.P.C., Police Station Shipari Bazar, District Jhansi, has been challenged.
(2.) Heard learned counsel for the applicant and learned AGA for the State.
(3.) By the impugned order, the trial court has declined to summon the witnesses proposed by the accused, present applicant to summon the witnesses mentioned in the chargesheet which were left to be examined by the prosecution in its evidence.;