Amar Saran, J. - (1.) This criminal revision has been filed for challenging the orders dated 6.2 2004 and 19 2.2004 passed by the Learned Additional Sessions Judge, Fast Track Court No. 3, Jhansi in S.T. No. 248 of 1999. By the order dated 6.2.2004 an application moved by the revisionist Govind Singh for summoning P.W, 10 Kalyan Singh for re-examination and another prayer, for summoning Shri Alok Kumar Verma, Additional Munsif Magistrate-II,- Jhansi, who has \ recorded the statements under Section 164 Cr.P.C. of Amarjeet Singh and Puran Singh have been refused. By the second order dated 19.2.2004 an application for summoning the two witnesses namely Amarjeet Singh and Puran Singh under Section 311 Cr.P.C has been rejected by the trial court.
(2.) I have heard Shri Kamal Krishna, learned counsel for the revisionist, Shri Braham Singh, learned counsel for the complainant and learned Additional Government Advocate.
(3.) This case has come up before me on nomination by the then Acting Chief Justice Hon'ble Mr. Justice M. Katju dated 14.10.2004. It could not be taken up earlier as 1 was sitting in a bench, I now proceed to decide the same.;