- (1.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this court with prayer to quash the order dated 29.5.2013 passed in Criminal Appeal No.15/12, (Umakant Yadav Vs. State of U.P. & Ors), by the learned Additional Session Judge, Court No.3 Jaunpur, whereby the learned Additional Session Judge has rejected the application moved by the applicant under Section 391 Cr.P.C. seeking permission to adduce additional evidence in appeal.
(2.) Heard learned counsel for the applicants, learned A.G.A. and learned counsel for the O.P. No.2 and perused the records.
(3.) Some relevant background facts in brief are that the applicant was convicted by the learned trial court/Additional Chief Judicial Magisrate Ist, Jaunpur vide judgment and order dated 07.2.2012 under Sections 419,420,467,468,469,471 and 506 I.P.C. and was sentenced for rigorous Imprisonment under the aforesaid sections for various periods, the maximum being for 7 years under Section 471 with a fine of Rs. 5000/-.;