Barkat Ali Zaidi - (1.) TWO cross cases S. T. No. 268 of 1993, State v. Ram Shanker and 5 others, under Section 302, I.P.C. and S. T. No. 1604 of 1996, State v. Punnu Lal and others, under Section 307, I.P.C are pending before Vth Addl. Sessions Judge, Kanpur Nagar. In one of them (S. T. No. 1604 of 1996), the complainant moved an application on 13.3.2008 under the provisions of Section 311, Cr. P.C. for summoning three witnesses, which the trial court refused. Thereafter, the complainant party in another trial in which they are the accused moved an application on 15.3.2008 before the trial court for giving them one month time for challenging the aforenoted order, which the trial court also refused again.
(2.) ULTIMATELY, they gave an application before the trial Judge for giving them some time for transfer of their case and the Judge gave them 17 days time. They thereafter applied before the Sessions Judge, Kanpur Nagar for transfer of their cases, who rejected the same. They have now come up here repeating the same allegations.
(3.) I have heard Sri A. C. Tiwari, counsel for the applicants and Sri Mohd. Israil Siddiqui, Addl. Government Advocate for the State. There is manifestly no substance in the allegations and the Sessions Judge was right in rejecting the same.;