Hon'ble Amar Saran, J. - (1.) Heard Shri V.S. Singh, learned counsel for the applicant, Shri Vinod Kumar Sahu, learned counsel for the complainant and Shri Shashi Dhar Tripathi, learned Additional Government Advocate.
(2.) By means of this revision the revisionist has challenged an order dated 3.10.2009 passed by the Sessions Judge, Hamirpur. By the impugned order the learned Sessions Judge accepted the part of the prayer of the revisionist for being given the copy of the G.D., but declined to accept the prayer of the revisionist to get the statement of SI Kesari Singh recorded under Section 161 Cr.P.C. and thereafter for giving a copy to the revisionist.
(3.) It is contended by the learned counsel for the revisionist that SI Kesari Singh is also said to have gone to the site after the incident and there was some dispute about the time of incident. If his statement was material, the same ought to have been recorded under Section 161 Cr.P.C. Also he was nominated as a witness in the charge sheet.;