DARSHAN SINGH,J. - (1.) The present revision petition has been preferred against the order dated 19.05.2016, passed by the learned Additional Sessions Judge, Palwal vide which the application moved by petitioner under Section 311 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') for recalling PW -3 Leela Ram and PW -4 Ajay has been dismissed.
(2.) Learned counsel for the petitioner contended that after the statements of PW -3 Leela Ram and PW -4 Ajay were recorded in the Court, they have furnished their affidavits on 07.05.2016, wherein they have taken a totally different stand, so they were required to be recalled in order to prove those affidavits and bring on record the real facts but the learned trial Court has wrongly dismissed the application.
(3.) I have duly considered the aforesaid contentions.;