PUSHPENDRA SINGH BHATI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been preferred against the order dated 14.09.2016 passed by the learned Additional Sessions Judge No. 2, Nagaur in Criminal Appeal No. 161/2015, whereby the learned Additional Sessions Judge dismissed the application filed under Section 391 Cr.P.C., 1973 by the appellant/petitioner for summoning the additional evidence.
(2.) At the outset, learned counsel for the petitioner states that the appeal is yet to be decided. Learned counsel for the petitioner further states that the application under Section 391 Cr.P.C., 1973 was pertaining to the crucial evidence of Matu Ram, Ramniwas and Ganesh Ram, as they were the eye witnesses of the incident narrated in the FIR.
(3.) Learned counsel for the petitioner also states that the FIR against the transporter has already culminated into his conviction.;