M.A.A. Khan, J. - (1.) Heard.
(2.) Notice was given to the learned Public Prosecutor.
(3.) In this case Iqbal Singh and Swarn Singh, accused are stated to be facing their trial for the offences under sections 304-A and 498-A IPC and in the alternative 306 IPC. It appears that the prosecution had produced their witnesses for being examined by the learned trial Judge on 14.7.97. The witnesses so produced could however not be examined on the ground that it was stated on behalf of the accused that they had preferred some revision petition before this court. The learned trial Judge rightly ignored such ground for adjourning the case but at the same time she adjourned the hearing of the case and deferred the examining of the witnesses present in the court on the ground that the defence counsel was busy in some other court. The same history appears to have been repeated on the subsequent date of hearing when the case was adjourned to 25.7.97 and the witnesses, present, were bound down for the adjourned date.;