G.M.Lodha, J. - (1.) Heard learned counsel for the parties. In this case the defendant-petitioner has filed this revision application under Section 115 C.P.C. against the order dated 27-4-1979. On this date the defendant wanted to examine one more witness Shiv Kumar in spite of the fact that on an earlier date of hearing, he had mentioned before the court that he wants to examine now Kajod only. An oral prayer was made for examining Shiv Kumar on 4-4-79 but the same was rejected.
(2.) The order-sheet dated 4-4-79 is as under ..(Text in Hindi not Printed)..
(3.) On 4-4-79 the evidence of the defendant was also closed after Kajod was examined, then the prayer to examine Shiv Kumar was rejected.;