N.DHINAKAR, C.J. - (1.) THIS revision is against the order of the Court below refusing to recall two witnesses, namely, Shankar Man to and Bali Mahto, for cross -examination who were earlier examined in chief as PWs 4 and 5 respectively on 1.4.1999.
(2.) ACCORDING to the prosecution, PW 4 is the person, who had seen the deceased in the company of the petitioner and PW 5 was a witness, who attested the seizure list. The learned counsel appearing for the petitioner submits that since on 1.4.1999 the counsel appearing for the petitioner was not present in Court the aforesaid two witnesses were not cross examined and the trial Court ought: to have given an opportunity to the petitioner to call those two witnesses for cross -examination and refusal of such prayer of the petitioner has caused prejudice to him.
(3.) I have heard Mr. T.N. Verma learned APP on the above contention and perused the order of the trial Court.;