RAVI NATH VERMA - (1.) 07/05.04.2016 Invoking the revisional jurisdiction of this Court under Sections 397 and 401 of the Code of Criminal Procedure (in short "the Code"), the two petitioners have questioned the legality of the order dated 19.11.2014 passed by learned Additional Sessions Judge -II, Hazaribagh in S.T. No. 132 of 2007 whereby and whereunder the petition filed by the petitioners under Section 311 of the Code has been partly allowed so far cross -examination of the informant is concerned, but the prayer to further cross -examine the I.O. has been disallowed.
(2.) Heard the petitioner no.1 Satyadeo Ram Dnagi@Satyadeo Mahto, who has appeared in person and learned counsel representing the State.
(3.) It appears from the record that after examination of the prosecution witnesses, the petition under Section 311 of the Code was filed by the petitioners to recall the informant Sarju Mahato and Investigating Officer of the case Dinesh Thakur for their further cross -examination on the ground that there was no cross -examination of the informant from the defence side rather the same was done by the Presiding Officer in absence of the petitioners and proper opportunity was not provided to the petitioners to cross -examine the Investigating Officer though for the ends of justice, their cross -examination is necessary.;