2001 CRI. L. J. 450 ::(2000) Bom CR 535 ::(2000) Bom CR (Supp) 535 ::2000 (3) Bom LR 764 ::2000 Bom LR 3 764 ::2001 All MR(CRI) 314

Bombay High Court

Hon'ble Judge(s): P. Upasani , J

Criminal P.C. (2 of 1974) , S.311— Recalling witness - All witnesses examined and statements of accused recorded under S. 313, Cr. P.C. - Witness sought to be re-examined and be allowed to produce certain documents - No explanation as to why those documents were not produced earlier during recording of his evidence - Trial going on for over four years - Allowing application at such belated stage would tantamounts to allow prosecution to fill up lacunas - Rejection of application for recalling witness by trial Court - Proper. (Para 8)