AIROnline 2019 Bom 186

Bombay High Court

Hon'ble Judge(s): Mangesh S. Patil , J

Criminal P.C. (2 of 1974) , S.311— Recalling of witness - Rejection of application - Challenge as to - In case of gang rape, accused persons seeking recalling of prosecution witnesses for cross examination - Allegations against accused persons are serious in nature and they cannot be allowed to suffer because of lapse on part of their advocates in not conducting cross -examination - Witnesses allowed to be recalled imposing cost on accused persons. (Para 7 8)