LAWRENCE DIAS Vs. STATE OF GOA
LAWS(BOM)-2021-10-386
HIGH COURT OF BOMBAY (FROM: PANAJI)
Decided on October 13,2021

Lawrence Dias Appellant
VERSUS
STATE OF GOA Respondents


Referred Judgements :-

ROHIDAS KADAM AND OTHERS V/S. STATE OF MAHARASHTRA [REFERRED TO]


JUDGEMENT

- (1.)This revision application challenges the order dtd. 08/09/2021, passed by the Court of Sessions Judge, Panaji, whereby an application (Exh.43) filed by the applicant (Original accused) for examining a Doctor as defence witness has been rejected.
(2.)Although this application is listed for consideration for the first time, since an advance copy was served, the learned Public Prosecutor has appeared on behalf of the respondent-State.
(3.)In the present case, the applicant is facing trial in Sessions Case No.56 of 2016, for offences under Ss. 504, 353 and 333 of the Indian Penal Code. The proceedings before the Trial Court reached the stage where the statement of the applicant was recorded under Sec. 313 of the Code of Criminal Procedure (CrPC). Thereafter, the applicant moved the aforesaid application at Exhibit43, which has been rejected. According to the Sessions Court, an expert i.e. a Doctor has been already examined by the prosecution who has answered a particular question specifically and on this basis, the Court has held that the applicant cannot be permitted to examine another Doctor in his defence, as the contentions sought to be raised on behalf of the applicant would lead to hypothetical questions to be put to the proposed witnesses and that no purpose would be served by calling the Doctors for being examined in the defence of the applicant.


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