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Judgment
We answer the first question referred to us in the affirmative. Section 155(2), Criminal Procedure Code, read with Section 529(b) and Schedule
III, II (2) of the Code, can leave no doubt upon the point. As to the second point the Court has, in our opinion, discretion for sufficient reason, to
allow the cross-examination of defence witnesses to be reserved until the chief examination of all of them is over, there being no provision of law to
the contrary. As to whether the defence can reserve cross-examination of the prosecution witnesses, it is to be observed that when a charge is
framed, the defence has the right u/s 256, Criminal Procedure Code, to re-call and cross-examine any of the prosecution witnesses. In any other
case the matter would be one for the discretion of the Court.