Section 272 in The Code of Criminal Procedure, 1989 (1933 A. D.)
272. Evidence for prosecution.
(1)On the date so fixed, the Judge shall proceed to take all such evidence as may be produced [in support of the prosecution except such evidence which the accused may admit in an application made in this behalf] [Substituted by Act No. I of 2010, dated 27 January, 2010.].(2)The Judge may, in his discretion permit the cross-examination, of any witness to be deferred until any other witness or witnesses have been examined or recall any witness for further cross-examination.
