RAJUKUMAR GIRDHARILAL YADAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent of the parties.

(3.) It is seen from the xerox true copy of Roznama produced before me that the procedure laid down in the Code of Criminal Procedure for trial of sessions cases was not scrupulously followed by the learned Sessions Court. Section 226 of the Code of Criminal Procedure enjoins upon the Sessions Court to ask the learned prosecutor to open case for the prosecution. Section 226 of the Code of Criminal Procedure runs as under: