SADANAND MURLIDHAR BURMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) CRIMINAL Revision Application No, 25 of 1974 challenges the order of acquittal of Jaganlal son of Kanhailal Agarwal consequent to the allowing of the application by the Additional Sessions Judge Amravati, filed by the Public Prosecutor that consent be given by the Court to withdraw the Sessions Case No. 49 of 1969 against the said accused Jagan lal Kanhailal.

(2.) CRIMINAL Revision Application No. 26 of 1974 challenges the order of acquittial of Baban Ramchandra Baipayee and Madhukar Dhundirai consequent to the allowing of the application by the Additional Sessions Judge Amravati, filed by Public Prosecutor of Amravati in Sessions Case No. 49 of 1969 that he be allowed to withdraw the cases against the five persons named in that application. The learned Additional Sessions Judge has granted permission in so far as two accused mentioned above. The grounds mentioned in the application by the Public Prosecutor in this application are that those 5 accused are students of tender 1 age and the decision of the Sessions trial was likely to affect their careers adversely. This order was passed by the Additional Sessions Judge on 11-2-1974.

(3.) CRIMINAL Revision Application No. 30 of 1974 is filed by two applicants Munna alias Rameshkumar and Bans gopal son of Hiralal Agrawal who are aggrieved by the order of the Additional Sessions Judge Amravati passed in Sessions trial No. 49 of 1969 rejecting the prayer of the Public Prosecutor to allow him to withdraw from the case of these two applicants. As they arise out of the same sessions trial which is pending before the learned Additional Sessions Judge Amravati and as these applications were argued before me by the learned Advocates I am disposing them of by this common order.