SHAIKH JAVED SK OSMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, this criminal revision is heard finally at the stage of admission.

(2.) By the present revision application, the applicants have approached this Court challenging the order dated 24.7.2009 passed by the Additional Sessions Judge, Beed below Exhibit-9 thereby rejecting the application of the applicants for modification in the charge to be framed.

(3.) Heard learned Counsel for the applicants followed by the submissions of learned APP. None appears on behalf of respondent No. 2, though duly served. Perused the copy of the charge-sheet made available by learned Counsel for the applicants.