HARINARAYAN GULABRAO SARDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are invoking inherent power under Section 482 of the Criminal Procedure Code (Code) to assail the order dated 14-1-2019 rendered by the Additional Sessions Judge, Akola in Sessions Trial 43/2015, by and under which the application preferred by the accused under Section 91 of the Code is rejected.

(2.) Heard learned Counsel Shri S.V. Sirpurkar for the applicants and the learned Additional Public Prosecutor Smt. Ritu Sharma for the respondent-State. With consent, the application is finally heard at the admission stage.

(3.) The applicants are facing prosecution for offence punishable under Sections 376(g), 342 and 504 of the Indian Penal Code and Section 3(i)(xii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act.