ARCHIT AGRAWAL Vs. STATE OF M.P

JUDGEMENT

(1.) Heard

(2.) The facts giving arise to this revision are that Sessions Trial No. 141/2013 (State v. Ranu Balmiki and others) is pending before the Sessions Judge, Guna for trial of offence under Sections 307/34, 302, 147, 148 of 149 of IPC read with Section 25/27 of Indian Arms Act.

(3.) Police Station, Guna, filed a supplementary charge-sheet against the accused Sattu @ Shatrughan in the same crime number which was later committed to the Sessions Court, hence, Sessions Trial No. 141-A/2013 has been registered. Court proceeded separate trial for the reason that in Sessions Trial No. 141/2013, thirteen witnesses were examined and Hon'ble the Supreme Court has given a specific direction to dispose the case within a stipulated time. Hence, the Sessions Judge, Guna vide order dated 16.06.2014 directed to institute the supplementary challan as Sessions Trial No. 141-A/2013 and ordered for a separate trial.