KUNJIKA CONSTRUCTION Vs. DEVDATT YEVALE

JUDGEMENT

(1.) This Criminal Revision is directed against the order passed by learned special judge under SC/ST (Prevention of Atrocities) Act dated 23.02.2015 in Criminal Appeal No. 365/2012.

(2.) The relevant facts for disposal of this revision are that two separate applications under section 391 of Crimial P.C. were filed before the learned Special Judge, dated 23.06.2014 and 25.07.2014 by the present applicant, who was the appellant before the Special Judge. These applications were pending. On 03.01.2015, another application was filed by the applicant praying thereby that two applications under section 391 of Crimial P.C. be decided before the appeal was disposed of finally. Learned Special Judge by the impugned order dismissed the application filed on 03.01.2015 and ordered that both the applications under section 391 of Crimial P.C. and another application under section 311 of Crimial P.C. would be disposed of at the time of final disposal of the appeal after hearing final arguments of both the parties.

(3.) Aggrieved by this order, present revision is filed praying that prior to final disposal of the appeal and application under section 391 of Crimial P.C. should be disposed of so that the present applicant/appellant should get proper opportunity to adduce additional evidence or to challenge the order if the order is passed against him.