RAMAYANA PRASAD PATHAK Vs. STATE OF M P

JUDGEMENT

(1.) THE revision is under Section 397 read with Section 401, Code of criminal Procedure (hereinafter called 'cr. PC' ).

(2.) BEING aggrieved by order dated 28-11-2005 passed in S. T. No. 81/02 by the Fourth Additional Sessions Judge (Fast Track), Sidhi, holding fresh trial, the accused applicant has preferred this revision before this Court.

(3.) ACCUSED along with other co-accused was arrayed in S. T. No. 81/2002. The accused absconded and hence his case was separated, evidence against other accused was recorded, case was decided and the co-accused were convicted under Sections 294-302, IPC. The Sessions Court separated the trial against the applicant and proceeded under Section 299, Cr. PC.