SATISH Vs. STATE OF M P

JUDGEMENT

(1.) THE point under consideration in this revision is that as to whether the offence punishable under Sections 364-A read with Sections 34 and 302 read with Section 34 of IPC for which the petitioners are facing trial are exclusively triable by the Special Judge appointed under Section 6 (2) of Madhya Pradesh dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 (hereinafter referred to as 'the Adhiniyam') or can be tried by a Sessions Judge also.

(2.) THE facts in brief are-

(3.) IT is submitted by Shri Ahirwar that the petitioners are facing trial in the aforementioned case for the offence punishable under Sections 364-A/34, 302/34 of IPC. These offences being specified offences, are to be tried by the special Judge appointed under the Adhiniyam.