MANOJ Vs. STATE OF M P

JUDGEMENT

(1.) This is a petition, under Section 482 of the Code of Criminal Procedure (for short, the 'Code'), for having the order dated 24.09.2007 passed by 1st Additional Sessions Judge, Narsinghpur in S.T. No. 77/98 for a separate trial of co-accused Munna @ Surendra quashed.

(2.) The facts leading to the filing of this petition may be summarized as under:-

(3.) The legality and propriety of the order for splitting up of the trial have been questioned on the ground that after trying the petitioner and other co-accused Kamal and Raju jointly with him, it was not open to the learned trial Judge to direct a separate trial of Munna.