KANIRAM Vs. STATE

JUDGEMENT

(1.) THIS is an application under Section 526 of the Code of Criminal Procedure by Hariram and three others praying for transfer of Criminal Case No 179 of 1957 pending in the Court of Shri K.C. Kanungo, Magistrate first Class Chachora.

(2.) THE petitioners Kaniram, Smt. Tulsi, Gandia and Mangia are being tried by the Magistrate First Class Chachora for the offence under Section 326 of the Indian Penal Code, the accusation being that they caused burns on the person of Smt. Sunder Bai. On the 19th December 1957 the prosecution examined five witnesses and closed its evidence. One of these witnesses was Ramkishan P.W. 10.

(3.) SHRI Atal, Learned Counsel for the petitioners presses before me all these points. The learned Government Advocate opposes this application for transfer.