RAM SOHAG PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has challenged order dated 07.04.2010 passed by Additional Sessions Judge-II, Saran at Chapra in Sessions Trial No.1285 of 1994 whereby and whereunder prayer made on behalf of petitioner has been rejected.

(2.) From the order impugned, it is evident that all the witnesses on behalf of prosecution had already been examined, statements under Section 313 of the Cr.P.C. of the accused have already been recorded and now the case is fixed for defence and argument.

(3.) At this stage, a prayer has been made on behalf of petitioner for his exclusion from the trial on the ground that he has not been committed to the Court of Session which did not find favour from the learned lower court, hence this revision.