SONAULLAH NAIK Vs. STATE

JUDGEMENT

(1.) This criminal revision is directed against the order dated 25th April, 2012 passed by learned Sessions Judge, Ramban in case titled State Vs. Sonaullah Naik and others , bearing FIR No. 65/1998 of Police Station Ramban, whereby the application filed by the petitioner-accused for joint trial has been rejected, hereinafter for short as impugned order.

(2.) Police Station Ramban conducted investigation in case FIR No. 65/1998 and after completion of said investigation, Challan in terms of Sec. 173 of the Code of Criminal Procedure, for short as Code, was presented against accused No. 1 to 7. At the time when challan was presented and thereafter when case was committed to Sessions Court, Ramban, only accused No. 3 to 7 were present and against accused No. 1 and 2, because of having been reported absconding, proceedings under section 512 of the Code were drawn.

(3.) Trial Court viz. Sessions Court, Ramban framed charge against the accused 3 to 7 who pleaded not guilty and claimed to be tried.