TOLA RAM AND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the Public Prosecutor for the State and perused the record.

(2.) All the three petitions under Section 482, Cr. P.C. are directed against the order dated 23-5-1995 passed by the learned Additional Chief Judicial Magistrate (Railways), Jodhpur in Criminal Case No. 71/1993 : State v. Munna Ram and others. Therefore, all the three petition should be disposed of by one common order.

(3.) By the impugned order dated 23-5- 1995 the learned Additional Chief Judicial Magistrate (Railways), Jodhpur accepted the application dated 23-5-1995 submitted by the learned Assistant Public Prosecutor and directed that all the four accused persons should be apprised of the accusation under Sections 223 and 225-A(b), I.P.C. and the case should be retried. It is against this order that these petitions under Section 482, Cr. P.C. have been filed by the accused petitioners.