(1.) Heard Mr. Anil Mardikar, learned counsel for the applicants and Mr. T. A. Mirza, learned A. P. P. for the respondent-State.
(2.) Rule. Heard forthwith by consent of the learned counsel.
(3.) Aggrieved by framing of charge under section 329 read with section 149 of the Indian Penal Code by the 3rd Ad hoc Additional Sessions Judge, Achalpur in Sessions Trial No. 13/2001, the applicants have preferred the present Revision application.