- (1.) HEARD the parties.
(2.) THE accused applicant has come up in revision from the order of the trial Court framing a charge against him Under Section 406, Penal Code. His contention is that the offence, if at all, is made out as against the other accused and not as against him. It is not for the Court at this stage to give a finding one way or the other in the case for that might seriously prejudice the case as against the other caucused. The accused-applicant, if aggrieved, from the judgment of the trial Court could certainly go up before the Court of Session,
(3.) THE application in revision accordingly is dismissed without going into the merits of the case.;