MAHESH CHANDRA SHARMA, J. - (1.) This revision petition has been filed by the petitioner against the order dated 23.5.2013 passed by Additional Sessions Judge No.3, Sikar in Sessions Case No. 90/2012, whereby he has framed charges against the accused petitioner Prithvi Raj for the offence under Sections 307/34 and 326/34 IPC and against accused petitioner Shree Chand for the offence under Section 5/27 of Arms Act.
(2.) Learned counsel for the petitioner wants that liberty should be given to him to move an application under Section 216 Cr.P.C. before the trial court at the appropriate stage of the trial. He further wants that upon moving such application, the trial court should be directed to decide the said application first and only thereafter he will proceed further in the matter.
(3.) Learned PP has opposed the same.;