D.N.PATEL, J. - (1.) IN pursuance of our order, the Assistant Solicitor General of India, Mr. Mokhtar Khan, pointed out to this Court that there are few cases, which are at the stage of recording the statement of the accused under Section 313 Cr.P.C. and other cases are also at final stage of argument. The R.C.Case No.34(A)/96Pat., this case is at final stage and no sooner the argument is over, the judgment can be pronounced and the argument on behalf of the 19 accused in this case are going on.
(2.) WE , hereby, direct the Special Court No.VII, at Ranchi to hear this case on day to day basis. So far R.C.Case No.64(A)/96Pat. is concerned, the statement of 26 accused persons under Section 313 Cr. P.C. are to be recorded.
(3.) WE , therefore, direct the Special Court No.VII, at Ranchi, to record the statement of these accused persons under Section 313 Cr. P.C. on day to day basis at the earliest.;