Section 189 in The Railway Protection Force Rules, 1987
189. Oath or affirmation of Presiding Officer to try several accused persons.
-189.1The presiding Officer shall take oath or make affirmation at one time to tryany number of accused persons then present it, whether those persons are to be triedcollectively or separately.189.2In the case of several accused to be tried separately, the Presiding Officer whentalking oath or making affirmation, shall proceed with one case postponing the othercases and taking them afterwards in succession.189.3Where several accused persons are tried separately upon a charges arising outof the same transaction, the Presiding Officer may, if he considers it to be desirable in the interest of justice, postpone consideration of any sentence to be awarded to anyone or more such accused persons until the trials of all such accused persons havebeen completed.
