Section 181 in The Railway Protection Force Rules, 1987
181. Joint trial several accused persons.
-181.1Any number of accused may be charged jointly, may be tried together for anoffence averred to have been committed by them collectively.181.2Any number of accused persons, although not charged jointly, may be triedtogether for an offence averred to have been committed by one or more of them and tohave abetted by the other or others.181.3Where the accused are so charged under(1) or are to be tried together undersub-rule (2) any one case or more of them at the same time be charged with and triedfor any other offence averred to have been committed individually or collectively,provided that, all the said offences are based on the same facts, or from or are part of aseries of offences of the same or similar character.181.4In the cases mentioned above, notice of the intention to try the accused personstogether shall be given to each of the accused at the time of his being informed of hecharge, and any accused persons may claim either by notice to the authorityconvening the Security Court, or when arraigned before the Security Court, by noticeto that court, that he of some other accused be tried separately on one or more of thecharges included in the charge sheet, on the ground that the evidence of one or moreof the other accused persons proposed to be tried together with him will be materialto his defence, or that otherwise he would be prejudiced in his defence.181.5The authority convening the Security Court, if satisfied that the evidence willbe material or that the accused may be prejudiced in his defence as aforesaid, and if the nature of the charge admits of this, shall allow the claim, and such accused person,or as the case may be, other accused person or persons whose separate trial has beenclaimed, shall be tried separately.
