KUNWAR BAHADUR SINGH Vs. SHEO BARAN SINGH

JUDGEMENT

(1.) Delay is condoned.

(2.) Leave is granted.

(3.) Against the judgment and order of the High Court of Judicature at Allahabad, Lucknow Bench, in Criminal Appeal Nos. 546, 547, 548 and 589 of 1982 dated September 17, 1998 and Crl. Misc. Application No. 2050 of 1998 dated October 5, 1998 the de facto complainant filed appeals arising out of SLP (Cri.) Nos. 1459-1463 of 1999 and the State of U. P. filed appeals arising out of SLP (Cri.) Nos. 1928-31 of 1999.