RAJNI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This order will dispose of both the criminal appeals.

(2.) It may be mentioned that by order dtd. 21/2/2023, this Court directed tagging of SLP (Crl.) D. No. 24862 of 2022 with SLP (Crl.) No. 11233 of 2022 out of which the related Criminal Appeal No. 603 of 2025 has arisen.

(3.) Since SLP (Criminal) D. No. 24862 of 2022 has been tagged with Criminal Appeal No. 603 of 2025, separate notice has not been issued therein as parties are the same with the issues intertwined and being represented by the same set of lawyers. Accordingly, both the matters were heard together.