SUBHADRA Vs. N. PRASAD

JUDGEMENT

(1.) Revision petitioners/accused Nos.3 and 5 have filed Criminal Revision Petition No.100003/2022 and revision petitioner/accused No.1 has filed Criminal Revision Petition No.100302/2021 challenging the order of II Addl. District and Sessions Judge, Ballari, in Crl.R.P.No.463/2018 dtd. 16/10/2021.

(2.) These two revision petitions are filed challenging the order of the first Appellate Court in Crl.R.P.No.463/2018 and hence, they are taken up together for disposal by this common order.

(3.) Parties to the petitions are referred with their ranks as assigned in the trial Court for the sake of convenience.