THE STATE AND ORS. Vs. CHANDRAKANT AND ORS.

JUDGEMENT

(1.) CRIMINAL Appeal No. 2893/2011 is filed by the State in the following background:

(2.) Insofar as Criminal Appeal No. 2671/2011 is concerned, this appeal is filed by the complainant being aggrieved by the acquittal of the accused. Since the prosecution has thought it fit to file an appeal, the present appeal is redundant and superfluous. The appellant at best could assist the prosecution in conducting the case and in the present appeal as well. Therefore, the learned counsel for the appellant has sought to file written arguments to bolster the case of the prosecution. The said written arguments are in some detail, which we will refer in due course. However, the appeal itself is redundant in view of the State already having questioned the acquittal of the accused.

(3.) In so far as the appeal in Crl.A. No. 2511/2012 is concerned, is filed by accused No. 1 Chandrakant in a case in SC No. 68/2006, the judgment in which is the subject matter of the present appeal as well the appeal in Crl.A. 2671/2011.