VANAJAKSHI P Vs. S.M. DEVARAJU

JUDGEMENT

(1.) The Crl.R.P.Nos.318/2022 and 319/2022 are filed challenging the judgment and order dtd. 31/1/2022 passed in Crl.A.Nos.46/2021 and 41/2021 respectively by the First Appellate Court and the judgment and order dtd. 30/9/2021 passed in C.C.Nos.4357/2016 and 4356/2016 respectively by the Trial Court.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The complainant and the accused are one and the same in both the revision petitions and though independent judgments are delivered by the Trial Court as well as the First Appellate Court, the issue involved between the parties is one and the same and defence is also one and the same. Hence, both the revision petitions are taken up together for consideration while exercising the revisional jurisdiction.