SADDAM HUSAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Since both these criminal appeals are arising out of the same crime number, therefore, they are being heard and decided together by this common order.

(3.) The present appeals are arising out of order dtd. 08/10/2021 and 20/10/2021, respectively, passed by the Special Judge (Atrocities), Sarguja, Ambikapur, District Surguja in Crime No.122/2021.