NEELAM KHATRI Vs. STATE OF C.G.

JUDGEMENT

(1.) Since the present two Criminal Appeals, i.e. Cr.A. No.660/2022 and Cr.A. No.746/2022, filed under Sec. 374(2) of Cr.P.C, arise out of a common Judgment, also arise of a common FIR and a common trial, this Court proceeds to decide both the Appeals by this common Judgment.

(2.) The Cr.A.No. 660/2022 has been filed by mother-in-law and husband of the complainant/victim and Cr.A. No.746/2022 is by father-in-law of the complainant.

(3.) The challenge in the present Appeals is to the Judgment dtd. 2/4/2022 passed by the 1st Additional Sessions Judge (FTC), Bemetara, in Session Trial No. 40/2020.