HARI RAM Vs. GANESH

JUDGEMENT

(1.) These two criminal appeals and two criminal revisions arise out of the same incident, therefore, they are being considered and disposed of by this common judgment.

(2.) CRA No.210 of 2004, CRA No.114 of 2004 and CRR No.237 of 2004 are arising out of judgment rendered by the trial Court in ST No.117/1999 whereas CRR No.169 of 2004 is arising out of judgment rendered by the trial Court in criminal case No.139/2000.

(3.) In the judgment rendered in ST No.117/1999, 13 accused persons were sent for trial. Out of whom 8 accused persons have been convicted and 5 accused persons have been acquitted as per the details given below : List of convicted persons :