RAMESHWAR Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) With the consent of Learned Counsel appearing for the parties, the criminal revisions are heard finally.

(2.) Since all the revisions arise out of a common order dated 19.7.2017, they are disposed of together by this common order.

(3.) The revisions are directed against the common order dated 19.7.2017 passed by the Sessions Judge, Korba in Cases No.13, 16 and 17 of 2017.