RAKESH KHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the revisions arise out of a same sessions trial, they are decided together by this common order.

(2.) Criminal Revision No.349 of 2018 has been preferred by Applicant Rakesh Khare against the order dated 18.7.2017 passed by the Additional Sessions Judge, Bilaspur in Sessions Trial No.34 of 2015, whereby charges have been framed against Rakesh Khare for offence punishable under Sections 420, 468, 471, 270, 276, 304 Part II and 308 of the Indian Penal Code.

(3.) Criminal Revision No.960 of 2018 has been preferred by Applicant Dr. Ramesh Kumar Gupta against the order dated 16.7.2018 passed by the Additional Sessions Judge, Bilaspur in Sessions Trial No.34 of 2015, whereby charges have been framed against Dr. Ramesh Kumar Gupta for offence punishable under Sections 304 Part II, 308 and 269 of the Indian Penal Code.