AVTAR SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS common order shall dispose of the aforesaid criminal appeal and criminal revision petition arising out of a common judgment/order dated 14. 8. 1998 passed by the additional Sessions Judge.

(2.) THE appeal has been filed by Avtar Singh, the appellant, against the aforesaid judgment of the Additional Sessions Judge in Sessions Case No. 88/97 in case FIR No. 195/95 of Police Station Saraswati Vihar convicting him under section 307 IPC as also against the order of sentence dated 18. 8. 1998, whereby he was sentenced to undergo RI for ten years with a fine of Rs. 5,000/- and in default to further undergo SI for two years.

(3.) THE revision petition has also been filed by Avtar Singh aggrieved from the consolidated judgment dated 14. 8. 1998 allowing the revision petition of respondent Nos. 1 to 4 i. e. (Kishan Singh, Paramjit Singh, Parvinder Singh and bhola) filed under Section 397 Cr. P. C. against the order dated 14. 8. 1995 in complaint Case No. 18/1/95 instituted by appellant/petitioner, whereby those respondents were summoned to face trial for the offences under Section 323/452/506/34 IPC. While allowing the revision petition, the learned additional Sessions Judge also dismissed the complaint.