ASGAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) AT the outset, it is pertinent to mention that revisions no.38 and 40 of 2003 have been preferred by the same accused Rasheed Ahmad, challenging the common judgment and order dated 26.3.2003 rendered by learned Additional Sessions Judge/IVth FTC, Haridwar in criminal appeal no.50 of 2000. These revisions bear the different numbers, as the same were filed by different advocates.

(2.) CRIMINAL revision no.37 of 2003 has been preferred by co- accused Asgar against the judgment and order dated 28.3.2003 passed by the same court, whereby the judgment and order of trial court dated 7.12.2000 was affirmed.

(3.) FEELING disgruntled, both the accused/convicts preferred appeals which were titled as criminal appeal no.50 of 2000, Rasheed Ahmad Vs. State and criminal appeal no.55 of 2000, Asgar Vs. State. These appeals were adjudicated vide judgments dated 26.3.2003 and 28.3.2003 respectively passed by learned Additional Sessions Judge, which are under challenge in these revisions.