(1.) Both the Criminal Appeals being;
(2.) By two separate orders, as aforesaid, the learned Sessions Judge has recorded the acquittal of the Respondent/s (Original Accused Person/)s for the charges under Ss. 143 , 147 , 148 , 149 , 323 , 427 , 504 , 506(2) of the Indian Penal Code and Sec. 3 (1)(10) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989 (hereinafter referred to as "the Atrocities Act").
(3.) Criminal Appeal No. 2258 of 2006 came to be Admitted on 7/5/2008 whereas Criminal Appeal No. 947 of 2010 came to Admitted on 23/8/2011.