(1.) Both these matters arise out of the order and raise identical questions. They are therefore being disposed of by this common judgment.
(2.) The aforesaid Criminal Appeal is filed by the appellant-State by challenging the order of acquittal recorded by the learned Judicial Magistrate (First Class) at Sidhpur on 8-2-1984 in Criminal Case No. 1218 of 1980 by invoking the aids of the provisions of Section 378 of the Criminal Procedure Code 1973 (the Code for short hereinafter). It was filed against the respondents-original accused persons. However the appeal is dismissed against respondent No. 2 accused No. 2 at the inception.
(3.) The Criminal Revision is filed by the petitioner-original complainant challenging the acquittal order and also challenging the order of issuance of show-cause notice under Section 250 of the Code against the petitioner by the Trial Court