STATE Vs. SOMU

JUDGEMENT

(1.) Crl.A.(MD) No. 181 of 2017 is preferred by the State as against the order of acquittal passed by the learned 1st Additional District Sessions Judge, Thoothukudi, in S.C. No. 145 of 2015, dated 10.03.2017.

(2.) Crl.A.(MD) No. 199 of 2017 is preferred by Sivaperumal, one of the witnesses [PW4] in S.C. No. 145 of 2015, as against the order of acquittal, passed by the learned 1st Additional District Sessions Judge, Thoothukudi, in S.C. No. 145 of 2015, dated 10.03.2017.

(3.) Since both the appeals are arising out of the very same sessions case, they are heard together and are disposed off by way of this common order.