AVINASH KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Both the aforesaid cases arises out of the same R.C. number, hence both of them are being heard simultaneously and disposed of by a common judgment. For the sake of convenience, Criminal Appeal No. 879 of 2004, Avinash Kumar Yadav v. State of U.P., is being taken as the main leading case.

(2.) This case is taken up in the revised call.

(3.) Heard learned counsel for the parties.