SHRIRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Since these criminal revisions arise out of same impugned order, they have been heard together and are being decided by a common order.

(2.) Heard learned counsel for the revisionists, learned A.G.A. for the State as well as learned counsel for the opposite party no. 2 and perused the record.

(3.) Admit.