ANAND SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No.467 of 2022 is filed by the Appellant to challenge the impugned judgment dtd. 4/4/2012 passed by the learned Sessions Judge, Raigad at Alibag in Sessions Case No.8 of 2011 convicting the Appellant for the following offences:

(2.) Criminal Appeal No.669 of 2015 is filed by the victim / original complainant for the following relief:-

(3.) By this common judgment, both the Appeals are disposed of. For the sake of convenience the parties shall be referred to as "accused" and "complainant".