IQBAL Vs. SOMESHWAR

JUDGEMENT

(1.) Heard.

(2.) The applicant/complainant takes exception to the judgment and order of acquittal of the learned Adhoc Additional Sessions Judge, Aurangabad dtd. 23/8/2007 in Criminal Appeals Nos.41 of 2006 and 42 of 2006.

(3.) Parties to the applications are common; hence, both applications are taken up for disposal together.