TIKKA SIVARAMA NAGA SATISH Vs. SHAIK SYED BAJI

JUDGEMENT

(1.) Since the issue involved and the parties are one and the same, with the consent of the parties, these Criminal Appeals are being disposed of by this common Judgment.

(2.) The Complainant is the Appellant and the Accused is Respondent No.1 in these Appeals.

(3.) For the sake of convenience, the parties will be referred to as they are arrayed in Calendar Case.