KANISHK SINHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Six revisions are enlisted together, heard together and shall be disposed of by dint of this common judgment, as the subject matters thereof are related and intertwined. The present revisionist and another person are the accused persons in the two criminal cases, pertaining to which all these six revisions arise.

(2.) The two first information reports are as follows:

(3.) The nature of allegation by both the complainants, in those two criminal cases, are similar against the present revisionists. Forgery, fraud, deception, cheating, damage caused to the reputation, unlawful extraction of money, threat, misrepresentation and criminal conspiracy - are the complaints and/or offence, as have been alleged against the revisionists.