STATE Vs. NARASINGH CHARAN SATPATHY

JUDGEMENT

(1.) All these three revisions were listed for admission and the learned lawyers for the parties were heard. Although the revisions relate to three different cases, the point that arises in these cases being common proposes to dispose of all the three cases by this order.

(2.) The circumstances under which the revisions arise may be shortly stated:

(3.) In the first and third Criminal Appeals, the learned Additional Sessions Judge had set aside the orders of conviction of the Appellant -opposite parties for the offence under Sec. 376 of the Indian Indian Penal Code. Similarly, in the second Criminal Appeal, a judgment of acquittal of the accused under Sec. 307 of the Indian Indian Penal Code was passed After noticing the fact, the learned Judge on 22 -6 -1988 passed identical orders in all the three files reading as follows.