SURINDER SINGH @ SHINDA Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) By this judgment, CRA-S-644-SB-2017 and CRA-S-730-SB-2017 as well as CRR No.1087 of 2017 arising from a common judgment passed by the learned trial court shall stand disposed of. Learned counsels representing the parties are ad-idem that these two appeals and a revision petition can conveniently be disposed of by a common order.

(2.) Two appeals have been filed by the convicts, whereas the revision petition has been preferred by the prosecutrix. Relavant part of the order of sentence reads as under:-

(3.) The police action was initiated on the basis of a complaint dated 07.11.2014, Ex. P-13 submitted by the prosecutrix which is in the language of the court and hence, considered appropriate to extract:-