RAVINDER SINGH AND ORS. Vs. TEJINDER SINGH

JUDGEMENT

(1.) The important question of law that falls for consideration of this Court in these petitions. is whether the petitioners could have been forced to face re -trial which would amount to double jeopardy, as the petitioners have already faced criminal trial for the same offences and were acquitted.

(2.) Feeling aggrieved against the impugned order dated 10.10.2014 passed by the learned trial court, dismissing the application of the petitioners under Sec. 300 of the Code of Criminal Procedure ('Cr.P.C.' for short) read with Article 20 (3) of the Constitution of India, to drop the proceedings of a complaint case, as it amounts to double jeopardy and re -trial for the same offence in which the petitioners have already been tried and acquitted, petitions have approached this Court by way of these two criminal revision petitions.

(3.) Notice in the applications for condonation of delay in both the petitions were issued and thereafter, delay in both these cases was condoned.