UGAM RAJ Vs. STATE

JUDGEMENT

(1.) The above-numbered S.B. Criminal Revision Petition No. 343/1997 has been preferred against the order dtd. 16/6/1997 passed by the learned Additional Sessions Judge, Sojat ('lower appellate court') in Criminal Appeal No. 5/95, whereby the order dtd. 13/2/1995 passed by the learned Judicial Magistrate, Sojat ('trial court') in Regular Criminal Case No. 53/83; vide the said order dtd. 13/2/1995 the recovered articles in question were ordered to be returned to respondent No. 2 Bhanwar Lal.

(2.) The above-numbered S.B. Criminal Revision Petition No. 342/1997 has been preferred against the order dtd. 16/6/1997 passed by the learned Additional Sessions Judge, Sojat in Criminal Appeal No. 6/95, whereby the order dtd. 13/2/1995 passed by the learned Judicial Magistrate, Sojat in Regular Criminal Case No. 53/83; vide the said order dtd. 13/2/1995 the recovered articles in question were ordered to be returned to respondent No. 2 Bhanwar Lal.

(3.) Ms. Yogita Mohnani, learned counsel, who appeared on behalf of the private respondent(s) submitted two applications (in both the revision petitions) under Sec. 394 Cr.P.C. (Inward No. 1/22) seeking to bring on record the legal representatives of deceased respondent No. 2-Bhanwar Lal on record.