STATE OF RAJASTHAN Vs. DEEN DAYAL & ANR.

JUDGEMENT

(1.) The above mentioned all 3 Criminal Appeals are co-related and the allegations are also similar learned trial court has also considered two FIRs together in appeal No. 392/89 and in Judgments also the learned trial court has discussed and considered all facts of these three cases together, these three appeals are being decided by a common judgment.

(2.) The State of Rajasthan has preferred this appeal against the judgment and order dated 4.6.1998 passed by the learned Chief Judicial Magistrate Sikar in Case No. 390/1974 (163/1973) by which he has acquitted the accused respondents (Deen Dayal and Ganpati Krishna) of the charges for the offence under Section 408 I.P.C.

(3.) The necessary facts giving rise to this appeal in brief are as follows: