(1.) The proceeding sheet is indicating that the revision petitioner in Crl.R.C.Nos.359 and 360 of 2021 is not pursuing the matter since long. In this position, this Court finds it appropriate to determine these revision cases on merits. Heard Mr. Mohd. Adnan, learned counsel for respondent No.1/complainant in Crl.R.C.Nos.359 and 360 of 2021 and for the revision petitioner in Crl.R.C.No.613 of 2021.
(2.) The revision cases vide Crl.R.C.Nos.359 and 360 of 2021 and 613 of 2021 are against the selfsame judgment in appeal, thus, these revision cases are being answered in this common order.
(3.) The Crl.R.C.Nos.359 and 360 of 2021 are filed by the accused/appellant against the judgment dtd. 27/4/2021 in Crl.A.No.84 of 2017 on the file of the XV Additional Metropolitan Sessions Judge, Kukatpally, Ranga Reddy District.