(1.) Criminal Appeal No.1162 of 2017 is filed by appellant/A1 questioning his conviction and Criminal Appeal No.301 of 2018 is filed by ACB, Hyderabad questioning acquittal of Accused No.2 vide judgment in C.C.No.15 of 2015 dtd. 15/9/2017 passed by the I Additional Special Judge for SPE and ACB cum-V Additional Chief Judge, City Civil Courts, Hyderabad.
(2.) Since accused in both the cases were tried by the learned I Additional Special Judge for SPE and ACB cum-V Additional Chief Judge, City Civil Courts, Hyderabad in C.C.No.15 of 2015, both the appeals are disposed off by way of this Common Judgment.
(3.) Heard Sri Vinod Kumar Deshpande, learned Senior Counsel for the appellant in Crl.A.No.1162 of 2017, Sri Damodar Mundra for respondent in Crl.A.No.301 of 2018 and learned Special Public Prosecutor for ACB in both the appeals.