H. L. Dattu, J. - (1.) Leave granted in both the special leave petitions.
(2.) These two appeals are directed against the judgment and order of the High Court of Kerala in Crl. Revn. Petition No.1387 of 2006 dated 03.10.2007.
(3.) Since parties are common and the legal issues are identical, they are heard together and disposed of by this common order.;