- (1.) These revisions bearing CRR No. 1272 of 2006, CRR No. 1273 of 2006 and CRR No. 1274 of 2006 are filed against the judgment of acquittal dated 6.12.2005 passed by learned Judicial Magistrate 1st Class, Patiala, thereby acquitting accused/respondent No. 2 in case FIR No. 57 dated 24.6.1991 under Sections 408/409/467/471 IPC, P.S. Ghagga. Since in all the three revisions, facts, evidence and question of law are the identical, hence same are being disposed of with the consent of learned counsel for the parties by this common judgment. It is important to mention herein that three trials were conducted for different three amounts of the same society, however, evidence is almost same and FIR is one.
(2.) For the sake of brevity, facts are being taken from CRR No. 1272 of 2006 to decide all the three revisions.
(3.) This revision petition is filed against order dated 6.12.2005 passed by Judicial Magistrate, 1st Class, Patiala, vide which accused/respondent No. 2 has been acquitted in case FIR No. 57 dated 24.6.1991 under Sections 408/409/467/471 of the Indian Penal Code.;