SANJAY KUMAR,J. - (1.) These two criminal revisions, filed under Section 397 Cr.P.C. read with Section 401 Cr.P.C., are amenable to a conjoined disposal.
(2.) The revisions arise out of the common judgment dated 30.10.2018 passed by the learned Sessions Judge, Amritsar, in Criminal Appeal No.24115(New)/18843(Old) of 2013 and Criminal Appeal No. 421 of 2014. The petitioner in CRR-3772-2018 was the appellant in Criminal Appeal No.24115(New)/18843(Old) of 2013 while the petitioner in CRR-450-2019 was the appellant in Criminal Appeal No. 421 of 2014.
(3.) These two appeals, in turn, arose out of the judgment dated 18.09.2013 passed by the learned Additional Chief Judicial Magistrate, Amritsar, in Complaint Case No.36 of 2007, registered under Sections 500, 501, 109 and 120-B IPC. Sukhbinder Singh Sarkaria, the petitioner in CRR-450-2019, was the complainant in the said case while Veer Singh Lopoke, the petitioner in CRR-3772-2018, was the accused therein.;