- (1.) Aggrieved by the judgment dated 18.11.2008 passed by the Additional Sessions Judge (Fast Track) No.3, Hanumangarh, whereby the learned Judge has acquitted Sukhvinder Singh @ Sukha for offence under Sections 366, 376 and 120-B IPC and has acquitted Gopi Ram for offences under Sections 363, 366, 376 and 120-B IPC, a criminal appeal, a criminal leave to appeal and a criminal revision petition have been filed before this Court.
(2.) Sukhvinder Singh has challenged his conviction under Section 363 IPC; the State has challenged the acquittal by the learned Judge as aforementioned of both Sukhvinder Singh and Gopi Ram; the complainant, Nazira, in her revision petition, has challenged the acquittals as aforementioned. Since the criminal leave to appeal, the criminal appeal and the revision petition arise out of the same impugned judgment, they are being decided by this common judgment.
(3.) With the consent of the counsel for the parties, namely Mr. O.P. Singharia the learned Public Prosecutor for the State, Mr. R.S. Gill the learned counsel for the accused persons, and Mr. M.K. Garg, the learned counsel for Smt. Nazira, the complainant, all the three cases are being decided by this court at this juncture itself.;