Pankaj Bhandari, J. - (1.) Petitioner Supriya Parihar wife of Ashu Parihar has preferred revision petition No.645/2018 aggrieved by order dated 20.04.2018 passed by Special Judge SC/ST Cases, Pali. Petitioner in criminal revision petition No.645/2018 in the prayer clause has prayed that the respondent No.1 to 7 be held guilty for offence of theft and the short coming in the impugned order be rectified.
(2.) Mohan Lal Jain and others have also preferred revision petition No.587/2018 aggrieved by the same order dated 20.04.2018 vide which Court has taken cognizance for offence under Sections 323, 452, 354 & 379 IPC and Section 3(1)(S) of the SC/ST Act. Petitioners in criminal revision petition No.587/2018 have prayed that impugned order be quashed and set aside and petitioners be discharged from the offences alleged against them.
(3.) As both the revisions assail a common order, the criminal revisions are being decided by this common order.;