D.N.PATEL, J. - (1.) CR . Appeal (D.B.) No. 817 of 2012 and Cr. Appeal (D.B.) No. 832 of 2012 have been admitted by this Court vide order dated 13.08.2012 and 08.08.2012 respectively.
(2.) RECORD and proceedings of Sessions Trial No. 209 of 1994 was called for from the trial court. Cr. Appeal (D.B.) No. 832 of 2012 has been preferred by original accused no. 1 whereas Cr. Appeal (D.B.) No. 817 of 2012 has been preferred by original accused nos. 4 and 5.
(3.) WE have heard counsels for both the sides in the aforesaid criminal appeals. We have perused the records and proceedings of Sessions Trial No. 209 of 1994.;