(1.) Present appeals arise out of a common FIR bearing No. 134/2004. With the consent of the parties both these appeals were heard together and are being disposed of by the present Judgment.
(2.) Criminal Appeal No. 1223/2019 was filed by the Appellant against the judgment dated 05.05.2008 passed by the learned Additional Sessions Judge, New Delhi whereby the accused persons namely Satinder, Vikas and Vinod/respondent Nos.2 to 4 were acquitted (accused/respondent No.5 Diwakar @ Sudhakar was declared Proclaimed Offender) in Sessions case No. 134/2004 arising out of FIR No.134/2004, under Sections 365 / 364A / 302 / 120A / 120B of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ') and the accused Satinder was also acquitted under Section 25 Arms Act registered at Police Station Badarpur, New Delhi.
(3.) Criminal Appeal No. 1222/2019 was filed the Appellant against the judgment dated 31.05.2016 passed by the learned Additional Sessions Judge, New Delhi whereby the Respondent No. 2 namely Diwakar @ Sudhakar was acquitted in Sessions case No. 60/2012 arising out of FIR No.134/2004, under Sections 365 / 364A / 302 / 120B / 34 of the IPC registered at Police Station Badarpur, New Delhi.
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