T.R. VIJAYARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This order will dispose off two petitions bearing number S.L.P. (Crl.) No.3787 of 2024 and S.L.P. (Crl.) No.3788 of 2024.

(2.) Aggrieved against the judgment of the High Court(High Court of Judicature at Madras, Bench at Madurai) in Criminal Appeal (MD) No.407 of 2016 and Criminal Appeal (MD) No. 386 of 2016, the petitioners are before this court.

(3.) The Trial Court(II Additional District Judge for CBI Cases, Madurai) in C.C. No.7 of 2008 after holding the Petitioner/T.R. Vijayaraman guilty of offence punishable under Ss. 120-B, read with Sec. 420 IPC and Sec. 420 IPC sentenced him to undergo rigorous imprisonment for a period of 5 years and to pay a fine of Rs.5,000.00, in default to undergo 3 months simple imprisonment. The judgment of sentence as awarded by the Trial Court was upheld by the High Court in Criminal Appeal (MD) No.407 of 2016.