(1.) THE APPEALS : The two criminal appeals before us, arising from different incidents of crime, question the correctness of two decisions of the respective High Courts involving the same question of law. We, therefore, propose to decide the said two appeals by this common judgment and order.
(2.) In the lead appeal, the appellants - Nagarajan and Selvaraj - have assailed the judgment of the High Court of Judicature at Madras [Madras High Court] dtd. 4/6/2019 dismissing the criminal revision [CRLRC (MD) No. 111/2010] filed by them on the grounds assigned therein.
(3.) In the connected appeal, the appellant - Naresh Chandra - has assailed the judgment of the High Court of Judicature at Allahabad [Allahabad High Court] dtd. 4/7/2019. The criminal revision [CRLR No. 1660/1998] filed by the appellant was dismissed thereby on similar grounds.
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