S. VENKATARAMAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) SINCE these two revision petitions are filed by same person, who was accused in two criminal cases and since common questions of law and facts are involved in both the revision petitions, they have been taken together to dispose of them by common order.

(2.) THESE two revision petitions are preferred being aggrieved by the judgment and order dated 08.09.2009 passed by the XXXII Addl. City Civil and Sessions Judge and Special Judge for CBI cases, Bangalore, in Criminal Appeal Nos. 1125/2005 and 1126/2005 dismissing the appeals and confirming the judgment and order dated 23.07.2005 passed in CC Nos. 2536/1993 and 2537/1993 by the XVII Additional Chief Metropolitan Magistrate, Bangalore.

(3.) HEARD the learned counsel appearing for the revision petitioner in respect of both the petitions and also the learned Spl. P.P. for the respondent CBI.