K N SADAGOPAN Vs. P VANAJA BHAT

JUDGEMENT

(1.) THE revision petitioner and the respondent are the same in both the revision petitions.

(2.) THESE revision petitions have been filed against the conviction and sentence of the Principal Sessions Judge, Madras, convicting and sentencing the revision petitioner to six months rigorous imprisonment and to pay a fine of Rs.one lakh in C.A.Nos.135 of 1995 and 136 of 1995 dated 12.2.1997 confirming the conviction and sentence of the court below.

(3.) THE second point raised is that no notice had been served on the revision petitioner demanding payment which is an illegality.