(1.) The revision petitioner/appellants/Accused 1 to 6 have filed the above revision against the judgment and decree dated 29.05.2008 made in Criminal Appeal No. 19 of 2007 on the file of the Additional Sessions Judge, Fast Track Court No. IV, Periyakulam, confirming the conviction made in C.C. No. 195 of 2006 dated 05.06.2007 on the file of learned Judicial Magistrate Court, Uthamapalayam, convicting the petitioners for the offence punishable under Section 420 of I.P.C and sentenced to undergo two years Rigorous Imprisonment and to pay a fine of Rs. 1,000/- in default to undergo further six months Simple Imprisonment.
(2.) The case of the prosecution briefly is as follows:
(3.) The other accused 1 to 6 have filed this criminal revision and challenged the orders of the Court below. Actually the criminal case is between the accused/revision petitioners and de-facto complainant. The de-facto complainant P.W.6 was cheated by the accused persons of Rs. 65,000/- given for securing a job at the Government Medical College Hospital at Antipet. Now the matter is settled between the revision petitioners and the de-facto complainant, and to this effect they have filed a joint compromise memo duly signed by the respective parties and their respective counsels.