M KANNAN Vs. S RAJESWARI

JUDGEMENT

(1.) THE revision petitioner in each of the above revisions / accused has filed the above revisions against the judgment and conviction passed in C.A.Nos.212, 211 and 213 of 2004 respectively, dated 28.12.2005 on the file of Additional District and Sessions Judge, Fast Track Court-III, Chennai, confirming the conviction and sentence passed in C.C.No.457, 456 of 2000 and C.C.No.5516 of 1999 on the file of V Metropolitan Magistrate, Egmore, Chennai, dated 19.05.2004 and to set-aside the same.

(2.) THE respondent in each of the above revisions / complainant had filed the above Criminal Revisions in Crl.R.C.Nos.335, 334 and 336 of 2006 against the judgment and conviction passed in C.A.No.212, 211 and 213 of 2004, dated 28.12.2005 on the file of Additional District and Sessions Judge, Fast Track Court-III, Chennai, confirming the conviction and sentence passed in C.C.No.457, 456 of 2000 and C.C.No.5516 of 1999 on the file of V Metropolitan Magistrate, Egmore, Chennai, dated 19.05.2004 for enhancement of sentence and conviction and to award compensation.

(3.) AGGRIEVED by the said conviction and sentence, the accused in C.C.Nos.457 of 2000, 456 of 2000 and 5516 of 1999 had filed an appeal in C.A.No.212, 211 and 213 of 2004 respectively, on the file of Additional District and Sessions Judge, Fast Track Court-III, Chennai. The learned judge dismissed all the three appeals , on 28.12.2005, on merits and confirmed the trial Court's judgment. Aggrieved by the said dismissal of the above appeals, the each of the appellant / accused has filed the above Criminal Revision in Crl.R.C.No.154, 155 and 156 of 2006.