ANBALAGAN Vs. STATE REP.BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Revision Cases are filed by the accused persons, who were found guilty and sentenced by the trial Court and the same confirmed by the lower appellate Court.

(2.) Particulars of the conviction and sentence for the respective offences is listed as below:- The period of sentence ordered to run consequetively.

(3.) Aggrieved by the concurent finding, Crl.R.C.No.266 of 2016 is filed by the accused 1 to 4 and Crl.R.C.No.395 of 2016 is filed by the 5th accused.