R PAPPANNAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS order shall govern these four revision cases in Crl. R. C. Nos. 838 to 841 of 2004.

(2.) AT the instance of the second respondent, de-facto complainant, a case came to be registered by the first respondent police, the Central Crime Branch, in Crime No. 584 of 2002 and on completion of the investigation, two separate final reports were filed before the learned Additional Chief Metropolitan Magistrate, Egmore, Madras, which were taken cognizance in C. C. Nos. 7571 and 7572 of 2003 respectively.

(3.) CRL. R. C. NOS. 838 and 839 of 2004 have been filed by the first and the second accused in both the cases, while Crl. R. C. Nos. 840 and 841 of 2004 have been filed by the third accused in both the cases.