SELVARAJ Vs. THE STATE

JUDGEMENT

(1.) A-1 and A-2 in C.C. No. 85 of 2006 on the file of the learned Judicial Magistrate No. III, Cudddalore are the revision petitioners. They were prosecuted for the offences under Sections 457 and 380 I.P.C. before the said Court.

(2.) To substantiate the charges, prosecution examined P.Ws.1 to 11, marked Ex.P1 to P14 and exhibited M.Os.1 to 3.

(3.) The trial Court relying on the said evidence, convicted and sentenced A-1 and A-2 as under: <FRM>JUDGEMENT_269_LAWS(MAD)11_2016_1.html</FRM> Both sentences were directed to run concurrently. Fine amount paid.