MUTHULAKSHMI AND NAGARAJAN Vs. MUTHULAKSHI

JUDGEMENT

(1.) These Criminal Revisions are directed against the Judgment of the learned Additional District and Sessions Judge (Fast Track Court), Dindigul in C.A. Nos. 26 and 27 of 2001 dated 16.12.2003, modifying the Judgment of the Judicial Magistrate No. I, Dindigul in C.C. No. 70/2000 dated 22.03.2001.

(2.) The petitioner in Crl.R.C. No. 328/04 is the second accused and the petitioner in Crl.R.C. No. 329/04 is the first accused in C.C. No. 70/00 on the file of the Judicial Magistrate No. I, Dindigul. Since both the revisions arose out of one and the same Judgment, they are taken up together and a common order is passed.

(3.) The case of the prosecution is briefly stated as follows: