B RADHAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CRL. R. C. NO. 1919 of 2004 is preferred by the revision petitioner / A1 against the judgment, dated 04. 11. 2004 recorded in C. A. No. 214 of 2004 on the file of the III Additional Sessions Judge, Chennai, confirming the conviction and sentence, imposed on A1 in C. C. No. 5208 of 2004, on the file of the Chief Metropolitan Magistrate, Egmore, Chennai.

(2.) CRL. R. C. NO. 2066 of 2004 has been preferred by the defacto complainant against the judgment made in C. A. No. 214 of 2004, on the file of the III Additional Sessions Judge, Chennai, reversing the conviction and sentence of the trial court, made in C. C. No. 5208 of 2004, on the file of the Chief Metropolitan Magistrate, Egmore, Chennai, so far it relates to the acquittal of A2 to A4.

(3.) FOR the purpose of convenience, the parties in both Criminal Revisions are referred to as stated before the trial court in C. C. No. 5208 of 1998.