CHITHIRAISELVAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Appeals have been preferred against the judgment and conviction made by the learned XVII Additional Sessions Judge, Chennai in S.C.Nos.118 & 119 of 2015 & S.C.No.122 of 2015, and S.C.No.396 of 2014, dated 28.01.2016.

(2.) Since the subject matter of both these appeals arise out of the conviction made by the Trial Court in two separate judgements on the same day i.e., on 28.01.2016, in respect of the same occurrence, both these appeals were clubbed together for hearing.

(3.) At the outset it is to be noticed that Mr.S.Ananthanarayanan and Mr.Gopinath, learned Senior Counsel appearing for the appellants, during the hearing of these appeals have made submissions that, since there had been a settlement reached between the appellants/accused and the defacto complainants/victims, in both the cases, each of the appellants herein, has filed an affidavit to the effect of seeking the permission of this Court, for compounding the offences between them. Therefore, mainly on that aspect, submissions have been made by the learned respective Senior Counsel appearing for the appellants.