ANANDAN Vs. STATE

JUDGEMENT

(1.) Crl. R.C. No. 807/95 and Crl. R.C. No. 878/95 are being disposed of by a common order.

(2.) Nagarajan (A1), the petitioner in Crl. R.C. No. 878/95 and Anandan (A2), the petitioner in Crl. R.C. No. 807/95 were convicted in S.C. No. 226/91 on the file of the learned Assistant Sessions Judge, Poonamallee for the offence under Section 392 read with 397, I.P.C. and sentenced to undergo R.I. for 7 years with fine of Rs. 500/-, in default to undergo R.I. for 3 months each. As against the said conviction, the petitioner Nagarajan filed an appeal in C.A. No. 46/94 and the petitioner Anandan filed C.A. No. 48/94 before the Sessions Court, Changalpattu, which in turn confirmed the conviction and sentence. Hence, these Revisions.

(3.) The facts are these :-