GNANA THESIGAN ALIAS GNANARAJ Vs. STATE

JUDGEMENT

(1.) BOTH these revisions are being disposed of in this common order, since these arise out of a single case.

(2.) THE petitioner, Durgaipandi, in Crl.R.C.No.976 of 1995 is the accused No.2 and the petitioner, Gnana THEsigan alias Gnanaraj, in Crl.R.C.No.525 of 1995 is the accused No. 3. Both have been convicted in S.C.No.181 of 1990 on the file of the Assistant Sessions Judge, Srivilliputhur for the offences under Sec.457 (Part-II), I.P.C. and under Sec.392 read with 397, I.P.C. and sentenced to undergo rigorous imprisonment for 7 years respectively. Both these petitioners filed a common appeal in C.A.No.143 of 1994 before the learned Sessions Judge, Kamarajar District, Srivilliputhur. THE conviction and sentence was confirmed in the appeal. Hence, these revisions.

(3.) IN this context, it is relevant to quote the findings with reference to this aspect given by the appellate court. "Tamil"