SWAMY PREMANANDA Vs. ENFORCEMENT OFFICER

JUDGEMENT

(1.) Animadverting upon the judgments passed in CA. Nos. 282 to 285 of 2005 by the Principal Sessions Judge, Chennai dated 25.4.2006 confirming the judgment made in E.O.C.C Nos. 114 to 117 of 2001 by the Additional Chief Metropolitan Magistrate, E.O.II, Egmore, Chennai - 8 dated 24.6.2005, these criminal revisions are focussed.

(2.) A 'resume' of facts which are absolutely necessary and germane for the disposal of these revisions would run thus:

(3.) Animadverting upon such recording of conviction and imposition of sentence, A2 alone filed C.A. Nos. 282 to 285 of 2005 for nothing but to be dismissed, confirming the judgments of the lower Court in toto.