GANESAN Vs. STATE

JUDGEMENT

(1.) THESE criminal revision cases are being disposed of by this common order, as the petitioners in these revisions are the accused in single case.

(2.) THE petitioner Ganesan (A-l) and the petitioner Vaidyanathan (A-3) were convicted for the offence under Sec.457, I.P.C. and sentenced to undergo R.I. for two years with fine of Rs.200, in default, to undergo R.I. for two months, under Sec.392, I.PC. to undergo R.I. for two years with fine of Rs.200 in default, to undergo R.I. for two months and under Sec.397, I.PC. to undergo R.I. for seven years in S.C.No.89 of 1989 on the file of the Assistant Sessions Judge, Ariyalur. THEy filed appeal in C.A.No.212 of 1990 on the file of the I Additional Sessions Judge, Trichirapalli and the same was dismissed by the lower appellate court while confirming the conviction and sentence imposed on the petitioners. Hence these revisions.

(3.) MR.Gunasekaran, the learned Government Advocate, in reply to the submissions made by the counsel on behalf of the petitioners (A-1 and A-3), would contend that all these points were urged before both the courts below and the same have been answered in detail and as such, the impugned judgments are unassailable.