SAKUNTHALA Vs. STATE

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Mr. Thomas Franklin Caesar, learned counsel, appears on behalf of the appellant. He has submitted before us that given our judgment in K. S. Panduranga v. State of Karnataka, (2013) 3 SCC 721, an appeal against an order of conviction cannot be dismissed in default but must be taken up and decided on merits even if the appellant in-person or the counsel representing him, is not present.