LAWS(SC)-2013-8-98

R JAYANTHI Vs. STATE OF KARNATAKA

Decided On August 30, 2013
R JAYANTHI Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) LEAVE granted.

(2.) HEARD the learned counsel for the appellant as well as learned counsel for the State of Karnataka.

(3.) HAVING noted that the appellant did not have representation before the High Court under the circumstances which have been explained by the appellant, we accept the explanation. The judgment and order rendered by the High Court is, therefore, set aside only on this point. The Criminal Appeal No.1200 of 2005 will stand restored to the file of the Karnataka High Court. We request the Karnataka High Court to take up and dispose of the appeal at the earliest possible. This appeal is disposed of accordingly. Appeal disposed of.