MARUTHUPANDI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the Judgment made in Spl.S.C.No.43 of 2015 dated 12.04.2019 passed by the Sessions Judge, Fast Track Mahila Court, Dharmapuri.

(2.) When this appeal was listed before this court earlier on 04.01.2021, this court directed the Registry to call for records from the Lower Court and prepare typed set of papers and directed the matter to be posted for final hearing on 29.01.2021. Accordingly, the matter was listed on 29.01.2021 and thereafter at the request of the learned counsel for the appellant, the matter was adjourned several times and listed for his arguments on 10.03.2021. On 10.03.2021, learned counsel for the appellant extensively argued the matter and he has filed Crl.M.P.No.3209 of 2021. This court, after hearing the matter, on 16.03.3021, dismissed Crl.M.P.No.3209 of 2021, which petition has been filed seeking to take additional evidence of the victim by recording her deposition before this court and to mark the affidavit filed by the victim through her in Crl.A.No.258 of 2019.

(3.) Subsequently, though the learned counsel for the appellant would submit that he has preferred appeal before the Honourable Supreme court against the order passed in Crl.M.P.No.3209 of 2021 in Crl.A.No.258 of 2019, he could not produce any order of stay passed by the Honourable Supreme Court in respect of this appeal. Therefore, considering the serious nature of the offence, this court is inclined to dispose of the appeal.