T.K.RAJENDRAN Vs. GANAPATHY, S/O.MARUTHAMUTHU

JUDGEMENT

(1.) THE petitioner/sole accused has projected the present Criminal Revision Case as against the order, dated 29.01.2011, in dismissing the appeal in C.A.No.22/2010 on the file of learned Additional Sessions Judge, Fast Track Court, Dindigul, for the absence of the petitioner/accused, when the appeal has come up for hearing on 29.01.2011.

(2.) ACCORDING to the learned counsel for the petitioner/accused, the learned Additional Sessions Judge, Fast Track Court, Dindigul, has dismissed C.A.No.22/2010 on his file on 29.01.2011, based on the reason that the petitioner/accused has not appeared before the Court and in view of the fact that the impugned order is contrary to law and weight of evidence, the same is liable to be set aside, in the interest of justice.

(3.) HEARD the learned counsel appearing for the respondent/complainant on the submissions made by the learned counsel for the petitioner/accused.