ANANTHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been preferred challenging the judgment dtd. 20/6/2022 passed in Crl.Appeal No.32 of 2021 passed by the learned Principal Sessions Judge, Court of Sessions, Cuddalore Division, Cuddalore District.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent and also perused the materials available on record.

(3.) The leaned counsel for the petitioner submitted that before the lower appellate Court, during the course of arguments, one of the family members of the revision petitioner had hospitalised and hence, he could not appear and instruct his counsel to advance his arguments on the date of hearing. The learned Sessions Judge without giving an opportunity to the petitioner/appellant for advancing the arguments, dismissed the appeal for non-appearance of the petitioner on the same day itself, which warrants interference of this Court.