VEERAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the petitioner/accused against the order of dismissal of appeal for default dtd. 28/10/2022 in Crl.A.No.112 of 2018 by the learned 3rd Additional District Judge, Thanjavur @ Pattukkottai by confirming the conviction made in C.C.No.470 of 2007 on the file of the Judicial Magistrate, Pattukkottai, Thanjavur District, dtd. 3/9/218.

(2.) The case of the prosecution is that the petitioner is an accused in C.C.No.470 of 2007 filed by the respondent for the offences under Ss. 341, 326 and 506(2) IPC. The trial Court had found the petitioner/accused guilty and convicted him to undergo Rigorous Imprisonment for a period of two years for the offence under Sec. 326 IPC and to undergo one year Rigorous Imprisonment for the offence under Sec. 506(2) IPC and to pay a fine of Rs.1000.00 for each offence and in default to undergo Simple Imprisonment for a period of two weeks.

(3.) Against the Judgment of conviction and sentence passed by the trial Court in C.C.No.470 of 2007, the petitioner/accused had filed Crl.A.No.112 of 2018, before the learned 3rd Additional District Judge, Thanjavur @ Pattukottai. The appeal was taken on file admitted and notice was ordered to the respondent/complainant and the matter had been posted on 28/10/2022. The petitioner/accused as well as his Advocate did not appear before the Court and the Appellate Court finding that the criminal appeal is pending from the year 2018 for arguments and that the respondent/complainant was ready for arguments, had dismissed the appeal for non-prosecution. Against the order of dismissal of the appeal, the present revision has been filed.