THIRUMOORTHY Vs. STATE

JUDGEMENT

(1.) THE above Criminal Revision Case is filed against the order dated 2. 11. 2004 made in Crl. M. P. No. 834 of 2004 by the Court of Additional Sessions Judge and Special Court under Essential Commodities Act Cases, Coimbatore thereby dismissing the application filed by the petitioner under Section 311 of Cr. P. C. seeking to adduce further evidence.

(2.) THE case of the petitioner is that he is the accused in C. C. No. 79 of 2004; that he has filed an application in Crl. M. P. No. 834 of 2004 under Section 311 of the Cr. P. C. seeking to adduce further evidence; that the said application having come to be dismissed, he has come forward to file this Revision.

(3.) TODAY, when the above Criminal Revision Case came up for admission in the presence of the learned counsel for the petitioner and the learned Government Advocate on the Criminal side, who is present before the Court taking notice on behalf of the respondent, what comes to be known is that seeking one more opportunity in view of the fact that the petitioner was only then able to secure certain vital documents, which would prove his case in a better manner, the petitioner has filed the said application before the trial Court and the trial Court on reason that at the fag end of the trial the petitioner has come forward with such a plea has dismissed the said application.