R. SHAJAGAN Vs. MEHARAJBEEVI

JUDGEMENT

(1.) This Criminal Revision Case has been filed to call for the records and set aside the judgment dtd. 16/6/2025 passed in Crl.A.No.38 of 2022 on the file of the learned Principal Sessions Judge, Theni, Theni District, confirming the conviction and sentence imposed upon the petitioner in CC.No.469 of 2008 on the file of the learned Judicial Magistrate, Additional Mahila (JM Level), Theni, Theni District dtd. 23/3/2022.

(2.) This Court, vide order dtd. 20/11/2025 in Crl.M.P.(MD) No. 16818 of 2015 in Crl.R.C.(MD) No.998 of 2025 had passed the following order:-

(3.) Today, even this Court waited for 10 minutes when the matter was called in the revised call, Mr.P.Senguttuarasan, learned counsel for the Revision Petitioners is not present before this Court and Mrs.T.Seeni Syed Amma, learned counsel for the Respondent is present along with her client, namely, Meharajbeevi.