THULASIRAM Vs. STATE BY

JUDGEMENT

(1.) The appellant / A-2 has preferred the appeal against the order of conviction made in S.C.No.434 of 2001, on the file of the learned IV Additional Sessions Judge, Chennai. The learned trial Judge had convicted the appellant/A-2 under Sections 392 r/w 34 of IPC and sentenced to undergo imprisonment for two years and to pay a fine of Rs. 1,000/- in default, to undergo Rigorous Imprisonment for three months.

(2.) When the matter had been listed for hearing on 28.07.2018, since the learned counsel for the appellant was absent, this Court had cancelled the bail and directed the respondent to secure the appellant/A-2 and to produce him before the Court. No steps had been taken by the respondent, however, today the appellant/A-2 along with his counsel are present before this Court.

(3.) The learned counsel for the appellant would submit that he is prepared to get along with the appeal today. He would further submit that he has got good grounds on appeal. Since it is submitted by the learned counsel for the appellant/A-2 that he is ready to get along with the appeal, this Court is taking up Crl.A.No.192 of 2004 for final hearing.