RANGANATHAN Vs. SIVAKUMAR

JUDGEMENT

(1.) As the issue involved in both Criminal Appeals is one and the same, the cases are taken up for disposal by this Common Judgment.

(2.) Though the cases were listed for hearing today, no one appeared either for the appellant side or for the respondent side.

(3.) The learned Trial Court Judge through the impugned order dated 2.12.2011, has dismissed the private complaint filed by the appellant/complainant, on the ground of his absence before the trial Court, inspite of repeated calling.