BALU Vs. JAYAGANTHAN

JUDGEMENT

(1.) CHALLENGING and impugning the judgment dated 5.1.2007 passed by the Additional District Sessions Judge, IV Fast Track Court, Poonamallee, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and consciously, the facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:-

(3.) DESPITE serving notice on R1 to R3/accused none appeared.