K SUBRAMANIAN Vs. CHINNADURAI

JUDGEMENT

(1.) This Criminal Revision case has been filed seeking to set aside the judgment dated 03.07.2012 made in CA No.83 of 2011 by the II Additional District Judge, Tiruchirappalli, confirming the judgment dated 12.07.2011 made in STC No.1359 of 2007 by of the Judicial Magistrate No.III, Tiruchirappalli.

(2.) On 07.01.2019, this Court has recorded the memo filed by the learned Counsel for the revision petitioner reporting "No instructions" and none appeared on either side. Hence, this matter was directed to be listed under the caption "For Disposal" by printing the name of the parties in the cause list.

(3.) Today also when the matter was taken up, none appeared on either side. Since this case is pending from the year 2012, this Court is inclined to dispose of the case on merits with the materials available on record.