ALKA TORASKAR Vs. VAISHYA URBAN CO-OPERATIVE CREDIT

JUDGEMENT

(1.) HEARD Mr. Mandar Khandeparkar, learned Counsel for the petitioner, Mr. T. George John for respondent No.1 and Mr. Fereira, learned Public Prosecutor for respondent No.2. Rule. Heard forthwith.

(2.) BY this revision application, the petitioner who is appellant in Criminal Appeal No. 73/2008 before the Assistant Sessions Judge, Fast Track Court, Mapusa, challenges the order dated 11.10.2010, by which the an appeal preferred by the appellant against the Judgment and Order of conviction passed by Judicial Magistrate, F.C. "C" Court, Mapusa in O.A. Criminal Case No. 125/P/2007/C, has been dismissed on the ground that neither the appellant nor her Advocate was present.

(3.) THE petitioner to appear before the Assistant Sessions Judge, Mapusa on 24th March, 2011 at 10.00 a.m.