KALIDINDI VENKATA SATYANARAYANA RAJU Vs. PANCHAVATI ART PRINTERS

JUDGEMENT

(1.) THE Application was filed to recall the order, dated 16-04-2007 passed by this Court in Crl. A. No. 419 of 2006 and restore the Appeal.

(2.) THE Appeal was dismissed on 16-04-2007 for want of representation on behalf of the Appellant by observing that the conduct of the Appellant indicated that he is not interested in pursuing the Appeal.

(3.) THE learned counsel for the respondents opposed the Application on the ground that the Court cannot set aside the order of dismissal of an Appeal in view of Sections 362 and 387 of Cr. P. C. He also cited a Judgment of the supreme Court in support of his contention in sankatha Singh v. State of U. P. , wherein the supreme Court, while considering the scope of Sections 362 and 387 of Cr. P. C. , held that: