Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 5]

Madras High Court

R.Velladurai vs State Through on 8 January, 2015

Author: A.Selvam

Bench: A.Selvam, T.Mathivanan

       

  

   

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.01.2015
CORAM
THE HONOURABLE MR.JUSTICE A.SELVAM
and
THE HONOURABLE MR.JUSTICE T.MATHIVANAN

CRIMINAL APPEAL(MD)Nos.16 OF 2012
and 87 of 2012


1.R.Velladurai

2.S.Balu @ Balamurugan @ Pandiaraj							
			    .. Appellants in
						 Crl.A(MD)No.16 of 2012/
								   Accused 3 & 4

1.M.Shanmugapandi

2.C.Murugan					   .. Appellants in
						 Crl.A(MD)No.87 of 2012/
								   Accused 1 & 2
					  Vs.

State through
The Inspector of Police,
V.K.Pudur Police Station,
Tirunelveli District.
(Crime No.101 of 2008)			.. Respondent in
						both Crl.As./Complainant
		Criminal appeals are filed under Section 374(2) of the Code of
Criminal Procedure, 1973, against the Judgment dated 25.01.2012 passed in
Sessions Case No.302 of 2010 by the Additional District and Sessions
Court/Fast Track Court No.II, Tirunelveli.

!For Appellants in     : Mr.R.Appavu Rethinam
    Crl.A(MD)No.16 of 2012  (No appearance)

^For Appellants in     : Mr.M.Daniel Manoharan
    Crl.A(MD)No.87 of 2012  (No appearance)

For Respondent in     : Mr.C.Ramesh,
both Crl.As.	  		Addl. Public Prosecutor.

:COMMON JUDGMENT

(Common Judgment of the Court was made by A.SELVAM, J) Even though these Criminal Appeals have been posted today either for disposal on merits or for dismissal, there is no representation on the side of the appellants and therefore these Criminal Appeals are dismissed for default.

[A.S.,J.] [T.M.,J.] Index:Yes/No 08.01.2015 Internet:Yes/No. smn To

1.The Additional District and Sessions Court/ Fast Track Court No.II, Tirunelveli.

2.The Inspector of Police, V.K.Pudur Police Station, Tirunelveli District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

A.SELVAM,J.

and T.MATHIVANAN,J.

smn Common Judgment made in Crl.A(MD)Nos.16 and 87 of 2012 08.01.2015