Section 366(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)No judgment delivered by any criminal Court shall be deemed .to be invalid by reason only of the absence of any party or his pleader on the day or from the place notified for the delivery thereof, or of any omission to serve, or defeat in serving, on the parties or their pleader's, or any of them, the notice of such day and place.
