K. SUDAROLIVU Vs. STATE

JUDGEMENT

(1.) PETITIONER has been cited as 15th prosecution witness in the list of witnesses in the final report has come up with this petition for expeditious trial and disposal of C.C. No. 52 of 2014, pending on the file of learned Judicial Magistrate No. I, Tirunelveli.

(2.) HEARD the learned counsel for the petitioner and the learned Government Advocate (Criminal side).

(3.) NOW , the principle of law relating to speedy disposal has been given a new dimension. Courts were under the impression that the accused alone is entitled to speedy justice. The right and plight of the victims of the crime has also become equally important. The victims of crime are also entitled to speedy justice.