ABRAHAM Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 10.11.2006, in S.C.No.304 of 2006, on the file of the learned Additional District and Sessions Judge -cum- Fast Track Court No.II, Thoothukudi, Thoothukudi District.

(2.) In view of the long pendency of the appeal, a warrant was issued by this Court, by order dated 23.06.2018, to secure the accused viz., Abraham, Male, aged about 37 years, S/o.Muthiah, Sankaralingapuram, Kovilpatti, Thoothukudi District and produce before this Court on 28.07.2018. By order dated 28.07.2018, time for securing the accused was extended till 10.08.2018.

(3.) Today, when the matter was taken up for hearing by way of additional list, the respondent/Inspector of Police, Kovilpatti East Police Station, Thoothukudi District, produced the accused before this Court.