KURIAN, J. - (1.) Leave granted.
(2.) Heard the learned counsel for the appellant and the respondent.
(3.) In the nature of the order we propose to pass, it is not necessary to go into the factual matrix at this stage. The appellant had filed Criminal Appeal No.805/2011 before the High Court challenging his conviction and sentence as ordered in Special Calendar Case No.1/2011 on the file of Special Court for Prevention of Corruption, Coimbatore. Paragraph 6 of the impugned judgment reads as follows:- "6. This case has been listed for final disposal for the past two months on various dates but the counsel appearing for the appellant had taken adjournment on one reason or another. As a last chance, case is posted today but there is no representation on behalf of the appellant. The Court has taken up the matter and pass the order on merits, after perusing the appeal papers and hearing the counsel for the respondent.";