Dawn Kuries And Loans (P)Ltd vs K.J.Francis, S/O. Jocob
2021 Latest Caselaw 22759 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                        CRL.A NO. 2299 OF 2007
AGAINST THE JUDGMENT IN CRA 457/2004 OF ADDITIONAL DISTRICT
                     COURT(ADHOC II), THRISSUR


APPELLANT/RESPONDENT/COMPLAINANT:

            DAWN KURIES AND LOANS (P)LTD
            BRIGHT TOWERS, COLLEGE ROAD, THRISSUR,,
            REPRESENTED BY THE POWER OF ATTORNEY HOLDER,,
            VINCENT, S/O.KURIAPPAN, CHIYYARAM.




RESPONDENTS/APPELLANT/ACCUSED & STATE:

    1       K.J.FRANCIS, S/O. JOCOB,
            KOOTHURU VELLATUKARA HOUSE, PROPRIETOR, NATIONAL
            INSTITUTE OF COMMERCE, 4/88,, VILVATTOM
            PANCHAYATH, P.O.VIYYUR, THRISSUR-10.

    2       THE STATE OF KERALA REPRESENTED
            BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,,
            ERNAKULAM, KOCHI-31.

            BY SRI SANAL P RAJ,PUBLIC PROSECUTOR



     HIS     CRIMINAL    APPEAL      HAVING    BEEN    FINALLY   HEARD    ON
19.11.2021,    THE      COURT   ON    THE     SAME    DAY   DELIVERED    THE
FOLLOWING:
 Crl.A.No.2299/2007

                                -:2:-



                           JUDGMENT

Dated this the 19th day of November, 2021

The counsel for the appellant expired. Hence notice was

issued to the appellant directly by the Registry. In spite of

receipt of notice by the appellant, there is no appearance. The

appellant did not take steps to issue notice to the 1 st respondent

also. This appeal has been preferred against acquittal.

In such circumstance, the appeal is dismissed for non

prosecution.

Sd/-

                                        DR. KAUSER EDAPPAGATH
                                                  JUDGE
kp                      True copy
                            P.A. To Judge