Nagarajan vs Ramar @ Raman

                                                                                Crl. A(MD)No.308 of 2019


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH Court

                                                     Dated : 20.09.2022

                                                         CORAM:

                                    THE HONOURABLE Mrs.JUSTICE J.NISHA BANU
                                                           AND
                            THE HONOURABLE Mr. JUSTICE N.ANAND VENKATESH

                                                 Crl. A. (MD)No.308 of 2019


                     Nagarajan                                     .. Petitioner/P.W.1

                                                            Vs.

                     1.Ramar @ Raman                               .. Respondent/Accused

                     2.The Inspector of Police,
                       Aralvoimozhi Police Station,
                       Kanyakumari District.
                       (In Cr.No.41/2010)                          .. Respondent/Complainant

                                  Appeal filed under Section 397(3) & 401 of Criminal Procedure
                     Code, to call for the records in connection with S.C.No.109 of 2010 on the
                     file of the Principal Sessions Judge, Kanyakumari Division at Nagercoil and
                     set aside the order of the acquittal dated 30.06.2011 and convict the
                     respondents/accused according to the law.



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https://www.mhc.tn.gov.in/judis
                                                                                   Crl. A(MD)No.308 of 2019


                                        For Appellant           : Mr.M.Veilkani Raju
                                        For R1                  : Mr.C.T.Perumal
                                        For R2                  : Mr.A.Thiruvadikumar
                                                                Additional Public Prosecutor

                                                          JUDGMENT

J.NISHA BANU AND N.ANAND VENKATESH The learned counsel appearing for the first respondent submitted that the accused died, during the pendency of this appeal. In view of the same, this Criminal Appeal filed against the judgment of the acquittal automatically abated.

2.Accordingly, this Criminal Appeal stands dismissed as abated.

[J.N.B., J.] & [N.A.V., J.] 20.09.2022 Index : Yes/No Internet : Yes Ns 2/4 https://www.mhc.tn.gov.in/judis Crl. A(MD)No.308 of 2019 To

1.The Principal Sessions Judge, Kanyakumari Division at Nagercoil.

2.The Inspector of Police, Aralvoimozhi Police Station, Kanyakumari District.

3.The Record Keeper, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.308 of 2019 J.NISHA BANU, J AND N.ANAND VENKATESH, J Ns Judgment made in Crl.A.(MD)No.308 of 2019 20.09.2022 4/4 https://www.mhc.tn.gov.in/judis