P.D.Murali vs State Of Kerala
2021 Latest Caselaw 4970 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

       THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                    CRL.A.No.2129 OF 2011(A)

 AGAINST THE ORDER/JUDGMENT IN SC 18/2009 DATED 01-12-2011
       OF SPECIAL COURT (NDPS ACT CASES), THODUPUZHA


APPELLANT/S:

               P.D.MURALI, AGED 44,
               S/O.DIVAKARAN, KUDILIL VEETTIL,
               VAZHAPPILLY KARA, VAZHAPPILLY EAST VILLAGE,
               CHANGANASERRY TALUK.

               BY ADVS.
               SRI.C.M.TOMY
               SRI.K.J.JOSEMON
               SRI.MATHEW SKARIA

RESPONDENT/S:

               STATE OF KERALA,
               REPRESENTED BY THE PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA,
               ERNAKULAM.


OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CRL.A.No.2129 of 2011

                              -2-



                          JUDGMENT

A copy of the report sent by fax by the Excise

Inspector, Changanasserry Range has been handed over by

the learned Senior Public Prosecutor for my perusal, which

would show that the appellant in this case died on

11.12.2011 while undergoing imprisonment in the Central

Prison, Viyyur. The photocopy of the death certificate would

also show that the appellant died on 11.12.2011.

2. Even though the appellant died on 11.12.2011,

nobody has come forward to contest the appeal. Therefore,

this criminal appeal stands abated and the appeal shall be

consigned to the record room as held by the Full Bench of

this Court in Pazhani v. State of Kerala [2017 (1) KHC 173].

The copy of the report submitted by the learned

Senior Public Prosecutor will form part of the records of this

case.

Sd/-

B. SUDHEENDRA KUMAR, JUDGE STK