Radhakrishnan vs Saidalavi
2021 Latest Caselaw 14733 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         CRL.A NO. 240 OF 2006
 AGAINST THE ORDER/JUDGMENT IN CC 221/2002 OF JUDICIAL MAGISTRATE
                 OF FIRST CLASS,CHAVAKKAD, THRISSUR
APPELLANT/COMPLAINANT:

            RADHAKRISHNAN,
            S/O OOTTATHIL VELAYUDHAN,KUNDALIYOOR DESOM,
            ENGANDIYOOR VILLAGE, CHAVAKKAD TALUK REPRESENTED BY
            POWER OF ATTORNEY HOLDER SURENDRAN,
            AGED 45 YEARS,S/O.SANKARAN, KUPPERI
            HOUSE,ENGANDIYOOR,KUNDALIYOOR,
            CHAVAKKAD TALUK

            BY ADV SRI.P.RAMACHANDRAN



RESPONDENTS/ACCUSED & STATE:

    1       SAIDALAVI
            S/O KOLAKUNNATH MUHAMMED,TANUR DESOM,
            RAYIRIMANGALAM AMSOM, MALAPPURAM DISTRICT.

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

            BY ADV PUBLIC PROSECUTOR




     THIS   CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 240 OF 2006         2



                          JUDGMENT

It is an appeal against the acquittal. During

the pendency of this appeal appellant passed away.

There is no conviction or sentence by way of fine.

Hence, the appeal stood abated. The learned counsel

for the appellant also submitted that the appeal was

prosecuted through a power of attorney and that he

received information to the effect that none of the

legal heirs are interested in prosecuting the appeal.

Hence, the appeal is dismissed as abated.

Sd/-

P.SOMARAJAN JUDGE msp