Thankappan vs State Of Kerala
2021 Latest Caselaw 15872 Ker

CRL.A No.1050/2006                              1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE K. BABU
                     Friday, the 30th day of July 2021 / 8th Sravana, 1943
                                     CRL.A NO. 1050 OF 2006

                CC 3/2005 OF SPECIAL COURT FOR NDPS ACT CASES, THODUPUZHA




   APPELLANT/ACCUSED:


          THANKAPPAN , S/O RAMANKUTTY, NAMBIATHU HOUSE, 1000 ACRE
          (KATHIPARA), MANNAMKANDAM VILLAGE, DEVIKULAM TALUK.


   RESPONDENT/COMPLAINANT:


          STATE OF KERALA,REPRESENTED BY CIRCLE INSPECTOR OF POLICE, ADIMALI,
          THROUGH THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,, ERNAKULAM.

        This Criminal appeal having come up for orders on 30.07.2021,upon
   perusing the appeal and this court's order dated 25/06/2021 therein and
   upon hearing the arguments of SRI.JOY C. PAUL,SRI.BENOY K.KADAVAN,
   advocates for the appellant and PUBLIC PROSECUTOR for the respondent ,
    the court passed the following:
 CRL.A No.1050/2006                                2/2




                                    K. BABU J.
                       ------------------------------------
                               Crl.A.No.1050 of 2006
                       ------------------------------------
                            Dated this the 30th day of July, 2021

                                        O R D E R

The learned Senior Public Prosecutor produced the

death certificate of the appellant. Since the judgment

under challenge involves a composite sentence of

imprisonment and fine, the appeal will not abate.

2. The investigation officer will furnish the

details of the legal heirs/near relatives of the

appellant.

Post on 25.08.2021.

Sd/-

K. BABU, JUDGE AS

30-07-2021 /True Copy/ Assistant Registrar