Sunny vs State Of Kerala
2021 Latest Caselaw 10030 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR. JUSTICE T.R.RAVI

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                      CRL.A.No.1968 OF 2006

  AGAINST THE JUDGMENT IN SC.NO.272/2003 DATED 26.06.2006 OF THE
     COURT OF ADDITIONAL SESSIONS JUDGE (ADHOC-I), KALPETTA


APPELLANT/ACCUSED:

             SUNNY,
             S/O. VARKEY,
             AGED 46 YEARS
             KADALIKATTIL HOUSE,
             ALOORKUNNU,
             BOOTHANAM COLONY POST,
             PULPALLY, WAYANADU DISTRICT.

             BY ADVS.
             SRI.P.DALBI EMMANUEL
             SRI.A.T.ANILKUMAR

RESPONDENT/COMPLAINANT:

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

             BY SMT. SYLAJA, PUBLIC PROSECUTOR


     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 24.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.1968 OF 2006

                                2




                          JUDGMENT

Dated this the 24th day of March 2021

The counsel for the appellant submits that the appellant is

no more and he has not left behind any property. It is submitted

that there is no cause of action which can hence survive even

against the legal representatives.

The appeal is hence dismissed as abated.

Sd/-

T.R.RAVI

JUDGE Sn