C.V.Jacob vs C.V.Jacob
2021 Latest Caselaw 8953 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR. JUSTICE T.R.RAVI

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                      CRL.A.No.1637 OF 2006

    AGAINST THE JUDGMENT IN CRA.NO.47/2005 DATED 08-06-2005 OF
 ADDITIONAL DISTRICT AND SESSIONS JUDGE FAST TRACK COURT (ADHOC)-
                           II, KOTTAYAM

    Crl.L.P. 297/2005 DATED 26-06-2006 OF HIGH COURT OF KERALA


APPELLANT/COMPLAINANT/RESPONDENT:

             C.V.JACOB
             AGED 65 YEARS
             S/O..C.T.VARGHESE,
             NANTHIATTU HOUSE,
             KARAPUZHA P.O. KOTTAYAM,
             REPRESENTED BY HIS, POWER OF ATTORNEY HOLDER
             SAJI JACOB MATHEW,
             S/O.C.V. MATHEW,
             NANTHIATTU HOUSE,
             KARAPUZHA PO,, KOTTAYAM.

             BY ADV. SMT.KOCHUMOL KODUVATH

RESPONDENTS/APPELLANT/ACCUSED:

      1      K.M.GEORGE
             S/O.MANI, KUNNAKKATTU HOUSE,
             KARAPUZHA PO, KOTTAYAM.

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

             R1 BY ADV. SRI.M.K.CHANDRA MOHANDAS
             R2 BY SMT.SYLAJA, PUBLIC PROSECUTOR

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 17.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.1637 OF 2006

                               2




                        JUDGMENT

Dated this the 17th day of March 2021

The learned counsel for the appellant submits that the

appellant is no more.

Hence, the appeal is dismissed as abated.

Sd/-

T.R.RAVI

JUDGE

Sn