George George vs V.M.Azeez
2021 Latest Caselaw 23045 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                         CRL.A NO. 2014 OF 2008
   AGAINST THE JUDGMENT DATED 6.12.2003 IN CC 332/2001 OF
        JUDICIAL MAGISTRATE OF FIRST CLASS ,AMBALAPUZHA,
APPELLANT/COMPLAINANT:

            GEORGE GEORGE, S/O.K.V.GEORGE, KADAMATTU HOUSE,
            KUNTHIRIKAL PO., THALAVADY.

            BY ADVS. SRI.S.GOPAKUMARAN NAIR (SR)
            SRI.E.RAFEEK


RESPONDENTS/ACCUSED & STATE:

    1       V.M.AZEEZ, AGED 59 YEARS , S/O MUHAMMED,PROPRIETOR
            METRO AGENCY, XII/843, KARUVELIPADY, OPP. TO
            CLLASSIC SANITARY WARE, KOCHI.,
            R/AT.C/O.V.M.SHAMSUDHEEN, CC.14/2700,
            VELIPPARAMBU, NEAR SHINE AGENCIES CHULLICKAL,
            KOCHI-5.

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

            SRI SANAL P RAJ,PP


     THIS     CRIMINAL    APPEAL    HAVING    BEEN    FINALLY   HEARD    ON
23.11.2021,     THE   COURT    ON   THE      SAME    DAY   DELIVERED    THE
FOLLOWING:
 Crl.A.No.2014/2008

                               -:2:-



                          JUDGMENT

Dated this the 23rd day of November, 2021

Notice to the 1st respondent is returned stating that the 1st

respondent is no more. The appeal is against acquittal. Hence,

the appeal stands abated under Section 394(1) of the Code of

Criminal Procedure.

The appeal is dismissed as abated.

Sd/-

                                       DR. KAUSER EDAPPAGATH
                                                 JUDGE
kp                     True copy
                           P.A. To Judge