M/S.Karvy Stock Broking Ltd vs Sasidharan Pillai
2021 Latest Caselaw 18663 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                   CRL.A NO. 275 OF 2012
 AGAINST THE ORDER/JUDGMENT IN ST 1258/2008 OF J.F.C.M.VII,
                         ERNAKULAM,
APPELLANT/COMPLAINANT:

         M/S.KARVY STOCK BROKING LTD.
         REGIONAL OFFICE, G-39,PANAMPILLY NAGAR,
         ERNAKULAM-682306.

         BY ADV PAULSON C.VARGHESE


RESPONDENTS/ACCUSED & STATE:

    1    SASHIDHARAN PILLAI
         SHREE VIHAR, THIRIKKANNAMANGAL, KOTTARAKKARA,
         KOLLAM DISTRICT, PIN - 691 506. (*DIED)

    2    STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, ERNAKULAM-682031.

         BY ADVS.
         GEORGE CHERIAN
         RAJESH CHERIAN KARIPPAPARAMBIL


OTHER PRESENT:

         DEVI SHRI. R., PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.275/2012

                              -:2:-




                         J U D G M E N T

Dated this the 8th day of September, 2021

Heard.

2. The appeal has been preferred against acquittal u/s

378(4) of the Code of Criminal Procedure (for short, 'Cr.P.C). The

1st respondent/accused is no more. Learned counsel for the 1 st

respondent has also produced the death certificate. Thus, appeal

stands abated u/s 394(1) of Cr.P.C.

The appeal is accordingly dismissed as abated.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE Rp