Sebastian vs State Of Kerala
2021 Latest Caselaw 19728 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                              &
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                     CRL.A NO.203 OF 2018

AGAINST THE JUDGMENT IN S.C.NO.102 OF 2013 DATED 26.07.2016 OF
  THE COURT OF THE ADDITIONAL SESSIONS JUDGE-VII, ERNAKULAM.

 [C.P.NO.90/2012 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I,
                   PERUMBAVOOR, ERNAKULAM]
     [CRIME NO.1120/2012 OF KURUPPAMPADY POLICE STATION]


APPELLANT/ 2ND ACCUSED:

          SEBASTIAN, AGED 53 YEARS, S/O AROKIASAMI,
          DOOR NO. 38, VALAYIKKAL VILLAGE,
          THIRUCHIRAPALLY DISTRICT, TAMILNADU STATE
          BY ADV SRI.LAVARAJ M.G.


RESPONDENT/ COMPLAINANT:

          STATE OF KERALA,
          REPARSENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA.

           BY SENIOR PUBLIC PROSECUTOR SRI.ALEX M.THOMBRA.


          THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
14.09.2021, THE COURT ON 17.09.2021 DELIVERED THE FOLLOWING:
 Crl.A.No.203 of 2018       - 2 -




           K.Vinod Chandran & Ziyad Rahman, JJ.
         ----------------------------------------
                   Crl.A.No.203 of 2018
         ----------------------------------------
            Dated, this the 17th September 2021

                        JUDGMENT

Vinod Chandran,J.

Appellant (2nd accused) died. The appeal, hence,

would stand dismissed as abated.

Sd/-

K. Vinod Chandran Judge

Sd/-

Ziyad Rahman A.A.

Judge vku/-