Surendran Pillai, S/O Thankappan ... vs State Of Kerala, Represented By
2022 Latest Caselaw 5798 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
  FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                       CRL.A NO. 669 OF 2006
  AGAINST THE JUDGMENT DATED 25.02.2006 IN S.C.NO.11 OF
 2004 OF THE ADDITIONAL DISTRICT COURT (ADHOC-I), KOLLAM
APPELLANTS/ACCUSED 1 & 2:

    1          SURENDRAN PILLAI, S/O THANKAPPAN PILLAI,
               CHARUVILA PUTHEN VEEDU, KUZHIPPIL POLACHIRA,
               MEENAD CHERI, CHIRAKKARA VILLAGE.
    2          BABU, S/O. BALAN, CHERIYANANDEPURAM
               VEEDU, POLACHIRA, MEENAD CHERI,
               CHIRAKKARA VILLAGE.
               BY ADV PREM DOMINIC


RESPONDENT/COMPLAINANT:

               STATE OF KERALA, REPRESENTED BY
               PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
               ERNAKULAM.
               SRI SANGEETH RAJ N.R.- P.P.


OTHER PRESENT:




        THIS    CRIMINAL   APPEAL   HAVING     COME   UP    FOR    FINAL
HEARING    ON     27.05.2022,    THE   COURT    ON    THE   SAME    DAY
DELIVERED THE FOLLOWING:
                                     2
Crl.Appeal No.669 of 2006


                             JUDGMENT

The appellants stand convicted and sentenced to

undergo rigorous imprisonment for a period of one year for

the offence punishable under Section 323 of the I.P.C. and

further to undergo rigorous imprisonment for a period of three

years under Section 306 of the I.P.C.

Now, the learned Public Prosecutor has submitted a

memo producing therewith the copies of the death certificates

of the appellants. The 1st appellant-Surendran Pillai died on

16.08.2017 and the 2nd appellant-Babu died on 28.05.2013.

Since both the appellants died and the sentence is only

imprisonment and no fine is imposed, the charge against

them stands abated. Hence this appeal is closed.

Sd/-

P.G. AJITHKUMAR, JUDGE

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