Babu Varghese vs State Of Kerala
2023 Latest Caselaw 11337 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                       CRL.REV.PET NO. 1266 OF 2005
AGAINST THE ORDER/JUDGMENT CRA 129/2000 OF ADDITIONAL SESSIONS JUDGE
               (ADHOC)- FAST TRACK COURT II, PATHANAMTHITTA
 CC 845/1996 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I,PATHANAMTHITTA
REVISION PETITIONER:

              BABU VARGHESE
              AMPALLOOR HOUSE, MUTHOOR MURI, THIRUVALLA TALUK,,
              PATHANAMTHITTA DISTRICT.

              BY ADV SHRI.M.V.S.NAMPOOTHIRY



RESPONDENT:

              STATE OF KERALA
              PUBLIC PROSECUTOR, HIGH COURT OF KERALA,, ERNAKULAM.

              PP SRI SANGEETHARAJ N R




     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 1266 OF 2005



                                      2



                                    ORDER

It is submitted by the learned counsel for the

revision petitioner that the revision petitioner/accused

passed away. The sentence imposed did not contain any

sentence of fine.

Hence the Criminal Revision Petition will stand

dismissed as abated.

Sd/-

P.SOMARAJAN JUDGE

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