Mohanan vs State Of Kerala
2024 Latest Caselaw 16803 Ker

Kerala High Court

Mohanan vs State Of Kerala on 12 June, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE JOHNSON JOHN
  WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                        CRL.A NO. 1468 OF 2008
AGAINST THE JUDGMENT AND SENTENCE DATED 19.07.2008 IN SC NO.27
OF 2007 OF ADDITIONAL SESSIONS COURT (ADHOC)FAST TRACK - I,
THRISSUR.


APPELLANT/ACCUSED:

            MOHANAN, S/O GOPALAN,
            KAILATHUVALAPPIL HOUSE,
            THAIKKATTUSSERI DESOM,
            EDAKUNNI VILLAGE, THRISSUR.
            BY ADVS.SRI.SASTHAMANGALAM S. AJITHKUMAR
            SRI.KRISHNADAS P. NAIR & SRI.SHAJIN S.HAMEED.


RESPONDENT/COMPLAINANT:

        STATE OF KERALA, REPRESENTED BY
        EXCISE CIRCLE INSPECTOR, EXCISE ENFORCEMENT AND
        ANTI NARCOTIC SPECIAL SQUAD, THRISSUR (CR.8/06).
        REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, EKM.


            BY SRI. SANAL. P. RAJ, PP



     THIS    CRIMINAL    APPEAL     HAVING   BEEN   FINALLY   HEARD   ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.Appeal No.1468 of 2008              2




                             JOHNSON JOHN, J.
                -----------------------------------------------
                       Crl.Appeal No.1468 of 2008
                -----------------------------------------------
                 Dated this the 12th day of June, 2024.

                              JUDGMENT

The accused in S.C. No.27 of 2007 on the file of the

Additional Sessions Judge, (Adhoc) Fast Track Court No.1, Thrissur

filed this appeal challenging the conviction and sentence imposed

on him for the offence punishable under Section 20(b)(ii)(b) of

the Narcotics drugs and psychotropic substances Act as per the

impugned judgment dated 19.07.2008.

2. It was represented that the appellant expired on

13.04.2015. The learned Public Prosecutor has produced the

death certificate along with memo dated 30.05.2024.

3. Since no legal representative or person having interest

in the estate of the appellant has come forward to pursue the

appeal, the appeal stands abated, although fine forms part of the

sentence. In the circumstances, this appeal is dismissed as

abated. The records will be consigned to the Record Room in

terms of the law laid down in Pazhani v State of Kerala

[2017] 1 KLT 341].

Sd/- JOHNSON JOHN, JUDGE.

amk