Maheshkumar, S/O.Ramal Pillai vs State Of Kerala, Rep. By Public Prosecut
2024 Latest Caselaw 32526 Ker

Kerala High Court

Maheshkumar, S/O.Ramal Pillai vs State Of Kerala, Rep. By Public Prosecut on 8 November, 2024

CRL.A NO. 510 OF 2007                       1                   2024:KER:84014



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

                             CRL.A NO. 510 OF 2007

         AGAINST    THE    ORDER/JUDGMENT       DATED   15.02.2007   IN    Crl.L.P.
NO.80     OF   2007   OF    HIGH   COURT    OF    KERALA   ARISING   OUT    OF   THE
ORDER/JUDGMENT DATED 21.08.2006 IN CC NO.1558 OF 2002 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -I, KOLLAM


APPELLANT:

               MAHESHKUMAR, S/O.RAMAL PILLAI
               MANGALASSERIL VEEDU,ULIYAKKAVIL VEEDU,,
               ULIYAKKAVIL,KOLLAM.


               BY ADVS.
               SRI.R.ANILKUMAR
               SRI.P.BANI

RESPONDENTS:

     1         STATE OF KERALA, REP. BY PUBLIC PROSECUTOR
               HIGH COURT OF KERALA.

     2         SUBBA RAO, S/O.VENKIDESWARA RAO
               PROPRIETOR,SRI.GANESH INDUSTRIES DP NO.24,
               H&C COMPOUND MUNDAKKAL KOLLAM.


               BY ADV R.SATISH KUMAR

OTHER PRESENT:

               PP-SRI.M.C.ASHI

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 08.11.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 510 OF 2007                  2                  2024:KER:84014



                            JUDGMENT

Today when the appeal is taken up for consideration,

learned counsel for the appellant submitted that the appellant is

no more and no legal heirs are to be impleaded.

In the result, the appeal is dismissed as abated.

Sd/-

SOPHY THOMAS, JUDGE ska