Jacob Thomas vs Biju. N.B
2024 Latest Caselaw 32531 Ker

Kerala High Court

Jacob Thomas vs Biju. N.B on 8 November, 2024

CRL.A NO. 1306 OF 2007                          1                    2024:KER:84025


                   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. 1306 OF 2007
         AGAINST    THE        ORDER/JUDGMENT       DATED   13.07.2007   IN    Crl.L.P.
NO.468     OF    2007     OF    HIGH   COURT    OF    KERALA   ARISING   OUT    OF   THE
ORDER/JUDGMENT       IN    CC NO.864 OF 2003 OF JUDICIAL MAGISTRATE OF
FIRST CLASS -I,PATHANAMTHITTA
APPELLANT/COMPLAINANT:

                JACOB THOMAS
                S/O.THOMAS
                THYKKATTU VEEDU, MANJADI P.O., THIRUVALLA.


                BY ADV SHRI.M.V.S.NAMPOOTHIRY

RESPONDENTS/ACCUSED:

     1          BIJU. N.B.
                KANJIRAPPALLAM VEEDU, THUKALASSERI P.O.,, THIRUVALLA.

     2          STATE OF KERALA REPRESENTED BY THE
                PUBLIC PROSECUTOR, HIGH COURT OF KERALA,, ERNAKULAM.


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. 1306 OF 2007                 2                      2024:KER:84025




                            JUDGMENT

Today when the appeal is taken up for consideration,

learned counsel for the appellant submitted that the 1st

respondent/accused is no more. This being an appeal against

acquittal of the accused, in a complaint filed under Section 138

of the Negotiable Instruments Act, the appeal will abate as per

Section 394(1) of Cr.P.C.

In the result, the appeal is dismissed as abated.

Sd/-

SOPHY THOMAS, JUDGE ska