Kuttan vs State Of Kerala
2024 Latest Caselaw 27928 Ker

Kerala High Court

Kuttan vs State Of Kerala on 13 September, 2024

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   Crl. R.P.No. 1541 of 2016

                                                       2024:KER:70069
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                         CRL.REV.PET NO. 1541 OF 2016

    CRIME NO.528/2006 OF KUNNAMKULAM POLICE STATION, THRISSUR

  AGAINST THE JUDGMENT DATED 16.03.2012 IN CRA NO.533 OF 2010 OF
  SESSIONS JUDGE,THRISSUR ARISING FROM CC NO.1500 OF 2006 OF THE
        JUDICIAL FIRST CLASS MAGISTRATE COURT, KUNNAMKULAM

REVISION PETITIONER/APPELLANT/1ST ACCUSED (IN CUSTODY):

            KUTTAN
            AGED 38 YEARS, S/O. RAJAN, MANNAN VEEDU, PERUMTHIRUTHI,
            PAZHANI VILLAGE, TALAPILLY TALUK, THRISSUR DISTRICT.

            BY ADV SRI.RAJIT


RESPONDENT/RESPONDENT/STATE:

            STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM.
            BY ADV. SMT. MAYA M.N., P.P.


     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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     Crl. R.P.No. 1541 of 2016

                                                         2024:KER:70069



                   C. PRATHEEP KUMAR, J.
            ============================
                    Crl. R.P.No. 1541 of 2016
            ============================
           Dated this the 13th day of September, 2024

                                 ORDER

The Revision petitioner died on 28.07.2022.

Death certificate produced. Therefore, the revision

petition stands abated.

Sd/-

C. PRATHEEP KUMAR

JUDGE

sjb/13-9