N.Kesavan Embrandiri vs V.J.Raveendran And Another
2024 Latest Caselaw 28008 Ker

Kerala High Court

N.Kesavan Embrandiri vs V.J.Raveendran And Another on 23 September, 2024

CRL.A NO. 1209 OF 2007‬
‭                                   1‬
                                    ‭                2024:KER:70720‬
                                                     ‭



             IN THE HIGH COURT OF KERALA AT ERNAKULAM‬
             ‭

                                PRESENT‬
                                ‭

             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS‬
             ‭

                   RD‬
                   ‭
     MONDAY, THE 23‬
     ‭                 DAY OF SEPTEMBER 2024 / 1ST ASWINA,‬‭
                       ‭                                   1946‬

                      CRL.A NO. 1209 OF 2007‬
                      ‭

             ‭rl.L.P. NO.407 OF 2007 OF HIGH COURT OF KERALA‬
             C
       STC NO.2566 OF 2005 OF JUDICIAL FIRST CLASS MAGISTRATE-II,‬
       ‭
                            MANANTHAVADY‬
                            ‭
APPELLANT/COMPLAINANT:‬
‭

          ‭.KESAVAN EMBRANTHIRI,‬
          N
          S/O. NARAYANAN EMBRANTHIRI, NADUKANI VEEDU, KAMMANA‬
          ‭
          POST, NALOORNADU, MANANTHAWADY.‬
          ‭


          BY ADV SRI.K.RAMAKUMAR (SR.)‬
          ‭

RESPONDENTS/ACCUSED & STATE:‬

‭

1‬ ‭ ‭.K.RAVEENDRAN,‬ V RTD. INDUSTRIAL OFFICER, HIDYATH NAGAR POST,‬ ‭ CHETTUKUZHI, NEAR VIDYA NAGAR, MANSOOR COTTAGE,‬ ‭ MP.V 289.H.EL.MP. VII 433, KASARGOD.‬ ‭

2‬ ‭ ‭TATE OF KERALA,‬ S REPRESENTED BY THE PUBLIC PROSECUTOR,‬ ‭ HIGH COURT OF KERALA, ERNAKULAM, KOCHI-682 031.‬ ‭

PUBLIC PROSECUTOR-SMT.SEENA C.‬ ‭

‭HIS‬‭ T CRIMINAL‬‭ APPEAL‬‭HAVING‬‭ BEEN‬‭ FINALLY‬‭ HEARD‬‭ ON‬‭ 23.09.2024,‬ THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:‬ ‭ CRL.A NO. 1209 OF 2007‬ ‭ 2‬ ‭ 2024:KER:70720‬ ‭

‭J U D G M E N T‬

‭This‬‭appeal‬‭is‬‭at‬‭the‬‭instance‬‭of‬‭the‬‭complainant‬‭in‬‭STC‬

‭No.2566‬ ‭of‬ ‭2005‬ ‭on‬ ‭the‬ ‭file‬ ‭of‬ ‭Judicial‬ ‭First‬ ‭Class‬

‭Magistrate-II,‬ ‭Mananthavady,‬ ‭challenging‬ ‭the‬ ‭judgment‬

‭dated 20.03.2007, by which the accused was acquitted.‬

‭2.‬ ‭When‬ ‭the‬ ‭appeal‬ ‭was‬ ‭taken‬ ‭up‬ ‭for‬ ‭consideration,‬

‭there‬ ‭was‬ ‭no‬ ‭representation‬ ‭from‬ ‭the‬ ‭part‬ ‭of‬ ‭the‬ ‭1st‬

‭respondent/accused‬ ‭and‬ ‭so,‬ ‭notice‬ ‭was‬ ‭ordered‬ ‭through‬

‭District Police Chief, Kasaragod.‬

‭3.‬ ‭A‬ ‭report‬ ‭dated‬ ‭13.09.2024‬ ‭is‬ ‭received‬ ‭from‬ ‭the‬

‭District‬ ‭Police‬ ‭Chief,‬ ‭Kasaragod,‬ ‭along‬ ‭with‬ ‭the‬ ‭death‬

‭certificate‬ ‭of‬ ‭the‬ ‭1st‬ ‭respondent,‬ ‭which‬ ‭will‬ ‭show‬ ‭that‬ ‭he‬

‭passed‬ ‭away‬ ‭on‬ ‭16.10.2023.‬ ‭Since‬ ‭the‬ ‭appeal‬ ‭is‬ ‭against‬

‭acquittal‬ ‭of‬ ‭the‬ ‭accused,‬ ‭and‬ ‭the‬ ‭accused‬ ‭died‬ ‭during‬

‭pendency‬ ‭of‬ ‭the‬‭appeal,‬‭his‬‭legal‬‭heirs‬‭cannot‬‭be‬‭impleaded‬

‭{Madhu‬ ‭v.‬ ‭State‬ ‭of‬ ‭Kerala‬ ‭and‬ ‭Another‬ ‭[2020‬ ‭(3)‬ ‭KHC‬

‭623]‬‭}‭.‬‬ CRL.A NO. 1209 OF 2007‬ ‭ 3‬ ‭ 2024:KER:70720‬ ‭

‭4.‬ ‭Since‬ ‭the‬ ‭1st‬ ‭respondent/accused‬ ‭is‬ ‭no‬ ‭more,‬ ‭the‬

‭appeal stands abated.‬

‭Hence the appeal is dismissed as abated.‬

‭ d/-‬ S ‭SOPHY THOMAS‬ ‭JUDGE‬ ‭DSV/-‬