Kunnathunadu Sndp Union vs C.K.Sasi
2024 Latest Caselaw 28155 Ker

Kerala High Court

Kunnathunadu Sndp Union vs C.K.Sasi on 24 September, 2024

CRL.A NO. 1589 OF 2007‬
‭                                   1‬
                                    ‭                2024:KER:70901‬
                                                     ‭



             IN THE HIGH COURT OF KERALA AT ERNAKULAM‬
             ‭

                                PRESENT‬
                                ‭

             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS‬
             ‭

                   TH‬
                   ‭
    TUESDAY, THE 24‬
    ‭                  DAY OF SEPTEMBER 2024 / 2ND ASWINA,‬‭
                       ‭                                   1946‬

                      CRL.A NO. 1589 OF 2007‬
                      ‭

      CC NO.1004 OF 2001 OF JUDICIAL FIRST CLASS MAGISTRATE COURT,‬
      ‭

                            PERUMBAVOOR‬
                            ‭

             CRL.L.P.NO.527 OF 2006 OF HIGH COURT OF KERALA‬
             ‭

APPELLANT/COMPLAINANT:‬
‭

          ‭NDP UNION, PERUMBAVOOR KARA,‬
          S
          PERUMBAVOOR VILLAGE REPRESENTED BY ITS, SECRETARY,‬
          ‭
          A.B.JAYAPRAKASH, S/O.BHASKARAN, ARAKKAL VEEDU,‬
          ‭
          MOOKKANNUR KARA, MOOKKANNUR VILLAGE.‬
          ‭


          ‭Y ADVS.‬
          B
          SRI.G.RAJAGOPAL‬
          ‭
          SRI.THOMAS M.JACOB‬
          ‭

RESPONDENTS/ACCUSED AND STATE:‬

‭

1‬ ‭ ‭.K.SASI, S/O.KUNJAPPAN, KALAMANDIRAM,‬ C PERUMBAVOOR KARA, PERUMBAVOOR VILLAGE.‬ ‭

2‬ ‭ ‭TATE OF KERALA,‬ S REPRESENTED BY THE PUBLIC PROSECUTOR,‬ ‭ HIGH COURT OF KERALA.‬ ‭

SMT. SEENA C, PUBLIC PROSECUTOR FOR R2‬ ‭

THIS‬‭ ‭ CRIMINAL‬‭ APPEAL‬‭HAVING‬‭ BEEN‬‭ FINALLY‬‭ HEARD‬‭ ON‬‭ 24.09.2024,‬ THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:‬ ‭ CRL.A NO. 1589 OF 2007‬ ‭ 2‬ ‭ 2024:KER:70901‬ ‭

‭J U D G M E N T‬

‭This‬ ‭appeal‬ ‭is‬ ‭at‬ ‭the‬ ‭instance‬‭of‬‭the‬‭complainant‬‭in‬‭CC‬

‭No.1004‬ ‭of‬‭2001‬‭on‬‭the‬‭file‬‭of‬‭Judicial‬‭First‬‭Class‬‭Magistrate‬

‭Court,‬ ‭Perumbavoor,‬ ‭challenging‬ ‭the‬ ‭judgment‬ ‭dated‬

‭09.06.2006,‬ ‭by‬ ‭which‬ ‭the‬ ‭1st‬ ‭respondent/accused‬ ‭was‬

‭acquitted.‬

‭2.‬ ‭When‬ ‭the‬ ‭appeal‬ ‭was‬ ‭taken‬ ‭up‬ ‭for‬ ‭consideration‬

‭today,‬ ‭learned‬ ‭counsel‬ ‭for‬ ‭the‬ ‭appellant‬ ‭submitted‬ ‭that‬ ‭the‬

‭1st‬ ‭respondent/accused‬ ‭is‬ ‭no‬ ‭more.‬ ‭The‬ ‭offences‬ ‭alleged‬

‭against‬ ‭him‬ ‭were‬ ‭under‬ ‭Sections‬ ‭403,‬ ‭406,‬ ‭418‬ ‭and‬ ‭477‬ ‭of‬

‭the‬ ‭IPC.‬ ‭Since‬ ‭the‬ ‭accused‬ ‭is‬ ‭no‬ ‭more,‬ ‭the‬ ‭appeal‬ ‭stands‬

‭abated.‬

‭Hence the appeal is dismissed as abated.‬

‭ d/-‬ S ‭SOPHY THOMAS‬ ‭JUDGE‬ ‭DSV/-‬