Sadam vs State Rep. By Its
2021 Latest Caselaw 15591 Mad

                                                                                Crl.R.C.No.1100 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 03.08.2021

                                                          CORAM:

                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                               Crl.R.C.No.1100 of 2014

                   Sadam                                                         .. Petitioner

                                                           Vs.

                   State rep. by its
                   Sub Inspector of Police,
                   Taluk Police Station,
                   Krishnagiri,
                   Crime No.9 of 2011                                            .. Respondent


                   PRAYER :           Criminal Revision Case filed under Section 397 and 401
                   Crl.P.C., prayed to set aside the Judgment dated 28.08.2014 made in
                   C.A.No.20 of 2013 on the file of the learned Principal Sessions Judge,
                   Krishnagiri confirming the conviction and sentence imposed in the order
                   dated 18.01.2013 made         in S.C.No.87 of 2012 on the file of the Chief
                   Judicial, Krishnagiri District.


                                         For Petitioner      : Mr.Mukund R.Pandiyan
                                         For Respondent      : Mr.L.Baskaran,
                                                               Government Advocate (Crl.side)




https://www.mhc.tn.gov.in/judis/
                                                                                Crl.R.C.No.1100 of 2014



                                                   JUDGMENT

The learned counsels appearing for both sides submitted that the

petitioner died on 07.06.2020, and to that effect, a death certificate has been

produced. Therefore, nothing survives for adjudication in this petition.

2. Hence, this Criminal Revision Case is dismissed as abated. No

Costs.

03.08.2021 rri Index : Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.1100 of 2014

T.V.THAMILSELVI,J.

rri

Crl.R.C.No.1100 of 2014

03.08.2021

https://www.mhc.tn.gov.in/judis/