State Represented By vs Selvaraj
2021 Latest Caselaw 16330 Mad

                                                                                 Crl.A(MD)No.104/2016


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 10.08.2021

                                                       CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN


                                               Crl.A(MD)No.104 of 2016


                     State represented by
                     The Sub-Inspector of Police,
                     District Crime Branch,
                     Nagercoil District.
                     (Crime No.17/99).                           ... Appellant/Complainant

                                                               Vs

                     Selvaraj                                   ... Respondent/Accused

                     PRAYER: This Criminal Appeal is filed under Section 378 of Code of
                     Criminal Procedure, to set aside the order of acquittal, dated 27.04.2007
                     in C.C.No.289/2006, on the file of the Judicial Magistrate No.I,
                     Nagercoil and to convict the respondent/accused for the charges framed
                     against him in the interest of justice.

                                     For Appellant   : Mr.E.Antony Sahaya Prabahar
                                                       Government Advocate (Crl.side)

                                     For Respondent : Mr.T.Selvakumaran



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https://www.mhc.tn.gov.in/judis/
                                                                              Crl.A(MD)No.104/2016




                                                    JUDGMENT

Today, when the Criminal Appeal is came up for hearing, the

learned Government Advocate (Crl.side) appearing on behalf of the

appellant appeared before this Court and made a submission that the

respondent/accused died on 11.06.2021. In order to substantiate the

same, he has produced the copy of the death certificate issued by the

Nagercoil Corporation.

2. The said submission made by the learned Government Advocate

(Crl.side) is recorded.

3. In view of the same, this Criminal Appeal is dismissed as

abated.

10.08.2021 an

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ Crl.A(MD)No.104/2016

TO

1. The Judicial Magistrate No.I, Nagercoil.

2.The Sub-Inspector of Police, District Crime Branch, Nagercoil District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ Crl.A(MD)No.104/2016

R.PONGIAPPAN,J

am

Crl.A(MD)No.104 of 2016

Date : 10.08.2021

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