A.V. Shanmugasundaram … vs State By
2021 Latest Caselaw 23819 Mad

                                                                                         Crl.A.No.646 of 2013

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 03.12.2021

                                                            CORAM

                              THE HONOURABLE MR.JUSTICE V. BHARATHIDASAN

                                                     Crl.A.No.646 of 2013


                     A.V. Shanmugasundaram                                    …      Appellant

                                                               Vs

                     State by
                     Deputy Superintendent of Police,
                     CBI/EOW/Chennai
                     R.C.No.16(E)/97                                          ...        Respondent

                                  Criminal Appeal is filed under Section 374(2) of Cr.P.C. to set aside

                     the judgment of conviction passed by the learned Principal Special Judge

                     for CBI Cases, Chennai in C.C.No.17 of 2001 on 06.09.2013.



                                  For petitioner                 ... Mr. C.S.S.Pillai,


                                  For respondent                 ... Mr. K.Srinivasan,
                                                                     Special Public Prosecutor,
                                                                     for CBI Cases




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                       Crl.A.No.646 of 2013

                                                           ORDER

Today when the matter is taken up for hearing, the learned counsel

appearing for the petitioner, on instructions, would submit that pending

appeal, the sole appellant in this Criminal Appeal died on.

2. Mr. K.Srinivasan, learned Special Public Prosecutor, appearing for

the respondent, on verification, confirmed the same.

3. Considering the submission that the sole appellant died pending the

Criminal Appeal, the Criminal Appeal is dismissed as abated.

03.12.2021 Index: Yes/ No Speaking Order/Non-speaking Order 2/3

mrp

To

1. The Principal Special Judge for CBI Cases, Chennai .

2. The Deputy Superintendent of Police, CBI/EOW/Chennai.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.A.No.646 of 2013

V. BHARATHIDASAN, J.

mrp

Crl.A.No.646 of 2013

03.12.2021

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