Muthukoori vs State Rep.By The
2021 Latest Caselaw 3127 Mad

                                                                         CRL.A(MD).No. 103 of 2016


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 09.02.2021

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                         CRL.A(MD).No. 103 of 2016


                   Muthukoori                                   : Appellant / accused

                                                  Vs.

                   State rep.by the
                   Inspector of Police,
                   Salaigramam Police Station,
                   Sivagangai District.
                   (Crime No. 13 of 2012)                       : Respondent / complainant


                   PRAYER:- Criminal Appeal filed under Section 374(2) Cr.P.C., to call for
                   the records and set aside the order of conviction and sentence passed in
                   S.C.No.19 of 2013, dated 07.03.2016 on the file of the learned Fast Track
                   Court, Mahila Court, Sivagangai.


                                For Appellant         : Mr.G. Karuppasamy Pandian


                                For respondents       : Ms. S.E. Vernoica Vincent
                                                        Government Advocate (Crl. Side)




                     1/4
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                                                                          CRL.A(MD).No. 103 of 2016


                                                     JUDGMENT

This Criminal Appeal is directed against the conviction and

sentence imposed in S.C.No. 19 of 2013 on the file of the Fast Track

Mahila Court, Sivagangai.

2. Today, when the matter is taken up for hearing, the learned

Government Advocate (Crl. Side) appearing for the respondent filed a

memo along with death certificate stating that the sole appellant had died

on 23.09.2018. The memo is recorded. The counsel for the appellant also

present.

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

09.02.2021

Index : Yes : No Internet : Yes : No trp

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.

http://www.judis.nic.in CRL.A(MD).No. 103 of 2016

To

1. The Inspector of Police, Salaigramam Police Station, Sivagangai District.

2. The Fast Track Court, Mahila Court, Sivagangai. ]

http://www.judis.nic.in CRL.A(MD).No. 103 of 2016

K.MURALI SHANKAR,J.

trp

Pre-delivery order made in

CRL.A(MD).No. 103 of 2016

09.02.2021

http://www.judis.nic.in