Periyannan vs The State Represented By
2021 Latest Caselaw 1686 Mad

                                                                              CRL.A.(MD).No.52 of 2016




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 25.01.2021

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            CRL.A.(MD).No.52 of 2016

                 Periyannan                                          : Appellant/accused


                                                         Vs.

                 The State represented by
                 The Inspector of Police,
                 Pallathur Police Station,
                 Pallathur, Sivagangai District.                   : Respondent/Complainant

                 PRAYER: Criminal Appeal filed under Section 378 (4) of Cr.P.C, to set aside
                 the Judgment and conviction imposed on the accused, passed by the District
                 Sessions Judge, Sivagangai, dated 22.12.2015 in S.C.No.35 of 2013.


                                     For Appellant     : Mr.M.Karthikeya Venkitachalapathi

                                     For Respondent : Mr.V.Neelakandan,
                                                      Additional Public Prosecutor.



                                               JUDGMENT

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

Public Prosecutor has filed a memo along with death certificate of the http://www.judis.nic.in

CRL.A.(MD).No.52 of 2016

Appellant/accused, stating that the appellant had died on 26.11.2019. Memo is

recorded. Hence, the Criminal Appeal is dismissed as abated.

                                                                           25.01.2021


                 Index      : Yes/No
                 Internet : Yes/No
                 das

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.

To

1.The District Sessions Judge, Sivagangai.

2.The Inspector of Police, Pallathur Police Station, Pallathur, Sivagangai District.

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

4.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai. http://www.judis.nic.in

CRL.A.(MD).No.52 of 2016

K.MURALI SHANKAR, J.

das

CRL.A.(MD).No.52 of 2016

25.01.2021

http://www.judis.nic.in