Ganesh vs The State Represented By
2021 Latest Caselaw 14440 Mad

                                                                                Crl.A.No.333 of 2015

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 19.07.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                  Crl.A.No.333 of 2015


                     Ganesh                                  ... Appellant/Accused No.1

                                                          Vs.
                     The State represented by,
                     The Inspector of Police,
                     Dhali Police Station,
                     Thiruppur District.
                     (Crime No.59 of 2010)                   ... Respondent/Complainant


                     PRAYER: This Criminal Revision Case has been filed under Section
                     374(2) of Cr.P.C to set aside the judgment made in S.C.No.6 of 2013,
                     dated 11.05.2015 and to acquit the appellant.


                                 For Petitioner         : Mr.S.N.Arun Kumar
                                 For Respondents        : Mr.R.Vinoth Raja
                                                         Government Advocate




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                                                                              Crl.A.No.333 of 2015

                                                                  RMT.TEEKAA RAMAN, J.

                                                                                             dua

                                                   JUDGMENT

The sole appellant/accused No.1 reported dead, on 07.05.2011 and

the death certificate of the sole appellant is produced before this Court

and hence, this Criminal Appeal is abated.

2.Recording the same, this Criminal Appeal stands dismissed as

abated.

19.07.2021 Index : Yes/No Internet : Yes/No dua

To

1.The Sessions Judge of Mahila Court, Thiruppur.

2.The Inspector of Police, Dhali Police Station, Thiruppur District.

3.Public Prosecutor, High Court, Madras.

Crl.A.No.333 of 2015

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