C.Kannan vs P.Manimegalai
2021 Latest Caselaw 14571 Mad

                                                                           Crl.R.C.(MD) No.248 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 20.07.2021

                                                        CORAM :

                  THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                             Crl.R.C.(MD) No.248 of 2017
                                                         and
                                        Crl.M.P.(MD) Nos.2177 and 2178 of 2017

                C.Kannan                                                         ... Petitioner
                                                           vs.

                P.Manimegalai                                                    ... Respondent

                Prayer:- This Criminal Revision Case filed under Section 397(1) r/w 401 of the
                Code of Criminal Procedure, to call for the records pertaining to the judgment
                in C.A.No.8 of 2016 on the file of the 1st Additional District Judge (PCR),
                Trichirappalli, dated 06.01.2017, confirming the conviction and sentence to
                undergo rigorous imprisonment for one year and also to pay fine of Rs.5,000/-,
                in default, to undergo simple imprisonment for two months imposed by the
                judgment dated 05.02.2016 in S.T.C.No.70 of 2013 on the file of the learned
                Judicial Magistrate, Manaparai, Trichy and set aside the same.


                                   For Petitioner    : Mr.T.A.Ebinezer

                                   For Respondent    : No appearance

                                                         ORDER

When the case came up for hearing, Mr.T.A.Ebinezer, learned counsel

appearing for the petitioner appeared through virtual mode and submitted that

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

Crl.R.C.(MD) No.248 of 2017

SATHI KUMAR SUKUMARA KURUP, J.

mm

the petitioner died, for which, he had filed a memo along with the death

certificate of the petitioner. The memo filed by the learned counsel for the

petitioner is recorded. Since the petitioner is reported dead, this Criminal

Revision Case is dismissed as abated.

                Index              : Yes / No                        20.07.2021
                Internet           : Yes / No
                mm

                To

1.The 1st Additional District Judge (PCR), Trichirappalli.

2.The Judicial Magistrate, Manaparai, Trichy.

Crl.R.C.(MD) No.248 of 2017

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