Ravichandran vs The State Rep. By
2021 Latest Caselaw 15371 Mad

                                                           1

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 30.07.2021

                                                         CORAM :

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             Crl.RC(MD)No. 766 of 2016

                  Ravichandran                             ...Petitioner/Appellant/Sole accused

                                                           Vs.

                  The State Rep. By
                  The Inspector of Police,
                  Kottar Police Station,
                  Nagercoil,
                  Kanyakumari District.                   ... Respondent/Respondent/Complainant

                  PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
                  Criminal Procedure Code, to revise the conviction and sentence imposed on
                  the petitioner in the above appeal by means of a Judgment dated 22.08.2016
                  made in C.A. No. 121 of 2011 by the learned Mahalir Fast Track Judge,
                  Nagercoil, Kanyakumari District, modifying the conviction and sentence
                  imposed on the petitioner by means of the Judgment dated 17.11.2011 made
                  in S.C. No. 77 of 2002 by the learned Principal Assistant Sessions Judge,
                  Nagercoil, Kanyakumari District.


                                        For Petitioner   : Mr.S. Palani Velayutham
                                        For Respondent : Mr.RMS.Sethuraman
                                                         Government Advocate (crl. side)

                                                          *****
https://www.mhc.tn.gov.in/judis/
                                                           2


                                                      ORDER

When the matter is taken up for hearing, the learned counsel appearing

for the petitioner/sole accused submitted that the petitioner already died and

hence, the Criminal Revision Case has became infructuous.

2. By recording the aforesaid submission made by the learned counsel

appearing for the petitioner, this Criminal Revision Case is dismissed as

infructuous. No costs.

                  Index :Yes/No                                                       30.07.2021
                  Internet    :Yes/No
                  ksa

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.

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

To

1. The Mahalir Fast Track Judge, Nagercoil, Kanyakumari District.

2. The Principal Assistant Sessions Judge, Nagercoil, Kanyakumari 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.

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

S.ANANTHI, J

ksa

Order made in Crl.RC(MD)No.766 of 2016

30.07.2021

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