Unknown vs Gobi
2021 Latest Caselaw 21416 Mad

                                                                                   Crl.A.No.405 of 2012

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 26.10.2021

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 Crl.A.No.405 of 2012

                      The State represented by
                      The Inspector, Hudco Police Station.
                      (Cr.No.19 of 1993)                           ... Appellant
                                                        Vs.
                      Gobi
                      D.No.210 Sakthi Nagar Mukkacent
                      Near New ASTC, Hudco, Hosur,
                      Krishnagiri District.                        ... Respondent/Accused


                      PRAYER: This Criminal Appeal has been filed under Section 378 of
                      Cr.P.C., to allow the appeal and to set aside the order of acquittal passed
                      in S.C.No.123 of 2001, on the file of the learned Assistant Sessions
                      Judge, Hosur, Krishnagiri District, dated 29.04.2004 and to convict the
                      accused as charged.


                                For Petitioner         : Mr.S.Vinoth Kumar
                                                            Public Prosecutor

                                                    JUDGMENT

Mr.S.Vinoth Kumar, learned Public Prosecutor appearing for the

appellant would submit that this criminal appeal is filed against the order

RMT.TEEKAA RAMAN, J.

http://www.judis.nic.in

Crl.A.No.405 of 2012

dua of acquittal of the accused passed in S.C.No.123 of 2001, by the learned

Assistant Sessions Judge, Hosur, Krishnagiri District, dated 29.04.2004.

2.Further, the learned Public Prosecutor appearing for the appellant

would submit that the sole accused died on 10.07.2020 and that the death

certificate has also been filed to that effect.

3.In view of the submission made by the learned Public Prosecutor,

this Criminal Appeal stands dismissed as abated.

26.10.2021

Internet : Yes dua

To

1.The Assistant Sessions Judge, Hosur, Krishnagiri District.

2.The Inspector, Hudco Police Station.

3.The Pubic Prosecutor, High Court, Madras.

Crl.A.No.405 of 2012

http://www.judis.nic.in