Palanivel vs State
2021 Latest Caselaw 18143 Mad

                                                                               Crl.A.(MD) No.370 of 2016


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 03.09.2021

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                               Crl.A.(MD) No.370 of 2016


                     Palanivel                                     : Appellant/Accused No.3


                                                          Vs.


                     State, rep. by
                     The Inspector of Police,
                     Directorate of Vigilance and Anti Corruption,
                     (DV & AC) Sivagangai.                      : Respondent/Complainant


                     PRAYER: The Criminal Appeal is filed under Section 374(2) of the Code
                     of Criminal Procedure, to set aside the conviction and sentence made in
                     C.C.No.1 of 2014, dated 19.09.2016 on the file of the Special Court for
                     Prevention of Corruption Act Cases, Sivagangai and allow the Criminal
                     Appeal.


                                   For Appellant                : Mr.G.Thiruvarutselvan
                                   For Respondent               : Mr.E.Antony Sahaya Prabhu
                                                                  Government Advocate (Crl.side)




                     1/3
https://www.mhc.tn.gov.in/judis/
                                                                             Crl.A.(MD) No.370 of 2016




                                                      JUDGMENT

Today, when this Criminal Appeal is came up for hearing, the

learned counsel appearing for the appellant appeared before this Court and

made a submission as appellant died on 28.04.2021. In order to substantiate

the same, he had circulated a copy of the death certificate pertains to the

appellant viz., Palanivel.

2. In view of the same, this Criminal Appeal is dismissed as

abated.

                                                                             03.09.2021
                     Index    : Yes/No
                     Internet : Yes/No
                     am

                     To:-

1.The Special Court for Prevention of Corruption Act Cases, Sivagangai.

2.The Inspector of Police, Directorate of Vigilance and Anti Corruption, (DV & AC) Sivagangai.

3.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ Crl.A.(MD) No.370 of 2016

R.PONGIAPPAN,J.

am

Crl.A(MD)No.370 of 2016

03.09.2021

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