Senthil Kumar vs State Rep By
2021 Latest Caselaw 18477 Mad

                                                                             Crl.A.No.146 of 2019


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 08.09.2021

                                                      CORAM:

                                   THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                               Crl.A.No.146 of 2019

                     Senthil Kumar                                        .. Appellant

                                                       .Vs.
                     1. State Rep by
                        The Inspector of Police,
                        Sendurai Police Station,
                        Ariyalur District.

                     2. R. Kolanchinathan

                     3. P. Selvam

                     4. A. Sepperumal

                     5. P.Selvakumar

                     6. V.Prabhakaran

                     7. S.Lalitha

                     8. K.Vanitha

                     9. S.Rajkumari                                      .. Respondents

                              Criminal Appeal filed under Section 372 of Code of Criminal
                     Procedure to set aside the order of acquittal of the 2nd to 9th
                     respondents/Accused        for    the     offence   under      Sections

https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                                    Crl.A.No.146 of 2019


                     147,148,294(b),323,307,506(ii), r/w 149 of IPC in S.C.No.44 of 2016
                     dated 26.04.2018 by the learned Additional District and Sessions Judge,
                     Ariyalur and convict the 2nd to 9th respondents/accused for the offence
                     under Section 147,148,294(b).323,307,506(ii),r/w 149 of IPC in
                     S.C.No.44 of 2016.


                               For Appellant    :Ms. L.Thiyagaiya - No appearance

                               For Respondent   :Mr.S.Sugendran
                                                Government Advocate (Crl.Side) for R1
                                                M/s.G.Padmanapan - No Appearance - for R2
                                                                                     to R9
                                                      ------

                                                  JUDGMENT

The criminal appeal has been filed by the victim against the

judgment of acquittal of the respondents 2 to 9.

2 When the matter was called for hearing on 06.08.2021, there

was no representation on behalf of the appellant and hence the matter

was directed to be listed on 25.08.2021. Accordingly. the matter was

listed on 25.08.2021, but on that day also there was no representation for

the appellant. Further, it is seen that the appeal is not yet admitted.

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

Crl.A.No.146 of 2019

3 Even though, this Court extended sufficient opportunities to

the appellant to conduct the case, there was no representation on behalf

of the appellant. Hence, the criminal appeal is dismissed for non

prosecution.

08.09.2021

Index: Yes/No pbl/cgi

To

1.The Additional District and Sessions Judge, Ariyalur.

2.The Inspector of Police, Sendurai Police Station, Ariyalur District.

3.The Public Prosecutor, High Court of Madras.

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

Crl.A.No.146 of 2019

P.VELMURUGAN, J.,

pbl

Crl.A.No.146 of 2019

08.09.2021

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