State Represented By vs Tr.P.Madhesan
2022 Latest Caselaw 7603 Mad

                                                                                     Crl.A.No.797 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 11.04.2022

                                                         CORAM

                             THE HON'BLE Mr. JUSTICE G.CHANDRASEKHARAN

                                                   Crl.A.No.797 of 2016


            State represented by
            The Public Prosecutor
            High Court, Madras – 600 104.
            (V & A.C., Salem
            Crime No.2/AC/2004).                                     ...Appellant

                                                            Vs.

            Tr.P.Madhesan                                            ...Respondent

            Prayer :- Criminal Appeal is filed under Section 378 (1) (b) of Code of Criminal
            Procedure, to set aside the judgment of acquittal of the respondent/accused passed by
            the Court of the learned Special Judge (Special Court for Trial of cases under the
            Prevention of Corruption Act), Salem in Spl.C.C.No.38 of 2014, dated 27.06.2016,
            convict the respondent/accused, pass sentence against him in accordance with law
            and allow this Appeal.
                                  For Appellant   : Mr.E.Raj Thilak
                                              Special Public Prosecutor,
                                              High Court of Madras.
                                  For Respondent : M/s.K.V.Sridharan


                                                         ORDER

This appeal is filed to set aside the judgment of acquittal of the

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Crl.A.No.797 of 2016

respondent/accused passed by the Court of the learned Special Judge (Special Court

for Trial of cases under the Prevention of Corruption Act), Salem in Spl.C.C.No.38

of 2014, dated 27.06.2016, convict the respondent/accused, pass sentence against

him.

2.When this Appeal is taken up today (i.e. on 11.04.2022), the learned

Additional Public Prosecutor and also counsel for the respondent submitted that the

respondent/accused was dead on 27.07.2021. Learned Additional Public Prosecutor

also filed memo intimating the death of the respondent along with the copy of the

death certificate. Memo recorded.

3.In view of the death of the appellant, Criminal Appeal in Crl.A.No.797 of

2016, is dismissed as abated.

11.04.2022 ep Index:Yes/No Internet:Yes/No Speaking Order: Yes/No

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

Crl.A.No.797 of 2016

G.CHANDRASEKHARAN,J.,

ep

To

1.The Special Judge (Special Court for Trial of cases under the Prevention of Corruption Act), Salem.

2.The State, represented by, The Public Prosecutor High Court, Madras – 600 104. (V & A.C., Salem Crime No.2/AC/2004).

Crl.A.No.797 of 2016

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

Crl.A.No.797 of 2016

11.04.2022

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