R.Pandi vs The State Represented By Its
2022 Latest Caselaw 7861 Mad

                                                                        CRL.A.(MD).No.279 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 13.04.2022

                                                     CORAM

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                          CRL.A(MD)No.279 of 2022
                                                    and
                                         Crl.M.P(MD)No.4750 of 2022


                     R.Pandi                               ... Appellant/Sole Accused


                                                     Vs.


                     The State represented by its,
                     The Inspector of Police,
                     Chathirakuid Police Station,
                     Ramanad District.
                     (Crime No.87 of 2014).                ... Respondent/Complainant


                     PRAYER : Criminal Appeal filed under Section 374(2) of Cr.P.C
                     against the Judgment dated 03.12.2018 made in S.C.No.118 of
                     2015 passed by the learned Additional District Judge, Paramakudi,
                     Ramnad District, convicting the appellant/accused herein and
                     sentenced him to undergo 7 years RI and fine of Rs.5,000/- in
                     default to undergo three months SI for the offence under Section
                     304 Part II of I.P.C and acquitted him for the offences under
                     Sections 341 and 294(b) of I.P.C.


                                   For Appellant           : Mr.A.Marthanda Varman


                                   For Respondent         : Ms.M.Aasha
                                                      Government Advocate (Crl. Side)



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https://www.mhc.tn.gov.in/judis
                                                                            CRL.A.(MD).No.279 of 2022


                                                        JUDGMENT

This Appeal has been directed as against the Judgment made

in S.C.No.118 of 2015, dated 03.12.2018 passed by the learned

Additional District Judge, Paramakudi, Ramnad District, thereby

convicted the appellant for the offence punishable under Section

304 Part II of I.P.C and sentenced him to undergo 7 years RI and

fine of Rs.5,000/- in default to undergo three months SI and

acquitted him for the offences under Sections 341 and 294(b) of

I.P.C.

2.The learned Government Advocate (Criminal Side)

appearing for the respondent would submit that while pending the

appeal, the appellant/sole accused died on 04.10.2021 and she has

also produced the Death Certificate of the appellant.

3.In view of the above, the entire conviction and sentence

against the appellant is abated and the Criminal Appeal is dismissed

as abated. Consequently, connected Miscellaneous Petition is closed.

13.04.2022

Index: Yes/No Internet: Yes ps

https://www.mhc.tn.gov.in/judis CRL.A.(MD).No.279 of 2022

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.

To

1.The Additional District Judge, Paramakudi, Ramnad District.

2.The Inspector of Police, Paramakudi Police Station, Ramanad District.

https://www.mhc.tn.gov.in/judis CRL.A.(MD).No.279 of 2022

G.K.ILANTHIRAIYAN, J.

ps

CRL.A.(MD).No.279 of 2022

13.04.2022

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