State Represented By vs Residing At
2022 Latest Caselaw 8820 Mad

                                                                               Crl.A.(MD)No.123 of 2017


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 26.04.2022

                                                     CORAM :

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                             Crl.A.(MD)No.123 of 2017


                     State Represented by
                     The Public Prosecutor,
                     High Court, Madras – 104.
                     (Crime No.03/1991
                     of V & A.C, Tirunelveli)                    .... Appellant/Complainant

                                                         Vs.
                     E.Murugan,
                     Male aged 76/16,
                     S/o. Eswaramurthy,
                     Municipal Engineering,
                     Palayamkottai Municipality,
                     Tirunelveli District.

                     Residing at
                     Door No.42, 3rd Cross Street,
                     Maharaja Nagar,
                     Tirunelveli District,
                     Tirunelveli – 627 011.                      ... Respondent/ Accused



                     Prayer : Criminal Appeal filed under Sections 378 (1) (b) Cr.P.C, to set
                     aside the judgment of acquittal of the respondent passed by the Special
                     Court for trial of cases under the Prevention of Corruption Act, Tirunelveli
                     in Special Case No.01 of 2014, dated 13.04.2016.



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


                     1/4
                                                                                    Crl.A.(MD)No.123 of 2017




                                       For Appellant            : Mr.R.Meenakshi Sundaram
                                                                  Additional Public Prosecutor

                                       For Respondent           : Mr.P.Saravanan


                                                          JUDGMENT

The learned counsel for the respondent submits that the

Respondent/Accused died on 20.05.2021. Due to that effect, a copy of the

death certificate has also been produced.

2. Since the Respondent/Accused died on 20.05.2021, this Criminal

Appeal is dismissed as abated.

26.04.2022

Index : Yes/No Internet:Yes/No ebsi

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

Crl.A.(MD)No.123 of 2017

To

1. The Special Court for trial of cases Under the Prevention of Corruption Act, Tirunelveli.

2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.A.(MD)No.123 of 2017

G.ILANGOVAN, J.,

ebsi

Crl.A.(MD)No.123 of 2017

26.04.2022

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