R.Manoharan vs M.Sundararajan
2022 Latest Caselaw 8944 Mad

                                                                            CRL.R.C.No.1166 of 2008

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED 27.04.2022

                                                        CORAM

                                   THE HONOURABLE Mr.JUSTICE P.N.PRAKASH

                                                CRL.R.C.No.1166 of 2008


                    R.Manoharan                                                   Petitioner

                                                           Vs

                    M.Sundararajan                                                Respondent

                                   Criminal Revision preferred under Section 397 Cr.P.C. to
                    enhance the sentence imposed on the respondent/accused vide judgment
                    and order dated 25.06.2008 by the Judicial Magistrate No.II, Coimbatore
                    in C.C.No.361 of 2004.

                                           For Petitioner : Mr.S.Sairam
                                           For Respondent : Mrs.R.Hemalatha


                                                    JUDGMENT

When this case was taken up for hearing, Mr.S.Sairam, learned

counsel for the petitioner/complainant and Mrs.R.Hemalatha, learned

counsel for the respondent/accused submitted in unison that the

respondent/accused viz., Sundararajan is no more.

P.N.PRAKASH, J.

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

CRL.R.C.No.1166 of 2008

gya

2. Since the instant criminal revision is for enhancement of

sentence, no orders can be passed after the death of the accused.

In view of the above, this Criminal Revision stands closed.

27.04.2022 (2/2) gya

To The Judicial Magistrate No.II Coimbatore

CRL.R.C.No.1166 of 2008

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