Kannan vs State Rep By
2022 Latest Caselaw 17962 Mad

                                                                                  Crl. A(MD)No.418 of 2021


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                        Dated 01.12.2022

                                                           CORAM:

                                      THE HONOURABLE Mr.JUSTICE M.S.RAMESH
                                                             AND
                            THE HONOURABLE Mr. JUSTICE N.ANAND VENKATESH

                                                Crl. A. (MD)No.418 of 2021 and
                                                   Crl.M.P.No.12119 of 2022

                     Kannan                                                       .. Appellant
                                                              Vs.

                     State rep by
                     The Inspector of Police,
                     Samayanallur Police Station,
                     Madurai District
                     (Crime No. 414 of 2011)                         .. Respondent/Complainant

                                  Appeal filed under Section 374 of Criminal Procedure Code, against
                     the judgment and order dated 30.09.2019 in S.C.No.56 of 2013 on the file
                     of the Sessions Judge, Mahalir Neethi Mandram, Madurai.
                                       For Appellant           : Mr.V.Sasikumar

                                       For Respondent          : Mr.A.Thiruvadikumar
                                                               Additional Public Prosecutor



                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      Crl. A(MD)No.418 of 2021


                                                           JUDGMENT

(Judgment of the Court was delivered by N.ANAND VENKATESH, J.)

The learned counsel for the appellant submitted that after filing of the

appeal, the appellant died on 20.11.2022.

2.In view of the above, this criminal appeal is dismissed as abated.

Consequently, connected Miscellaneous Petition is closed.

[M.S.R., J.] & [N.A.V., J.] 01.12.2022 Index : Yes/No Internet : Yes

RR To

1.The Sessions Judge, Mahalir Neethi Mandram, Madurai.

2.The Inspector of Police, Samayanallur Police Station, Madurai District.

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

4.The Record Keeper, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.418 of 2021

M.S.RAMESH, J AND N.ANAND VENKATESH, J

RR

Judgment made in Crl. A. (MD)No.418 of 2021

01.12.2022

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