Kandasamy @ Mohan vs State Represented By
2022 Latest Caselaw 1078 Mad

                                                                                   Crl.A.No.313 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated: 24.01.2022

                                                          CORAM

                                   THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                                     Crl.A.No.313 of 2016


                     Kandasamy @ Mohan                                          .. Appellant

                                                             Vs.

                     State represented by
                     The Inspector of Police,
                     CBCID Counterfeit Currency Wing,
                     Coimbatore.
                     Crime No.02 of 2012.                                      .. Respondent


                     Prayer:Criminal Appeals filed under Section 374 (2) Cr.P.C. to set aside

                     the judgment and order passed on the appellant/accused by the V-Additional

                     District and Sessions Judge, Coimbatore,         made in S.C.No.86 of 2014

                     dated 23.02.2016 and to acquit the appellant

                                     For Appellant            :     Mr.Mr.Kasirajan
                                     For Respondent           :     Mrs.G.V.Kasthuri,
                                                                    Additional Public Prosecutor




                     Page 1 of 2


https://www.mhc.tn.gov.in/judis
                                                                                      Crl.A.No.313 of 2016

                                                                                V.SIVAGNANAM, J.

                                                                                                     vsn


                                                          JUDGMENT

The learned counsel for the appellant submitted that the accused had

already been undergone entire period of sentence in jail as imposed by the

Trial Court.

2. Recording the said submission, this Criminal Appeal is dismissed

as infructuous.

24.01.2022

Index: Yes/No vsn

To

1.The Inspector of Police, CBCID Counterfeit Currency Wing, Coimbatore.

2.The Public Prosecutor, High Court, Madras.

Crl.A.No.313 of 2016

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