Appellant vs T.Nagar Ramu @ Ramachandran
2022 Latest Caselaw 1083 Mad

                                                                                      Crl.A.No.680 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated: 24.01.2022

                                                            CORAM

                                   THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                                    Crl.A.No.680 of 2016


                     State rep by
                     The Public Prosecutor,
                     High Court, Madras,
                     P.E.W, Guindy, Chennai,
                     Crime No.535 of 2011
                                                                                       .. Appellant

                                                             Vs.

                     T.Nagar Ramu @ Ramachandran
                                                                                      .. Respondent


                     Prayer:Criminal Appeals filed under Section 378 Cr.P.C. to set aside the

                     judgment of acquittal of the respondent/accused passed in S.C.No.163 of

                     2012, dated 15.02.2013 on the file of the learned XVIII Additional Session

                     Judge,        Chennai   City   Civil    Court,   Chennai   and     convict      the

                     respondent/accused for the charged framed against him in accordance with

                     law.


                     Page 1 of 2


https://www.mhc.tn.gov.in/judis
                                                                                        Crl.A.No.680 of 2016

                                                                                 V.SIVAGNANAM, J.

                                                                                                       vsn

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




                                                          JUDGMENT

When the matter is taken up for hearing today, the learned Additional

Public Prosecutor submitted that the accused died and she has filed a memo

to that effect.

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

abated.

24.01.2022

Index: Yes/No vsn

To

The Public Prosecutor, High Court, Madras.

Crl.A.No.680 of 2016

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