Ramasamy vs State Rep By
2022 Latest Caselaw 1285 Mad

                                                                                   Crl.A.No.750 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated: 27.01.2022

                                                         CORAM

                                   THE HONOURABLE MR. JUSTICE V.SIVAGNANAM

                                                    Crl.A.No.750 of 2016


                     Ramasamy                                                  .. Appellant
                                                            Vs.

                     State rep by
                     The Inspector of Police,
                     Mettupalayam Police Station,
                     Mettupalayam,
                     Coimbatore District.
                     Crime No.778 of 2013.                                    .. Respondent


                     Prayer:Criminal Appeals filed under Section 374 Cr.P.C. to call for the

                     records and set aside the conviction and sentence imposed in S.C.No.223 of

                     2014 dated 15.03.2016 on the file of the I Additional District & Sessions

                     Judge, Coimbatore.

                                    For Appellant             :    M/s.Shobana
                                    For Respondent            :    Mrs.G.V.Kasthuri,
                                                                   Additional Public Prosecutor




                     Page 1 of 2


https://www.mhc.tn.gov.in/judis
                                                                                       Crl.A.No.750 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.

27.01.2022

Index: Yes/No vsn

To

1.The Inspector of Police, Mettupalayam Police Station, Mettupalayam, Coimbatore District.

2.The Public Prosecutor, High Court, Madras.

Crl.A.No.750 of 2016

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