Gothandaraman vs The State Rep By
2022 Latest Caselaw 3896 Mad

                                                                 1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED 01.03.2022

                                                               CORAM

                                      THE HONOURABLE MR. JUSTICE M.NIRMAL KUMAR

                                                    Crl.R.C.No.1105 of 2017

                     Gothandaraman                                                        Petitioner/A1


                                                                Vs

                     The State rep by
                     The Inspector of Police,
                     Vaidheeswaran Koil Police Station,
                     Nagapattinam District.
                     (Crime No.261/2005)                                                  Respondent


                                  Revision filed under sections 397 and 401 of Cr.P.C against the
                     judgment passed by the learned Sessions Judge, Nagapattinam in
                     C.A.No.87 of 2011 dated 15.03.2017 confirming the conviction and
                     sentence         passed   by   the   learned    Judicial    Magistrate,   Sirkali   in
                     C.C.No.94 of 2006 dated 16.12.2011.


                                       For Petitioner      :     No appearance

                                       For Respondent      :     Mr.R.Kishore Kumar
                                                                 Govt. Advocate (Crl.Side)



                                                                                M.NIRMAL KUMAR,J.,




https://www.mhc.tn.gov.in/judis
                                                               2


                                                                                             sr

                                                            ORDER

Today, when the matter is taken up for hearing, learned

Government Advocate (Crl.Side) submits that the petitioner/A.1 is

dead and has produced the death certificate of the petitioner.

2. In view of the same, the appeal is dismissed as abated against

the petitioner/A.1.

01.03.2022

To

1. The Inspector of Police, Vaidheeswaran Koil Police Station, Nagapattinam District.

(Crime No.261/2005)

2. The Sessions Judge, Nagapattinam

3. The Judicial Magistrate, Sirkali

3.The Public Prosecutor, High Court, Chennai.

Crl.R.C.No.1105 of 2017

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