V.Veluchamy vs The State Rep. By
2022 Latest Caselaw 17108 Mad

                                                                               Crl. A(MD)No.563 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 01.11.2022

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE J. NISHA BANU
                                                          and
                            THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH


                                            CRL.A.(MD)No.563 of 2019


                     V.Veluchamy                                 .. Appellant / Sole accused


                                                          Vs.


                     The State rep. by
                     The Inspector of Police
                     Peraiyur,
                     Sedapatti Police Station,
                     Madurai District.
                     ( Crime No.72 of 2016 )                     .. Respondent/Complainant


                     PRAYER: Criminal Appeal filed under Section 374 (2) of the Code of
                     Criminal Procedure, praying to set aside the judgment made in S.C.No.122
                     of 2017, on the file of the learned IV Additional District and Sessions Judge,
                     Madurai, dated 23.09.2019 and allow this Criminal Appeal.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 Crl. A(MD)No.563 of 2019


                                  For Appellant           : M/s.P.Rajeswari
                                  For Respondent          : Mr.A.Thiruvadi Kumar
                                                           Additional Public Prosecutor


                                                    JUDGMENT

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

The learned Additional Public Prosecutor, on instructions,

submitted that the appellant/sole accused namely, Veluchamy died during

the pendency of this Criminal Appeal and to substantiate the same, the

relevant materials was also produced before this Court.

2. In view of the above, this Criminal Appeal has abated and

accordingly, the same is closed.

                                                                  [J.N.B., J.]    & [N.A.V., J.]
                                                                          01.11.2022
                     Index        : Yes/No
                     Internet     : Yes
                     RM

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.563 of 2019

To

1.The IV Additional District and Sessions Judge, Madurai,

2.The Inspector of Police, Peraiyur, Sedapatti 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.563 of 2019

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

rm

CRL.A.(MD)No.563 of 2019

01.11.2022

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