Arumugam vs State Represented By
2022 Latest Caselaw 17196 Mad

                                                                               Criminal Appeal No.602 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 02.11.2022

                                                               Coram

                               THE HONOURABLE MR. JUSTICE P.N.PRAKASH
                                                 and
                            THE HONOURABLE MR. JUSTICE RMT. TEEKAA RAMAN

                                                Criminal Appeal No.602 of 2018

                     Arumugam
                     S/o.Late Murugesan                                            ... Appellant
                                                                Vs.

                     State represented by
                     Inspector of Police,
                     Bagyam Police Station,
                     Vellore District.
                     Crime No.760 of 2013                                          ... Respondent

                                  Criminal Appeal filed under Section 374(2) of the Code of Criminal
                     Procedure against the judgment of the learned Additional District and
                     Sessions Judge [FTC], Vellore, Vellore District, passed in S.C.No.12 of 2014
                     dated 23.07.2018.


                                        For Appellant      :     Mrs.Shantha Kumari
                                        For Respondent     :     Mr.M.Babu Muthu Meeran
                                                                 Additional Public Prosecutor

                                                               *****

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https://www.mhc.tn.gov.in/judis
                                                                                Criminal Appeal No.602 of 2018

                                                          JUDGMENT

[Delivered by P.N.PRAKASH, J.]

Challenging his conviction and sentence in S.C.No.12 of 2014 dated

23.07.2018, imposed by the learned Additional District and Sessions Judge

[FTC], Vellore, Vellore District, the appellant has filed the present appeal.

2. This Court, in Crl.M.P.No.3792 of 2019 in Crl.A.No.602 of 2018,

granted suspension of sentence and bail on 15.03.2019.

3. Today, when the matter was taken up for final hearing, both sides

submitted that the appellant died in a rail accident on 21.03.2020 in

connection with which, a case is Katpadi P.S. Crime No.42 of 2020 was

registered u/s.174 Cr.P.C.

4. Learned Additional Public Prosecutor submitted a copy of the First

Information Report in Katpadi P.S. Crime No.42 of 2020.

https://www.mhc.tn.gov.in/judis Criminal Appeal No.602 of 2018

5. Learned counsel for the appellant submitted that though the near

relatives of the appellant are aware about the pendency of the present

appeal, they are not willing to continue the appeal.

In view of the above, this Criminal Appeal stands abates u/s.394(2)

Cr.P.C.

                                                                        [PNP, J.]            [TKR, J.]
                                                                                    02.11.2022

                     Index: Yes/No
                     gm

                     To

1.The Additional District and Sessions Judge [FTC], Vellore, Vellore District.

2.The Inspector of Police, Bagyam Police Station, Vellore District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Criminal Appeal No.602 of 2018

P.N.PRAKASH, J.

and RMT. TEEKAA RAMAN, J.

gm

Criminal Appeal No.602 of 2018

02.11.2022

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