Amutha vs The Inspector Of Police
2022 Latest Caselaw 16509 Mad

                                                                            Crl. A(MD)No.198 of 2020


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 17.10.2022

                                                      CORAM:

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

                                             CRL.A.(MD)No.198 of 2020


                     Amutha                                    : Appellant/Accused No.1


                                                         Vs.


                     The Inspector of Police,
                     Panayappatti Police Station,
                     Pudhukottai District.
                     (Crime No.16/2005)                        : Respondent/Complainant


                     PRAYER: Criminal Appeal filed under Section 374 of the Code of Criminal

                     Procedure, praying to set aside the judgment made in S.C.No.89 of 2005, on

                     the file of the learned Additional District and Sessions Judge, Fast Track

                     Court, Pudhukottai, dated 31.01.2006 and allow this Criminal Appeal.

                     1/5

https://www.mhc.tn.gov.in/judis
                                                                             Crl. A(MD)No.198 of 2020




                                  For Appellant          : Mr.R.Alagumani
                                  For Respondent         : Mr.A.Thiruvadi Kumar
                                                           Additional Public Prosecutor


                                                   JUDGMENT

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

The appellant, who was convicted for an offence under Section

302 of IPC, was sentenced to undergo life imprisonment and to pay a fine of

Rs.2,000/- (Rupees Two Thousand only) and in default, to undergo six

months rigorous imprisonment, has filed this Criminal Appeal as against the

judgment of the Additional District and Sessions Judge, Fast Track Court,

Pudhukottai, made in S.C.No.89 of 2005, dated 31.01.2006.

2. The learned counsel appearing for the appellant / accused

No.1 submitted that the appellant underwent sentence for nearly 17 years

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.198 of 2020

and she was granted the premature release by virtue of G.O.Ms.No.618,

Home (Pri-IV) Department, dated 24.09.2022.

3. In view of the above development, we do not deem fit to deal

with this Criminal Appeal on merits, at this length of time. The learned

counsel submitted that if the appellant indulges in crime after her release,

premature release granted to her will stand cancelled. We hope that the

appellant does not indulge in any such crimes and for a mere apprehension,

we do not want to waste our time in hearing this Criminal Appeal at this

length of time.

4. In view of the above, this Criminal Appeal stands disposed

of in the above terms.

                                                                  [J.N.B., J.]    & [N.A.V., J.]
                                                                          17.10.2022
                     Index        : Yes/No
                     Internet     : Yes
                     RM

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.198 of 2020

To

1.The Additional District and Sessions Judge, Fast Track Court, Pudhukottai,

2.The Inspector of Police, Panayappatti Police Station, Pudhukottai 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.198 of 2020

J.NISHA BANU, J.

and N.ANAND VENKATESH, J.

rm

CRL.A.(MD)No.198 of 2020

17.10.2022

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