Esakkimuthu vs The State Represented By
2022 Latest Caselaw 14916 Mad

                                                                           Crl. A(MD)No.511 of 2019




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.09.2022

                                                      CORAM:

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


                                              CRL.A.(MD)No.511 of 2019


                     Esakkimuthu                               : Appellant/2nd Accused


                                                         Vs.


                     The State represented by
                     The Inspector of Police,
                     Thalavaipuram Police Station,
                     Virudhunagar District.
                     (Crime No.89/2016)                        : 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.188

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl. A(MD)No.511 of 2019


                     of 2016, on the file of the learned Additional District and Sessions Judge,

                     Srivilliputhur, dated 30.08.2019 and allow this Criminal Appeal.


                                  For Appellant            : Mr.C.Jeganathan
                                                             for M/s.Veera Associates
                                  For Respondent           : Mr.A.Thiruvadi Kumar
                                                            Additional Public Prosecutor


                                                     JUDGMENT

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

Mr.C.Jeganathan, learned counsel who was appearing for the

appellant / accused No.2 submitted that the appellant died on 25.04.2022

during the pendency of this criminal appeal. The copy of the death

certificate also produced before this Court.

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.511 of 2019

2. In view of the same, this Criminal Appeal abates by virtue of

Section 374 Cr.P.C. and accordingly, the same is closed.

                                                                  [J.N.B., J.]    & [N.A.V., J.]
                                                                          06.09.2022
                     Index        : Yes/No
                     Internet     : Yes
                     RM


                     To

1.The Additional District and Sessions Judge, Srivilliputhur,

2.The Inspector of Police, Thalavaipuram Police Station, Virudhunagar 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.511 of 2019

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

rm

CRL.A.(MD)No.511 of 2019

06.09.2022

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