Iyyappan ... Revision vs State Represented By
2022 Latest Caselaw 15727 Mad

                                                                             CRL RC(MD). No.361 of 2020


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATE : 23.09.2022

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                             CRL RC(MD) No.361 of 2020

                     Iyyappan                                  ... Revision Petitioner/Accused

                                                             Vs

                     State represented by
                     The Inspector of Police,
                     Alanganallur Police Station,
                     in Crime No.281 of 2015,
                     Madurai District.                         ...Respondent/Complainant

                     PRAYER: Criminal Revision Case is filed under Section 397 r/w 401 of
                     the Criminal Procedure Code, against the judgment and conviction
                     delivered by the learned V Additional District and Sessions Judge,
                     Madurai in C.A.No.23 of 2017 dated 24.10.2017 confirming S.C.No.41
                     of 2016 on the file of the learned Chief Judicial Magistrate, Madurai
                     dated 10.02.2017.

                                     For Petitioner       : Mr.G.Karuppasamy Pandian

                                     For Respondent       : Mr.RMS.Sethuraman




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https://www.mhc.tn.gov.in/judis
                                                                               CRL RC(MD). No.361 of 2020


                                                                                G.ILANGOVAN,J

                                                                                                      ta

                                                           ORDER

The revision petitioner is reported to be dead on 04.04.2022 and

death certificate is also produced, which is placed on record.

2.Accordingly, this Criminal Revision Case is dismissed as abated.

(G I J) 23.09.2022 ta

To

1.The V Additional District and Sessions Judge, Madurai

2.The Chief Judicial Magistrate, Madurai

3.The Inspector of Police, Alanganallur Police Station, in Crime No.281 of 2015,

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

CRL RC(MD) No.361 of 2020

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