Venkatajalam vs State Rep.
2023 Latest Caselaw 3917 Mad

                                                                                   Crl.A.No.188 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 06.04.2023

                                                          CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                     Crl.A.No.188 of 2020

                     Venkatajalam                                              ... Appellant

                                                             Vs.

                     State rep., by
                     The Inspector of Police,
                     Vaazhapadi Police Station,
                     Salem District.
                     Crime No.425 of 2016                                      ... Respondent

                     Prayer: Criminal appeal is filed under Section 374(2) of Criminal
                     Procedure Code, to set aside the order passed by the learned III Additional
                     District and Sessions Judge, Salem in S.C.No.48 of 2017 dated 21.01.2020
                     convicting the appellant for 10 years rigorous imprisonment for the offence
                     under Section 304(ii) IPC along with Rs.5,000/- towards fine, in default of
                     payment six months rigorous imprisonment.


                                     For Appellant       : Mr.S.N.Subramani

                                     For Respondent      : Mr.R.Kishore Kumar,
                                                           Government Advocate (Crl.Side)


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                  Crl.A.No.188 of 2020



                                                  JUDGMENT

Learned counsel appearing for the appellant states that the

appellant died on 10.06.2022.

2. Learned Government Advocate (Crl.Side) produced the

photocopy of the Death Certificate issued by Ganganagar Municipality at

Rajasthan indicating that the appellant, K.Venkatachalam S/o Kasi died in

the Government Hospital Sri Ganganagar, Rajasthan.

3. Recording the death of the appellant on 10.06.2022, as

per the Death Certificate, this Criminal Appeal stands dismissed as abated.

06.04.2023 Index: Yes/No Neutral Citation: Yes/No

AT

https://www.mhc.tn.gov.in/judis Crl.A.No.188 of 2020

To

1.The III Additional District and Sessions Judge, Salem.

2.The Inspector of Police, Vaazhapadi Police Station, Salem District.

https://www.mhc.tn.gov.in/judis Crl.A.No.188 of 2020

Dr.G.JAYACHANDRAN,J.

AT

Crl.A.No.188 of 2020

06.04.2023

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