Manavalan vs K.N.Mahendran
2023 Latest Caselaw 4430 Mad

                                                                            Crl.R.C(MD)No.528 of 2018


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 18.04.2023

                                                        CORAM

                         THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                             Crl.R.C(MD)No.528 of 2018

                     Manavalan                               ... Petitioner/
                                                                   Appellant/Accused

                                                          Vs.

                     K.N.Mahendran                           ... Respondent/
                                                                   Respondent/Complainant


                     PRAYER: Criminal Revision Case filed under Section 397 r/w
                     401 of the Code of Criminal Procedure, to call for the records
                     and set aside the impugned Judgment dated 09.04.2018 made
                     in C.A.No.53 of 2016 on the file of the learned Additional
                     District and Sessions Judge (Fast Track Court), Kumbakonam,
                     confirming the Judgment passed by the learned I Additional
                     District Munsif cum Judicial Magistrate, Kumbakonam, dated
                     06.10.2016 in S.T.C.No.386 of 2006.



                                  For Petitioner        : Mr.B.Jameel Arasu

                                  For Respondent        : Mr.R.Venkatesan




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                                                                         Crl.R.C(MD)No.528 of 2018




                                                         ORDER

This revision has been filed to set aside the

conviction and sentence made in C.A.No.53 of 2016 dated

09.04.2018 on the file of the learned Additional District and

Sessions Judge (Fast Track Court), Kumbakonam, confirming

the Judgment made in S.T.C.No.386 of 2006, dated

06.10.2016, on the file of the learned I Additional District

Munsif cum Judicial Magistrate, Kumbakonam.

2.The learned counsel appearing for the petitioner

and the learned counsel appearing for the respondent would

submit that while pending the appeal, the petitioner/accused

and the respondent/complainant died.

3.In view of the above, the entire conviction and

sentence as against the petitioner is abated and the Criminal

Revision Case is dismissed as abated. However, the legal heirs

of the deceased respondent is permitted to withdraw the

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

Crl.R.C(MD)No.528 of 2018

amount, which was already deposited by the deceased

petitioner to the credit of the trial Court.

                                                                    18.04.2023

                     NCC          : Yes/No
                     Index        : Yes/No
                     Internet     : Yes
                     ps




                     To

1.The Additional District and Sessions Judge (Fast Track Court), Kumbakonam.

2.The I Additional District Munsif cum Judicial Magistrate, Kumbakonam.

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

Crl.R.C(MD)No.528 of 2018

G.K.ILANTHIRAIYAN, J.

ps

Order made in Crl.R.C(MD)No.528 of 2018

18.04.2023

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