State Represented By vs I.Subramani
2023 Latest Caselaw 4849 Mad

                                                                                   Crl.A.No.727 of 2017



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 26.04.2023

                                                          CORAM :

                                   THE HONOURABLE MR.JUSTICE RMT. TEEKAA RAMAN

                                                    CRL.A.No.727 of 2017

                     State represented by:
                     The Deputy Director of Industrial
                               Safety and Health,
                     Dharmapuri                                     ... Appellant / Complainant

                                                            -Vs-

                     I.Subramani                                               ... Respondent

                     PRAYER: Criminal Appeal is filed under Section 378(1)(b) of Criminal
                     Procedure Code, to set aside the judgment of acquittal dated 12.09.2016
                     in S.T.C.No.11 of 2016 on the file of the Chief Judicial Magistrate Court,
                     Dharmapuri and convict the respondent/accused for the charges framed
                     against him.



                                    For Appellant       : Mr.L.Baskaran
                                                               Government Advocate (Crl.Side)

                                    For Respondent      : Mr.R.Rajarajan




                     Page 1 of 3




https://www.mhc.tn.gov.in/judis
                                                                                     Crl.A.No.727 of 2017



                                                        JUDGMENT

When the matter is taken up for hearing, the learned Government

Advocate (Crl.Side) represented that the sole respondent died and to that

effect, he filed Death certificate of the respondent.

2. Recording the same, the Criminal Appeal is dismissed as abated.

26.04.2023

nvi Index: Yes / No Internet: Yes

To

1. The Chief Judicial Magistrate Court, Dharmapuri

2.The Public Prosecutor, High Court, Madras.

RMT.TEEKAA RAMAN, J.

https://www.mhc.tn.gov.in/judis Crl.A.No.727 of 2017

nvi

Judgment made in CRL.A.No.727 of 2017

26.04.2023

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