Kannan vs The State By
2023 Latest Caselaw 9527 Mad

                                                                                         Crl.A. No.823 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED :02.08.2023

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE R.SAKTHIVEL

                                                    CRL.A. No.823 of 2018


                    Kannan                                                       ..           Appellant

                                                             Vs.
                    The state by
                    Inspector of Police,
                    Dharmapuri Police Station,
                    Dharmapuri District,
                    Crime No.294/2014.
                                                                                  ..    Respondent
                              Criminal Appeal filed under Section 374(2) of Cr.P.C. to set aside the
                    conviction and sentence imposed on the appellant by the judgment dated
                    01.02.2017 passed in S.C. No.144/2015 on the file of the Additional District
                    and Sessions Court and acquit the appellant.


                                    For Appellant       : Mr.M.Karthik

                                    For Respondent      : Mr.A.Gokulakrishnan,
                                                          Additional Public Prosecutor




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https://www.mhc.tn.gov.in/judis
                                                                                    Crl.A. No.823 of 2018


                                                     ORDER

Mr.M.Karthik, leaned counsel for the appellant is present and

submits that the appellant has served the entire sentence, hence the appeal is

infructuous. He has made an endorsement in the case file to that effect and a

scanned reproduction of the same is as follows:

2. Learned counsel for the appellant reiterates the

aforementioned endorsement.

https://www.mhc.tn.gov.in/judis Crl.A. No.823 of 2018

3. In the light of the aforementioned endorsement and reiteration

of the same in the hearing, captioned Criminal Appeal is dismissed as

infructuous.

02.08.2023 Index : Yes/No Speaking / Non-speaking order Neutral Citation : Yes / No rkp

To

1.The Additional District and Sessions Judge, Fast Track Court, Dharmapuri.

2. The Inspector of Police, Dharmapuri Police Station, Dharmapuri District.

3.The Public Prosecutor Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis Crl.A. No.823 of 2018

R.SAKTHIVEL, J.

rkp

CRL.A. No.823 of 2018

02.08.2023

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