Muthukrishnan vs State Through
2023 Latest Caselaw 9943 Mad

                                                                                     CRL.A.NO.632 OF 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.08.2023

                                                           CORAM:

                                     THE HON'BLE MR.JUSTICE R.SAKTHIVEL

                                                CRL.A.NO.632 OF 2017


                    Muthukrishnan                                              ...   Appellant


                                                           Versus

                    State through
                    The Inspector of Police
                    Thiruchengode Rural Police Station
                    Namakkal District.
                    (Crime No.153/2015)                                        ...   Respondent


                    PRAYER: Criminal Appeal filed under Section 374(2) of Criminal Procedure
                    Code, to call for the records and set aside the judgment and conviction
                    imposed by the Hon'ble Sessions (Fast Track Mahila) Judge, Namakkal, in
                    S.C.No.31 of 2015 dated 06.06.2017 against the appellant / accused.


                                    For Appellant      :     Mr.S.Mohamed Ansar

                                    For Respondent     :     Mr.A.Gokulakrishnan
                                                             Additional Public Prosecutor



                    1/4



https://www.mhc.tn.gov.in/judis
                                                                                    CRL.A.NO.632 OF 2017


                                                     JUDGMENT

Mr.S.Mohamed Ansar, learned counsel for appellant appeared

through videoconferencing submitted that the appellant served the entire

sentence and therefore, the subject matter of the Criminal Appeal has become

infructuous.

2.Mr.A.Gokulakrishnan, learned Additional Public Prosecutor

for respondent on instructions from Mr.M.Visvanathan, Special

Sub-Inspector of Police, also confirmed the said fact.

3.In view of the submissions made on either side, this Criminal

Appeal is dismissed as infructuous.

08.08.2023 Index : Yes / No Speaking / Non-speaking order Neutral Citation : Yes / No TK

To

https://www.mhc.tn.gov.in/judis CRL.A.NO.632 OF 2017

1.The Sessions Judge (Fast Track Mahila) Court Namakkal.

2.The Inspector of Police Thiruchengode Rural Police Station Namakkal District.

3.The Public Prosecutor High Court of Madras.

https://www.mhc.tn.gov.in/judis CRL.A.NO.632 OF 2017

R.SAKTHIVEL, J.

TK

CRL.A.NO.632 OF 2017

08.08.2023

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