J.Jayakumar ...Accused/Respondent/ vs S.Bharanitharan ...
2023 Latest Caselaw 15873 Mad

Madras High Court

J.Jayakumar ...Accused/Respondent/ vs S.Bharanitharan ... on 7 December, 2023

Author: Sathi Kumar Sukumara Kurup

Bench: Sathi Kumar Sukumara Kurup

                                                                                   Crl.A.No.681 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 07.12.2023

                                                          CORAM:

                    The Honourable MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                     Crl.A.No.681 of 2017


                   J.Jayakumar                   ...Accused/Respondent/Appellant

                                                             -Vs-

                   S.Bharanitharan               ...Complainant/Appellant/Respondent



                   Prayer:- Criminal Appeal filed under Section 374(2) of the Criminal
                   Procedure Code, 1973 against the judgment of conviction and sentence
                   passed in C.A.No.159 of 2017 dated 18.08.2017 on the file of the learned
                   Additional Sessions Judge, Magalir Neethi Mandram (Fast Track Mahila
                   Court), Erode reversing the order of acquittal passed in STC No.180 of
                   2016 dated 23.02.2017 on the file of learned Judicial Magistrate/FTC No-
                   II, Erode.


                                     For Appellant       : Mr.S.Kamadevan

                                     For Respondent      : Mr.I.C.Vasudevan




https://www.mhc.tn.gov.in/judis
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                                                                                Crl.A.No.681 of 2017




                                                  JUDGMENT

Today, 07.12.2023, when the case came up for hearing, the learned

Counsel for the Appellant filed a memo along with the Death Certificate of

the Appellant, reporting the death of the Appellant.

2. Recording the submission made by the learned Counsel for the

Appellant, the Criminal Appeal is dismissed as abated.

07.12.2023 shl Index : Yes/No Speaking/Non-speaking order

To

1.The learned Additional Sessions Judge, Fast Track Mahila Court, Erode

2.The Section Officer, VR Records, High Court, Chennai.

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

SATHI KUMAR SUKUMARA KURUP, J.,

shl

07.12.2023

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