Rathinam @ Rathinakumar vs State
2023 Latest Caselaw 1345 Mad

                                                                                        Crl.A.No.158 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 02.02.2023

                                                       CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                   Crl.A.No.158 of 2016

                Rathinam @ Rathinakumar                                 ... Appellant

                                                         Versus

                State, represented by its
                The Inspector of Police,
                Pollachi Town East Police Station,
                (In Crime No.1027 of 2007)
                Coimbatore District.                              ... Respondent

                Prayer: Criminal Appeal filed under Section 374(2) of Criminal Procedure
                Code, to set aside the order in S.C.No.188 of 2008, dated 22.07.2014 by the
                learned Sessions Judge for Trial of Bomb Blast Cases, Coimbatore in
                convicting and sentencing the appellant to undergo 6 months Rigorous
                Imprisonment under Section 102(B) of I.P.C and undergo 7 years Rigorous
                Imprisonment and also imposed fine of Rs.1,000/-, in default, 6 months Simple
                Imprisonment under Section 394 of I.P.C and sentenced to undergo 7 years
                Rigorous Imprisonment for offence under Section 394 r/w 102(B) in
                S.C.No.188 of 2008, dated 22.07.2014 .

                                   For Appellant     : Mr.P.Kalimuthu

                                   For Respondent : Mr.R.Kishore Kumar
                                               Government Advocate (Crl. Side)

                                                      JUDGMENT

It is seen that there are two appeals in respect of the same matter. Therefore, the learned Counsel for the appellant seeks permission to withdraw

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Crl.A.No.158 of 2016

this appeal.

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Crl.A.No.158 of 2016

D.BHARATHA CHAKRAVARTHY. J., grs

2. Therefore, this Criminal Appeal is dismissed as withdrawn.

02.02.2023 (2/2) Index : yes/no Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Sessions Judge, Special Court For Trial of Bomb Blast Cases, Coimbatore.

2. The Public Prosecutor, High Court of Madras.

3. The Inspector of Police, Pollachi Town East Police Station, Coimbatore District.

Crl.A.No.158 of 2016 (2/2)

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