State Represented By vs Subash Sunder Singh
2023 Latest Caselaw 8179 Mad

                                                                          CRL.A(MD)No.109 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 12.07.2023

                                                         CORAM

                                  THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                            CRL.A.(MD)No.109 of 2022

                      State represented by,
                      The Inspector of Police,
                      All Women Police Station,
                      Kuzhiturai,
                      Kanniyakumari District.
                      (Crime No.24/2016)                            .. Appellant/Complainant

                                                          Vs.
                      Subash Sunder Singh                         .. Respondent/Accused

                      PRAYER: Appeal filed under Section 378 of the Criminal Procedure

                      Code, to call for the records pertaining to the judgment in Special S.C.No.

                      16 of 2017 dated 23.02.2021 on the file of the learned Special Court for

                      POCSO Act Cases, Kanniyakumari District at Nagercoil, and set aside the

                      same and convict the accused.

                                         For Appellant    : Mr.T.Senthil Kumar
                                                            Additional Public Prosecutor

                                         For Respondent : Mr.T.Antony Arul Raj



                      ____________
                      Page 1 of 2


https://www.mhc.tn.gov.in/judis
                                                                                 CRL.A(MD)No.109 of 2022

                                                                          K.K.RAMAKRISHNAN, J.

                                                                                                    PJL
                                                          JUDGMENT

When the matter is taken up for hearing, it is represented by both the

learned counsel that the accused died on 18.06.2022 and hence, there is no

necessity for further adjudication in this appeal.

2. Recording the submission made by both side counsel, this

Criminal Appeal is dismissed as abated.

12.07.2023

Index: Yes/No Internet:Yes/No NCC : Yes/No PJL

To

1.The Special Judge, Special Court for POCSO Act Cases, Kanniyakumari District at Nagercoil.

2.The Inspector of Police, All Women Police Station, Kuzhiturai, Kanniyakumari District.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. CRL.A.(MD)No.109 of 2022

____________

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