Karthi @ Karthikeyan vs The State Represented By
2023 Latest Caselaw 8642 Mad

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                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 19.07.2023

                                                             CORAM

                                      THE HONOURABLE MR.JUSTICE M.SUNDAR
                                                     and
                                     THE HONOURABLE MR.JUSTICE R.SAKTHIVEL

                                                Criminal Appeal No. 108 of 2021

                     Karthi @ Karthikeyan
                     Son of Devar                                                    ..   Appellant

                                                               Vs
                     The State represented by
                     The Deputy Superintendent of Police
                     Neyveli,
                     Cuddalore District.                                             ..   Respondent

                                  Criminal Appeal filed under Section 374(2) of 'The Code of Criminal
                     Procedure, 1973 (2 of 1974)' [hereinafter 'Cr.PC' for the sake of brevity and
                     clarity] against the order of conviction passed in S.C.No.2 of 2013 dated
                     22.12.2014 on the file of the District Sessions Judge, Magalir
                     Neethimandram, Cuddalore, sentencing the appellant / accused for life
                     imprisonment and fine of Rs.1000/- or six months rigorous imprisonment
                     with respect to the offence punishable under Section 302 and seven years
                     rigorous         imprisonment    with   Rs.500/-   or   three    months   rigorous
                     imprisonment for the offences punishable under Section 436 of the 'Indian


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                     Penal Code, 1860 (Act 45 of 1860)' [hereinafter 'IPC' for the sake of
                     brevity].
                                  For Appellant           ..    Mr.M.L.Ramesh
                                  For Respondent          ..    Mr.A.Gokulakrishnan
                                                                Additional Public Prosecutor



                                                         JUDGMENT

(Judgment of the Court was delivered by M.SUNDAR, J.)

In the captioned criminal appeal, Mr.M.L.Ramesh, learned counsel on

record for sole appellant, who is lone accused in the trial Court and

Mr.A.Gokulakrishnan, learned State Additional Public Prosecutor for

respondent are before us.

2. We are informed by both sides that sole appellant, who is lone

accused in the trial Court is no more and his date of demise is 28.07.2021.

Death Certificate in this regard has been placed before us and a scanned

reproduction of the same is as follows:

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M.SUNDAR, J.

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and R.SAKTHIVEL, J.

mk

3. In the light of the narrative thus far, captioned Criminal Appeal

abates. Captioned Criminal Appeal disposed of as abated.

(M.S.J.) (R.S.V.J.) 19.07.2023 Index: Yes / No Speaking / Non-speaking Neutral Citation:Yes / No

mk

To

1. The State represented by The Deputy Superintendent of Police Neyveli, Cuddalore District.

2. The Public Prosecutor, High Court, Madras.

Crl. A. No.108 of 2021

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