Velusamy vs A. James
2023 Latest Caselaw 8812 Mad

                                                                                Crl.R.C(MD) No.381 of 2019


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED :21.07.2023

                                                            CORAM

                                     THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                   Crl.R.C(MD) No.381 of 2019


                     Velusamy                                                    ... Petitioner

                                                              -Vs-


                     A. James                                                    ... Respondent



                     PRAYER:- Criminal Revision Petition is filed under section 397 and
                     401 of Cr.P.C to call for the entire records pertaining to the order
                     dated 10.01.2018 made in C.A.No.25 of 2014 on the file of the
                     Additional District and Sessions Court (FTC) Tenkasi confirming the
                     judgment and modifying the sentence imposed on the respondent in
                     S.T.C No.4838 of 2017 dated 19.02.2014 on the file of the District
                     Munsif cum Judicial Magistrate Court, Shencotti, set aside the same
                     and to enhance the sentence on the respondent by allowing this
                     Criminal Revision Petition.


                                  For Petitioner          : M/s.K.Abiya
                                  For Respondent          :Mr.D.Selvanayagam




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https://www.mhc.tn.gov.in/judis
                                                                             Crl.R.C(MD) No.381 of 2019




                                                          ORDER

When the matter is taken up for hearing the learned counsel

appearing for the respondent represented that the respondent died in

the year 2021 itself.

2.In view of the same, this Criminal Revision Petition stands

dismissed as abated.

                                                                             21.07.2023
                     Index             : Yes/No
                     Internet          : Yes/No
                     aav

                     To

1. The Additional District and Sessions Court (FTC) Tenkasi

2. The District Munsif cum Judicial Magistrate Court, Shencotti

https://www.mhc.tn.gov.in/judis Crl.R.C(MD) No.381 of 2019

P.DHANABAL, J.

aav

Crl.R.C(MD) No.381 of 2019

21.07.2023

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