Biju Joseph vs State Represented By The
2023 Latest Caselaw 5312 Mad

                                                                               Crl.A.No.725 of 2017




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     Dated: 02.06.2023
                                                         CORAM
                         THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                    Crl.A.No.725 of 2017

                Biju Joseph,
                S/o.Krishnan,
                Udmalaipettai,
                Tiruppur District,
                Tamil Nadu.                                                         ... Appellant

                                                            Vs.
                State represented by the
                Inspector of Police,
                Udumalaipettai All Women Police Station,
                Udumalaipettai,
                Tiruppur District.                                                  ... Respondent


                Prayer: Appeal filed under Section 374 (2) Criminal Proceedure Code to set

                aside the Order passed in Special Sessions Case No.3/2014 dated 28th

                November 2014 passed by the Special Judge, Fast Track Mahila Court,

                Tiruppur.


                                   For Appellant            : Mr.M.Rajkumar
                                                              for Mr.T.Muruganantham

                                   For Respondent           : Mr.L.Baskaran
                                                              Government Advocate (Crl. Side)

https://www.mhc.tn.gov.in/judis
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                                                                           Crl.A.No.725 of 2017

                                                 JUDGMENT

The Appeal has been filed to set aside the Order passed in Special

Sessions Case No.3/2014 dated 28th November 2014 passed by the Special

Judge, Fast Track Mahila Court, Tiruppur.

2.Learned counsel for the Appellant would contend that the trial Court

has laid conviction of sentence of 10 years (3 counts) on the Appellant and the

sentences are ordered to be run concurrently. Now the Appellant viz., Biju

Joseph has already served the sentence and came out of Prison. Hence, the

learned counsel for the Appellant submitted that nothing survives in the

Appeal.

3.Recording the submission made by the learned counsel for the

Appellant, the Criminal Appeal is closed.

                                                                                     02.06.2023
                Index            : Yes/No
                Neutral citation : Yes/No

Speaking Order/Non-Speaking Order

sai

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

Crl.A.No.725 of 2017

To

1.The Special Judge, Fast Track Mahila Court, Tiruppur.

2.The Public Prosecutor, High Court, Chennai.

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

Crl.A.No.725 of 2017

RMT.TEEKAA RAMAN.J,

sai

Crl.A.No.725 of 2017

Dated: 02.06.2023

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