A.Arokkiyaraj vs S.S.Karthikeyan
2023 Latest Caselaw 6123 Mad

                                                                              Crl.R.C.No.1471 of 2019



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 13.06.2023

                                                         CORAM :

                                   THE HONOURABLE MR.JUSTICE RMT. TEEKAA RAMAN

                                                CRL.R.C.No.1471 of 2019




                     A.Arokkiyaraj                                          ... Petitioner


                                                           -Vs-


                     S.S.Karthikeyan                                        ... Respondent



                     PRAYER: Criminal Revision Petition is filed under Section 397 r/w 401 of
                     Criminal Procedure Code, to set aside the conviction imposed in the
                     judgment dated 18.11.2019 made in C.A.No.103 of 2019 on the file of
                     the learned Principal Sessions Court, Erode confirming the judgment
                     dated 01.03.2019 made in S.T.C.No.597 of 2017 on the file of the
                     learned Judicial Magistrate, Fast Track Court No.1, Erode.



                                     For Appellant     : Mr.N.Manoharan

                                                         **********



                     Page 1 of 2




https://www.mhc.tn.gov.in/judis
                                                                                  Crl.R.C.No.1471 of 2019




                                                                            RMT.TEEKAA RAMAN,J.,


                                                                                                     nvi


                                                       JUDGMENT

When the matter is taken up for hearing, the learned counsel

appearing for the petitioner represented that the petitioner/accused died

and he has also made an endorsement to that effect.

2. Recording the same, the Criminal Revision Petition is dismissed

as abated.

13.06.2023

nvi Index: Yes / No Internet: Yes

To

1. The Principal Sessions Court, Erode

2.The Judicial Magistrate, Fast Track Court No.1, Erode.

CRL.R.C.No.1471 of 2019

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