Ramesh vs State Represented By
2023 Latest Caselaw 6893 Mad

                                                                         CRL.A.(MD).No.194 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.06.2023

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                         CRL.A.(MD).No.194 of 2017

                     Ramesh                                 ... Appellant/P.W.1


                                                   Vs.


                     1.State represented by,
                       The Inspector of Police,
                       Thoothukudi South Police Station,
                       Thoothukudi.
                       (Crime No.115 of 2006).          ... 1st Respondent/
                                                                     Complainant

                     2.Bhagyaraj                           ... 2nd Respondent/
                                                                        Sole Accused



                     PRAYER : Criminal Appeal filed under Section 372(1) of Cr.P.C to call
                     for the records to set aside the acquittal Judgment passed by the
                     Appellate Court in C.A.No.17 of 2016, dated 16.03.2017 on the file
                     of the learned I Additional District and Sessions Judge, Thoothukudi
                     and restore the trial Court conviction Judgment passed in C.C.No.
                     386 of 2006 on the file of the learned Judicial Magistrate No.1,
                     Thoothukudi and punish the accused in accordance with law.


                                   For Appellant           : Mr.N.Mohideen Basha
                                   For R – 1               : Mr.T.Senthil Kumar
                                                         Additional Public Prosecutor

                                   For R – 2               : Mr.R.Venkateswaran


                    1/4
https://www.mhc.tn.gov.in/judis
                                                                        CRL.A.(MD).No.194 of 2017




                                                    JUDGMENT

This Criminal Appeal has been filed as against the

acquittal Judgment passed in C.A.No.17 of 2016, dated 16.03.2017

on the file of the learned I Additional District and Sessions Judge,

Thoothukudi and restore the trial Court conviction Judgment passed

in C.C.No.386 of 2006 on the file of the learned Judicial Magistrate

No.1, Thoothukudi.

2.When the matter is taken up for hearing today, the

learned counsel appearing for the appellant would submit that while

pending the appeal, the second respondent/accused died.

Therefore, nothing survives for adjudication in this Criminal Appeal.

3.In view of the above, this Criminal Appeal is dismissed

as abated.

                                                                       22.06.2023

                     NCC           : Yes/No
                     Index         : Yes/No
                     Internet      : Yes
                     ps

https://www.mhc.tn.gov.in/judis CRL.A.(MD).No.194 of 2017

To

1.The I Additional District and Sessions Court, Thoothukudi.

2.The Judicial Magistrate No.1, Thoothukudi.

3.The Inspector of Police, Thoothukudi South Police Station, Thoothukudi.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CRL.A.(MD).No.194 of 2017

G.K.ILANTHIRAIYAN, J.

ps

CRL.A.(MD).No.194 of 2017

22.06.2023

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