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Ramachandramoorthy vs Ramalingam
2023 Latest Caselaw 2172 Mad

Citation : 2023 Latest Caselaw 2172 Mad
Judgement Date : 9 March, 2023

Madras High Court
Ramachandramoorthy vs Ramalingam on 9 March, 2023
                                                                                  Crl.R.C.No.1486 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 09.03.2023

                                                          CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               Crl.R.C.No.1486 of 2017

                     Ramachandramoorthy
                     S/o.Velayutham                  ... Petitioner/Appellant/Sole Accused

                                                           Vs.
                     Ramalingam
                     S/o.Samikannu                   ... Respondent/Respondent/ Complainant


                     Prayer : Criminal Revision filed u/s.397 r/w Section 401 of the Code of
                     Criminal Procedure against the judgment of Sessions Court, Karaikal, made
                     in C.A.No.11 of 2015, dated 06.10.2017, confirming the conviction and
                     sentence passed by Judicial Magistrate II, Karaikal, in STR No.1176/2005,
                     dated 10.03.2015.


                                         For Petitioner     : Mr.M.J.Srinivas
                                         For Respondent     : Ms.P.Sandhiya
                                                              Legal Aid Counsel

                                                       *****
                                                      ORDER

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1486 of 2017

This revision has been filed challenging the judgment of Sessions

Court, Karaikal, made in C.A.No.11 of 2015, dated 06.10.2017, confirming

the conviction and sentence passed by Judicial Magistrate II, Karaikal, in

STR No.1176/2005, dated 10.03.2015.

2. Learned counsel for petitioner submitted that the petitioner died

during the pendency of this criminal revision case on 17.08.2022.

In view of the above development, this Criminal Revision gets

abated. Accordingly, the Criminal Revision is closed.

09.03.2023

Index : Yes/No Speaking Order / Non Speaking Order Neutral Citation: Yes/No gm

To

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1486 of 2017

1.The Sessions Court, Karaikal.

2.The Judicial Magistrate II, Karaikal.

N. ANAND VENKATESH, J

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1486 of 2017

gm

Crl.R.C.No.1486 of 2017

09.03.2023

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

 
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