Manikandan vs State Through
2023 Latest Caselaw 3617 Mad

                                                                                  Crl.A.No.188 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 31.03.2023

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                                  Crl.A.No.188 of 2016

                     Manikandan                                              ... Appellant

                                                           Vs.

                     State through
                     The Inspector of Police,
                     Namakkal Police Station,
                     Namakkal District.                                      ... Respondent

                     PRAYER: Criminal Appeal filed under Section 374(2) of Criminal

                     Procedure Code, to set aside the judgment and conviction passed in

                     Spl.C.C.No.1 of 2013 dated 10.08.2015 by the learned Sessions Judge, Fast

                     Track Mahila Court, Namakkal.


                                     For Appellants   :     Mr.K.S.Karthik Raja

                                     For Respondent   :     Mr.S.Vinothkumar
                                                            Government Advocate [Crl. Side]


                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis Crl.A.No.188 of 2016

The appellant/accused in SP.C.C.No.1 of 2013 was convicted by the

learned Sessions Judge, Fast Track Mahila Court, Namakkal by judgment

dated 10.08.2015 and sentenced him to undergo seven years rigorous

imprisonment for the offence under Section 6 r/w. 5(h) of Protection of

Children from Sexual Offences Act, 2012 [POCSO Act] and to pay a fine of

Rs.2,000/-, in default to undergo six months simple imprisonment. Against

which, the present criminal appeal is filed.

2.The learned Government Advocate [Crl. Side] today produced a

communication from the Superintendent of Prisons, Central Prison,

Coimbatore in letter No.154/fF4/2023 dated 24.01.2023 informing that the

appellant Manikandan S/o.Perumal, Convict Prisoner No.18711 was in

prison from 11.08.2015, thereafter on 10.02.2020 he was transferred to

Open Prison, Singanallur where he undergone his remaining period of

sentence and he was released on 05.01.2021. A scanned reproduction of the

aforesaid communication reads as follows:

https://www.mhc.tn.gov.in/judis Crl.A.No.188 of 2016

https://www.mhc.tn.gov.in/judis Crl.A.No.188 of 2016

3.In view of the fact that the appellant had already served the

sentence, nothing further survives in the present appeal. Accordingly, the

Criminal Appeal stands disposed of.

31.03.2023 Speaking Order/Non Speaking Order Index : Yes/No Internet : Yes/No cse To

1.The Inspector of Police, Namakkal Police Station, Namakkal District.

2.The Sessions Judge, Fast Track Mahila Court, Namakkal.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis Crl.A.No.188 of 2016

M.NIRMAL KUMAR, J.

cse

Crl.A.No.188 of 2016

31.03.2023

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