Dharmar vs State Through
2023 Latest Caselaw 13779 Mad

                                                                        Crl. A(MD)No.316 of 2023


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 11.10.2023

                                                     CORAM:

                                   THE HONOURABLE MR.JUSTICE M.SUNDAR
                                                      AND
                                  THE HONOURABLE MR.JUSTICE R.SAKTHIVEL


                                         CRL.A.(MD)No.316 of 2023
                                                       and
                                        CRL.M.P.(MD)No.7401 of 2023


                     Dharmar                                           : Appellant
                                                       Vs.


                     State through
                     The Inspector of Police,
                     Abiramam Police Station,
                     Ramanathapuram District.
                     (In Crime No.51 of 2015)                          : Respondent



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

                     Criminal Procedure, calling for the entire records connected with the

                     judgment in S.C.No.106 of 2015 on the file of the Hon'ble Sessions

                     Judge, Fast Track Mahila Court, Ramanathapuram District dated

                     29.11.2021 and set aside the conviction and sentence imposed against

                     the appellant.



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https://www.mhc.tn.gov.in/judis
                                                                              Crl. A(MD)No.316 of 2023




                                       For Appellant         : Mr.S.Ramesh Kumar
                                                              for Ms.M.Sudharani
                                       For Respondent        : Mr.S.Ravi
                                                              Additional Public Prosecutor


                                                     JUDGMENT

************* [Judgment delivered by M.SUNDAR, J.]

This judgment in captioned main Criminal Appeal and in

captioned Criminal Miscellaneous Petition will now dispose of both.

2.When the matter was taken up, Mr.S.Ramesh Kumar, learned

Counsel representing Ms.M.Sudharani, learned Counsel on record for

appellant and Mr.S.Ravi, learned Additional Public Prosecutor for the

State / respondent are before us.

3.Learned Counsel for appellant and learned Prosecutor submit

in one voice that appellant is no more and that the date of demise is

26.09.2023 and the time is around 18:20 hours.

4.The following communication dated 26.09.2023 has been

placed before us:

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.316 of 2023

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.316 of 2023

5.In the light of the undisputed position, the following order is

made:

a) Captioned main Criminal Appeal abates.

Criminal Appeal is disposed of as abated.

b) Captioned Criminal Miscellaneous Petition is

disposed of as closed having become infructuous.

                                                                      [M.S., J.]    &    [R.S.V., J.]
                                                                               11.10.2023
                     Index      : Yes/No
                     Internet   : Yes/No

Neutral Citation : Yes/No MR

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.316 of 2023

To

1.The Sessions Judge, Fast Track Mahila Court, Ramanathapuram District

2.The Inspector of Police, Abiramam Police Station, Ramanathapuram District.

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

4.The Record Keeper, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.316 of 2023

M.SUNDAR, J.

and R.SAKTHIVEL, J.

MR

JUDGMENT MADE IN CRL.A.(MD)No.316 of 2023

11.10.2023

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