Muthusamy vs State By
2023 Latest Caselaw 12029 Mad

                                                                               Crl.RC.No.235 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 07.09.2023

                                                       CORAM:

                      The Hon'ble MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                 Crl.RC.No.235 of 2017
                                              and Crl.MP.No.10118 of 2018


                   Muthusamy                                        ... Appellant / 2nd Accused


                                                         -Vs-

                   State by
                   The Inspector of Police,
                   Pallapatti Police Station,
                   Pallapatti, Salem.
                   Crime No.134 of 2013.                            ...Respondent



                   Prayer:- Criminal Revision Case filed under Section 374(2) of Cr.P.C, to
                   allow this Criminal Appeal and to set aside the Judgment of the learned
                   Sessions Judge, Magalir Neethimandram (Mahila Court), Salem in S.C.
                   No.205 of 2014 dated 16.08.2016.




                                     For Petitioner   : Mr.J.Franklin
                                     For Respondent   : Mrs.G.V.Kasthuri,
                                                        Additional Public Prosecutor


https://www.mhc.tn.gov.in/judis
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                                                                                Crl.RC.No.235 of 2017



                                                       ORDER

On 22.08.2023, when the case came up for hearing, in the morning

mentioning time, the learned Counsel for the Appellant reported that the

Accused had died. Therefore, the case was adjourned to 07.09.2023 with

a direction to the Respondent Police as well as the learned Counsel for the

Appellant to furnish the death certificate of the Accused.

2. Today, 07.09.2023, when the case came up for hearing, the

learned Additional Public Prosecutor furnished the death certificate of the

Accused produced by the Respondent Police and the same is recorded.

3. Accordingly, this Criminal Appeal is dismissed as abated.

Consequently, connected Miscellaneous Petition is closed.

07.09.2023 drl Index : Yes/No Speaking/Non-speaking order

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

Crl.RC.No.235 of 2017

To

1. The Sessions Judge, Magalir Neethimandram (Mahila Court), Salem .

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

Crl.RC.No.235 of 2017

SATHI KUMAR SUKUMARA KURUP, J.,

drl

Crl.A.No.235 of 2017 and Crl.MP.No.10118 of 2018

07.09.2023

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