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Kedi @ Rajeshkanna vs State Rep. By
2024 Latest Caselaw 15546 Mad

Citation : 2024 Latest Caselaw 15546 Mad
Judgement Date : 9 August, 2024

Madras High Court

Kedi @ Rajeshkanna vs State Rep. By on 9 August, 2024

                                                                                    Crl.A.(MD)No.141 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                        DATED : 09.08.2024

                                                            CORAM :

                                     THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                                   Crl.A.(MD)No.141 of 2019

                     Kedi @ Rajeshkanna                                            ... Appellant
                                                               Vs.

                     State Rep. by
                     Inspector of Police,
                     Ayyampettai Police Station,
                     Thanjavur District.                                           ... Respondent

                     Prayer : Criminal Appeal filed under Section 374(2) Cr.P.C. seeking to call
                     for records and set aside the Judgment and Conviction dated 26.02.2019 by
                     the learned Additional District and Sessions Judge (EC Court), Thanjavur,
                     in S.C.No.33 of 2010


                                        For Appellant       : Mr.MA.Karunanithi

                                        For Respondent      : Mr.M.Sakthi Kumar,
                                                              Government Advocate (Crl. side)


                                                           JUDGMENT

Today, when the matter is taken up for hearing, the learned counsel

appearing for the appellant submits that the appellant died on 17.12.2022.

A copy of the death certificate is also produced before this Court to that

effect.

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

2. Since the appellant died, this Criminal Appeal is dismissed as

abated.

09.08.2024 Index : Yes/No Internet:Yes/No NCC : Yes/No. ogy

To

1. The Additional District and Sessions Judge (EC Court), Thanjavur.

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

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

G.ILANGOVAN, J.,

ogy

09.08.2024

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

 
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