Veerappan vs State Rep. By
2024 Latest Caselaw 16017 Mad

Madras High Court

Veerappan vs State Rep. By on 19 August, 2024

Author: C.V.Karthikeyan

Bench: C.V.Karthikeyan, J.Sathya Narayana Prasad

                                                                             Crl.A.(MD)No.188 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 19.08.2024

                                                        CORAM

                                  THE HON'BLE MR.JUSTICE C.V.KARTHIKEYAN
                                                          AND
                           THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                 Crl.A(MD)No.188 of 2021

                     Veerappan                                     ... Appellant / Sole Accused

                                                            -Vs-
                     State Rep. by
                     The Inspector of Police,
                     Sakkottai Police Station,
                     Sivagangai District,
                     (Crime No.182 of 2013)                        ...Respondent / Complainant

                     PRAYER: Appeal filed under Section 374(2) of the Cr.P.C., praying this
                     Court to call for the records and set aside the judgment and sentence passed
                     in Sessions Case No.30 of 2014, dated 27.09.2019 on the file of the learned
                     Principal Sessions Judge, Sivagangai, convicting the appellant for the
                     offence under Sections 341 and 302 IPC and sentenced to undergo simple
                     imprisonment for one month and to pay a fine of Rs.1000/- in default to
                     undergo rigorous imprisonment for three months for the offence under
                     Section 341 IPC and to undergo the imprisonment for life imprisonment and
                     imposed a fine of Rs.1000/- in default to undergo rigorous imprisonment for
                     three months for the offence under Section 302 IPC.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                             Crl.A.(MD)No.188 of 2021




                                    For Appellant    : Mr.V.Karuna
                                    For Respondent   : Mr.A.Thiruvadi Kumar,
                                                      Additional Public Prosecutor

                                                     JUDGMENT

(Judgment of this Court was delivered by C.V.KARTHIKEYAN, J.)

The learned Additional Public Prosecutor appearing for the

respondent had forwarded a death certificate, which indicates that the

appellant Veerappan died on 02.07.2022. It is also seen that the family

members of the appellant had settled at Madhukkur, Pattukkottai, Thanjavur

District.

2.Recording the same, since all the charges as against the

appellant stand abated, this Criminal Appeal stands dismissed as abated, as

charges being abated.

                                                     [C.V.K., J]      &       [J.S.N.P., J]
                                                                   19.08.2024
                     Internet       :Yes/No
                     Index          :Yes/No
                     NCC            :Yes/No

                     Yuva

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

To

1.The Principal Sessions Court, Sivagangai.

2.The Inspector of Police, Sakkottai Police Station, Sivagangai District,

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

4.The Section Officer, ER/VR Section, Madurai Bench of Madras High Court, Madurai.

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

C.V.KARTHIKEYAN, J.

AND

J.SATHYA NARAYANA PRASAD. J.

Yuva

Judgment made in

19.08.2024

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