P.Manivannan vs The State Represented By
2024 Latest Caselaw 20959 Mad

Madras High Court

P.Manivannan vs The State Represented By on 4 November, 2024

                                                           1



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 04.11.2024

                                                        CORAM

                             THE HONOURABLE Mr.JUSTICE K.K.RAMAKRISHNAN

                                                 Crl.A.(MD)No.20 of 2018

                    P.Manivannan                                ... Appellant/1st Accused

                                                           Vs

                    The State represented by,
                    The Deputy Superintendant of Police,
                    Vigilance & Anti-Corruption,
                    Crime No.5/2022,
                    (DV & AC - Thanjavur)              ... Respondent/Complainant



                    Prayer :- Criminal Appeal filed under Section 374 (2) of Cr.P.C., to
                    set aside the conviction and sentence imposed by the Special Judge
                    cum Chief Judicial Magistrate, Thanjavur at Kumbakonam by a
                    judgment, dated 22.12.2017, in Special Case No.20 of 2014, and
                    acquit the accused.


                                      For Appellant   : Mr.A.C.Asaithambi

                                     For Respondent   : Mr.R.Meenakshi Sundaram,
                                                       Additional Public Prosecutor


                                                      JUDGMENT

This appeal has been filed to set aside the conviction and

sentence imposed by the Special Judge cum Chief Judicial Magistrate,

Thanjavur at Kumbakonam by a judgment, in Special Case No.20 of https://www.mhc.tn.gov.in/judis 2014, dated 22.12.2017, and to acquit the appellant.

2. This appeal is preferred by one P.Manivannan, 1 st accused in

Special Case No.20 of 2014, pending appeal he had died on

26.02.2018.

3. The learned Additional Public Prosecutor produced the death

certificate of Mr.P.Arumugam, and the same is recorded. There is no

legal heirs are come forward to conduct the case of the appellant.

4. Hence, this Crl.A.(MD)No.20 of 2018 is dismissed as abated.

                                                                     04.11.2024

                    NCC     : Yes/No
                    Index : Yes/No
                    Internet: Yes/No
                    dss


                    To

1.The Special Judge cum Chief Judicial Magistrate, Thanjavur at Kumbakonam.

2.The Deputy Superintendant of Police, Vigilance & Anti-Corruption, (DV & AC - Thanjavur) .

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

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

K.K.RAMAKRISHNAN, J.

dss

04.11.2024

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