State Represented By vs Gunasekaran
2024 Latest Caselaw 21355 Mad

Madras High Court

State Represented By vs Gunasekaran on 8 November, 2024

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                 Crl.A.(MD)No.163 of 2021


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 08.11.2024

                                                           CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                               and
                              THE HONOURABLE MS.JUSTICE R.POORNIMA

                                                   Crl.A.(MD)No.163 of 2021

                     State Represented by
                     The Public Prosecutor,
                     High Court,
                     Madras – 104.                                           ... Appellant

                                                              Vs.

                     Gunasekaran                                             ... Respondent


                     PRAYER: Criminal Appeal filed under Section 378(1) of the Criminal

                     Procedure Code to allow the appeal and set aside the judgment of

                     acquittal of the respondent / accused passed by the Principal Sessions

                     Judge, Thoothukudi in S.C.No.214 of 2017 dated 04.02.2019.


                                  For Appellant      : Mr.T.Senthilkumar,
                                                           Addl. Public Prosecutor.

                                  For Respondent     : Mr.A.W.D.Thilak




                     1/3

https://www.mhc.tn.gov.in/judis
                                                                               Crl.A.(MD)No.163 of 2021


                                                       JUDGMENT

(Judgment of the court was delivered by G.R.Swaminathan, J.)

The learned Additional Public Prosecutor informs the Court that

the respondent / Gunasekaran passed away on 15.03.2020. Hence, this

criminal appeal is closed as abated.

(G.R.S. J.,) & (R.P. J.,) 08.11.2024 NCC : Yes/No Index : Yes / No Internet : Yes/ No ias

To:-

1.The Principal Sessions Court, Thoothukudi.

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

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

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

G.R.SWAMINATHAN, J.

and R.POORNIMA, J.

ias

08.11.2024

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