M.Thangavel @ Prince Thangavel vs State By
2024 Latest Caselaw 21696 Mad

Madras High Court

M.Thangavel @ Prince Thangavel vs State By on 15 November, 2024

Author: P. Velmurugan

Bench: P.Velmurugan

                                                                                  Crl.A.(MD).No.124 of 2017

                                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          Dated: 15.11.2024

                                                               Coram:

                                          THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                      Crl.A.(MD).No.124 of 2017
                                                                  ---

                     M.Thangavel @ Prince Thangavel,
                     S/o Mottiyan                                                           .. Appellant

                                                                 Vs.
                     State by
                     The Inspector of Police,
                     Vigilance and Anti-Corruption,
                     Trichy (Crime No.01 of 1997)                                           .. Respondent


                                  Criminal Appeal filed under Section 374(2) of the Criminal Procedure Code
                     to set aside the judgment of conviction of the appellant by the Special Court for
                     Trial of Cases under the Prevention of Corruption Act, 1988, Trichirapalli in
                     Spl.Cases No.85 of 2011, dated 06.04.2017 and acquit the appellant.


                                               For appellant : No appearance
                                               For respondent: Mr.S.Vinoth Kumar, Govt.Advocate (Crl.Side)


                                                             JUDGMENT

In view of the filing of Proof of Memo, dated 15.11.2024, by the learned

Government Advocate (Crl. Side), indicating that the appellant/sole accuded, had

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

died on 17.12.2023, this appeal is dismissed as abated.

15.11.2024

cs

Registry is directed to furnish this judgment copy

with the proof of memo filed by the learned Government Advocate, dated

15.11.2024 along with the proceedings of the Commissioner of Musiri

Municipality, dated 04.01.2024 and also enclose a copy of the Death Certificate

along with this judgment.

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

P. VELMURUGAN, J

cs

15.11.2024

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