V.Kamaladevi vs State Represented By
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Madras High Court

V.Kamaladevi vs State Represented By on 30 October, 2024

                                                                                  Crl.A(MD)No.395 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 30.10.2024

                                                          CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                  Crl.A(MD)No. 395 of 2019


                  V.Kamaladevi                                ... Appellant / Sole Accused

                                                            Vs.


                  State represented by
                  The Inspector of Police,
                  Vigilance & Anti Corruption,
                  Virudhunagar.                               ... Respondent / Complainant



                  Prayer : This Appeal is filed under Section 374(2) of Cr.P.C., to allow this
                  appeal and acquit the appellant from all the charges by setting aside the
                  impugned judgment passed by the learned Special Judge, Prevention of
                  Corruption Act cases cum Chief Judicial Magistrate, Virudhunagar District
                  Camp at Srivilliputhur in Spl.C.C.No.46 of 2014 dated 27.08.2019.


                                  For appellant         : Mr.S.Sankarapandian

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




https://www.mhc.tn.gov.in/judis
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                                                                                   Crl.A(MD)No.395 of 2019




                                                     JUDGMENT

This Criminal Appeal is filed to allow this appeal and acquit the

appellant from all the charges by setting aside the impugned judgment passed

by the learned Special Judge, Prevention of Corruption Act cases cum Chief

Judicial Magistrate, Virudhunagar District Camp at Srivilliputhur in

Spl.C.C.No.46 of 2014 dated 27.08.2019.

2. Learned Additional Public Prosecutor has submitted that the

appellant is reported to be dead. Legal representatives are not brought on

record. There is no representation for the appellant, since learned counsel for

the deceased appellant stated that he has returned the bundle when the

appellant was alive.

3. Accordingly, this Criminal Appeal is dismissed as abated.

                                                                                   30.10.2024
                  NCC      : Yes / No
                  Index    : Yes/No
                  Internet : Yes/No

                  pnn

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

To

1.The Special Judge, Prevention of Corruption Act cases cum Chief Judicial Magistrate, Virudhunagar District Camp at Srivilliputhur.

2.The Inspector of Police, Vigilance & Anti Corruption, Virudhunagar.

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

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

G.ILANGOVAN, J.

pnn

30.10.2024

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