S.Karuppasami @ vs State Through
2024 Latest Caselaw 17792 Mad

Madras High Court

S.Karuppasami @ vs State Through on 6 September, 2024

                                                                            Crl.A(MD). No.357 of 2019


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  Date : 06.09.2024
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN


                                            CRL A(MD). No.357 of 2019


                     S.Karuppasami @
                        Periakochy                                ... Appellant/Accused

                                                         Vs

                     State through
                     The Inspector of Police,
                     Thiruchli Police Station,
                     Virudhunagar District.
                     In Crime No.41 of 2016)                      ... Respondent/Complainant


                     PRAYER:This Criminal Appeal is filed under Section 374(3) of the

                     Criminal Procedure Code, praying to set aside the judgment passed by

                     the learned Additional District Sessions Judge, Virudhunagar in S.C.No.

                     136 of 2017 dated 03.04.2019.

                                     For Appellant    : Mr.N.Chandran
                                     For Respondent   : Mr.R.Meenakshi Sundaram
                                                        Additional Public Prosecutor




                     1/3

https://www.mhc.tn.gov.in/judis
                                                                              Crl.A(MD). No.357 of 2019


                                                       JUDGMENT

When the matter came up for hearing toady, the learned counsel

for the appellant submitted that the appellant died on 22.02.2021 and he

has also produced a copy of the death certificate of the appellant in this

regard.

2.In view of the submission made by the learned counsel for the

appellant, this Criminal Appeal is dismissed as abated.

06.09.2024

Index:Yes/No Internet:Yes/No Ns

To:

1.The Additional District Sessions Judge, Virudhunagar.

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

G.ILANGOAN,J Ns

ORDER IN

Date : 06.09.2024

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