Muniyappan @ Suresh vs The State Rep. By
2025 Latest Caselaw 7780 Mad

Madras High Court

Muniyappan @ Suresh vs The State Rep. By on 13 October, 2025

                                                                                             Crl.A.No.110 of 2022

                                     THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 13.10.2025

                                                                CORAM :

                                       The Hon'ble MR.JUSTICE G.ARUL MURUGAN


                                                     Crl.A.No.110 of 2022


                     Muniyappan @ Suresh                                                    .. Appellant

                                                                    -vs-

                     The State Rep. By
                     Inspector of Police,
                     W-18, All Women Police Station,
                     M.K.B. Nagar, Chennai 600 039.                                         .. Respondent


                                  Appeal filed under Section 374 Cr.P.C. against the judgment
                     dated 16.12.2021 passed in Spl.S.C.No.17 of 2020 on the file of
                     Sessions Judge, Special Court for exclusive trial of cases under the
                     POCSO Act, at Chennai.


                                  For Appellant     :        Mr.J.P.Ravivarman

                                  For Respondent :           Mr.J.Subbiah
                                                             Govt. Advocate (Crl.Side)

                                                                *****




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                                                                                           Crl.A.No.110 of 2022


                                                             JUDGMENT

The appeal is filed by the accused in Spl.C.C.No.17 of 2020 on

the file of Sessions Judge, Special Court for exclusive trial of cases

under POCSO Act, Chennai, and he was tried for the offences under

Section 366 IPC, Section 9 of Prohibition of Child Marriage Act and

Section 4 of the Prevention of Children under Sexual Offences Act,

2012 ('POCSO' Act). After trial, the appellant/accused was convicted

for the offence under Section 366 IPC and was sentenced to seven

years imprisonment with a fine of Rs.5,000/-, in default to undergo

three months simple imprisonment and was also convicted under

Section 4 of the POCSO Act, 2012 and sentenced to seven years

imprisonment with a fine of Rs.5,000/-, in default to undergo three

months simple imprisonment. The offence under Section 9 of the

Prohibition of Child Marriage Act was held not proved. No award of

compensation was ordered under Section 33(8) of the POCSO Act.

2. Assailing the aforesaid conviction and sentence imposed on

the appellant, the present appeal has been preferred.

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3. By order dated 23.06.2022, the sentence was suspended and

the appellant was enlarged on bail on certain conditions. Pending

appeal, the appellant had died on 22.09.2023. The death certificate

dated 11.10.2023 is produced before this Court certifying the death of

the appellant on 22.09.2023.

In view of the death of the appellant pending appeal, the appeal

stands dismissed as abated.

                                                                                                    13.10.2025
                     Index     : Yes/No
                     Website   : Yes/No
                     Speaking/Non-speaking Order

                     sra


                     To

                     1. The Sessions Judge
                        Special Court for exclusive trial of
                         cases under the POCSO Act, Chennai.

                     2. The Public Prosecutor,
                        Madras High Court, Chennai.









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                                                                             G.ARUL MURUGAN, J.



                                                                                              (sra)









                                                                                      13.10.2025









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