Sujitha Devi vs The State By
2025 Latest Caselaw 7975 Mad

Madras High Court

Sujitha Devi vs The State By on 22 October, 2025

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                              Crl.A.No.880 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATE : 22.10.2025

                                                             CORAM:

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                   Crl.A.No.880 of 2022
                  Sujitha Devi                                        ... Appellant/PW1
                                                          Versus

                  1.The State by,
                    The Inspector of Police,
                    All Women Police Station,
                    Nagapattinam, Nagapattinam District.
                    (Crime No.12 of 2019).

                  2.Veerabalan                                                   ... Respondents

                  PRAYER : Criminal Appeal filed under Sections 378 of Cr.P.C., praying to
                  set aside the judgment of learned Sessions Judge cum Special Court under
                  POCSO Act, Nagapattinam, Nagapattinam District made in Special
                                                                     nd
                  S.C.No.32 of 2020 dated 13.04.2022 acquitting the 2 respondent herein for
                  the alleged offence under Sections 12 r/w 11(4), 8 r/w 7, 6 r/w 5(j)(i) of
                  POCSO Act and under Sections 366, 506(ii) of IPC and under Section 4 of
                  Tamilnadu Prohibition of Harassment of Women Act.

                                    Appellant            :    Mr.T.R.Ravi

                                    For Respondent-1 : Mr.Leonard Arul Joseph Selvam
                                                       Additional Public Prosecutor
                                                       Assisted by Ms.T.Harshana
                                    For Respondent-2 : Mr.N.D.Sivakumaran

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                                                                                        Crl.A.No.880 of 2022

                                                      JUDGMENT

The appeal has been filed by the de-facto complainant/PW1 seeking to

set aside the judgment of acquittal passed by the learned Sessions Judge,

Special Court under POCSO Act, Nagapattinam, Nagapattinam District in

Special Sessions Case No.32 of 2020, dated 13.04.2022.

2.The learned counsel for the appellant submitted that the

accused/Veerabalan, S/o.Kandasala Manoharan is no more and nothing

survives in the appeal for adjudication.

3.The learned Additional Public Prosecutor produced the death

certificate of Veerabalan, confirming that the said Veerabalan died on

26.01.2025 and the Death Certificate is extracted hereunder:

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:56 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:56 pm )

4. In view of the same, nothing survives for adjudication in this appeal.

nd Hence, the Criminal Appeal is dismissed, as the 2 respondent reported to be

dead.

                                                                                              22.10.2025

                  Index : Yes / No
                  Internet      : Yes/No
                  Neutral citation : Yes/No
                  Speaking / Non-speaking order
                  rsi

                  To

                  1.The Sessions Judge,

Special Court under POCSO Act, Nagapattinam, Nagapattinam District.

2.The Inspector of Police, All Women Police Station, Nagapattinam, Nagapattinam District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:56 pm )

M.NIRMAL KUMAR, J.

rsi

22.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/10/2025 03:38:56 pm )