Madras High Court
Kala @ Lakshmi vs A.M.Arunagiri on 23 September, 2025
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
Crl.A.No.432 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE : 23.09.2025
CORAM:
THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR
Crl.A.No.432 of 2018
Kala @ Lakshmi ... Appellant/PW1
Versus
1.A.M.Arunagiri
2.The State Rep. by,
The Inspector of Police,
All Women Police Station,
Pollachi.
(Crime No.2 of 2000). ... Respondents
PRAYER : Criminal Appeal filed under Sections 397 and 401of Cr.P.C.,
praying to set aside the judgment of acquittal by the learned Additional
District and Sessions Judge, Fast Track Court No.II, Coimbatore in
C.A.No.23 of 2020 in respect of A1 dated 20.07.2010.
Appellant : Mr.S.Suresh
For Respondent : Mr.Leonard Arul Joseph Selvam
Additional Public Prosecutor
1/6
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Crl.A.No.432 of 2018
JUDGMENT
The appeal has been filed by the de-facto complainant/PW1 seeking to
set aside the judgment of acquittal by the learned Additional District and
Sessions Judge, Fast Track Court No.II, Coimbatore in C.A.No.23 of 2020 in
respect of A1, dated 20.07.2010.
2.According to the learned counsel for the appellant, the first
respondent in the above appeal is the husband of the appellant. There are
totally 6 accused in this case. They faced charges for offences under Sections
498-A of I.P.C. and Section 4 of Dowry Prohibition Act r/w Section 109 of
I.P.C.
(i) A1/A.M.Arunagiri acquitted by the trial Court for
offences under Sections 417, 421 of I.P.C. and Section 4 of Dowry
Prohibition Act.
(ii) A2/Devi @ Vallinayagam and A3/Muthusamy acquitted
by the trial Court for offences under Sections 498-A of I.P.C. and
Section 4 of Dowry Prohibition Act.
(iii) A4/Mathi @ Venmathi acquitted by the trial Court for
offence under Section 4 of Dowry Prohibition Act r/w 109 of I.P.C.
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(iv) A5/Pazhuvendhi and A6/Vasanthi acquitted for offences
under Sections 498-A r/w 109 of I.P.C. and Section 4 of Dowry
Prohibition Act r/w 109 of I.P.C.
(v) A1/A.M.Arunagiri convicted by the trial Court for
offences under Sections 498-A, 420, 406 of I.P.C.
(vi) A4/Mathi @ Venmathi convicted by the trial Court for
offence under Sections 498-A r/w 109 of I.P.C.
3.Against the conviction, A1 preferred an appeal in C.A.No.23 of 2010
and A4 preferred an appeal in C.A.No.24 of 2010. The Lower Appellate
Court, by a common judgment dated 20.07.2010, allowed both the appeals
setting aside the conviction of the trial Court against A1 and A4.
4.The present appeal has been preferred by the de-facto complainant/
PW1 against the judgment of acquittal rendered in C.A.No.23 of 2010.
5.The learned counsel for the appellant fairly submitted that now it is
understood A1/A.M.Arunagiri, S/o.Mayilsamy Gounder is no more and
nothing survives in the appeal for adjudication.
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6.The learned Additional Public Prosecutor produced the death
certificate of A.M.Arunagiri, confirming that the said A.M.Arunagiri died on
12.11.2020 and the Death Certificate is extracted hereunder:
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7.In view of the same, nothing survives for adjudication, appeal stands
abated.
23.09.2025
Index : Yes / No
Internet : Yes/No
Neutral citation : Yes/No
Speaking / Non-speaking order
rsi
To
1.The Additional District and Sessions Judge,
Fast Track Court No.II,
Coimbatore.
2.The Inspector of Police,
All Women Police Station,
Pollachi.
3.The Public Prosecutor,
High Court, Madras.
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M.NIRMAL KUMAR, J.
rsi
23.09.2025
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