V.RAMASUBRAMANIAN, J. - (1.) This is an application filed by respondent no. 2 in the above appeal seeking his deletion from the array of the parties.
(2.) The main appeal is by accused no. 2 who was convicted for an offence under Section 302 IPC. The applicant who is arrayed as respondent no. 2 in the appeal was accused no. 3 and he was acquitted. Since the appeal arises out of conviction of Accused No. 2, the applicant herein who was accused No. 3 and was acquitted, is not a necessary party. Hence, the application for deletion of respondent no. 2 is allowed. Respondent no. 2 is deleted from the array of the parties.;