LAWS(MAD)-2012-12-141

KUTTY ROWDY ALIAS SELVAM Vs. STATE REP BY INSPECTOR OF POLICE

Decided On December 12, 2012
Kutty Rowdy Alias Selvam Appellant
V/S
STATE REP BY INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) THE appellant is the fourth accused in S.C.No.622 of 2004, on the file of the learned Additional District and Sessions Judge (Fast Track Court No.I), Madurai. Altogether, there were four accused in this case. By judgment dated 24.10.2005, all the four accused including the appellant herein have been convicted. So far as the appellant in this appeal is concerned, he has been convicted under Section 302 r/w Section 34 of the Indian Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000.00, in default to undergo rigorous imprisonment for six months. Challenging the said conviction and sentence, he has come up with this appeal.

(2.) TODAY , when the appeal was taken up, the learned counsel for the appellant submitted that the appellant died recently. Thus, according to the learned counsel for the appellant, this appeal stands abated.

(3.) IN the result, the Criminal Appeal stands dismissed as abated.