P.J. THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The learned counsel for the revision petitioner submitted that the revision petitioner is no more.

(2.) The learned Senior Public Prosecutor, on instructions, submits that the revision petitioner passed away on 24.04.2009 as per the Death Certificate issued by the Department of Panchayat.

(3.) The composite sentence of imprisonment and fine was awarded by the trial court as well as the appellate court. So far as the sentence of imprisonment is concerned, it stands abated consequent to the death of the revision petitioner/accused. However, the sentence of fine does not abate.