WILLIAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition is filed assailing the judgment passed in Crl.A No.573/2013 by the Sessions Judge, Ernakulam, who set aside the judgment in C.C No.99/2009 of the Court of the Judicial First Class Magistrate II, Aluva and directed the learned Magistrate to reconsider the matter afresh, after affording both sides a full opportunity to let in further evidence.

(2.) This Court, had admitted the revision petition and stayed further proceedings in C.C 99/2009.

(3.) The learned Magistrate, by communication dtd. 27/9/2023, has informed this Court that the revision petitioner died on 13/10/2021. A copy of the death certificate has been forwarded to this Court along with the said communication.