SUNDARAMOORTHY Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE revision petitioners herein are Accused Nos.1 and 2 in S.C.No.188 of 2002 on the file of the learned Principal Assistant Sessions Judge, Nagapattinam.

(2.) TOTALLY there are three accused in this case. All the three accused were charged for the offence under Sections 498-A and 304 (B) I.P.C. But, they were convicted only for the offence under Section 498-A I.P.C. and sentenced to undergo two years rigorous imprisonment each and to pay a fine of Rs.1,000/- each, in default, to undergo six months imprisonment each and they were acquitted for the offence under Section 304 (B) I.P.C.

(3.) IT is now brought to the notice of this Court by the learned Senior Counsel Mr.Chellaiah that both the petitioners / A.1 and A.2 served the sentence of imprisonment fully. Pending revision, the first petitioner / A.1 had died. The Sub Inspector of Police, Thittacherry filed a copy of the death certificate of the first petitioner/ A.1 and as per the death certificate, the first accused died on 9.2.2012.