SAKTHIVEL ALIAS SAKTHI Vs. STATE

JUDGEMENT

(1.) THIS appeal is by A-1 to A-5 in S. C. No. 76 of 1995 on the file of the learned II Additional Sessions Judge, Erode.

(2.) IT is reported that after the filing of the appeal by the appellants, the first appellant, Sakthivel alias Sakthi, who was arrayed as A. 1, died on 26. 6. 2002 and death was registered with the Registrar of Births and Deaths, Pallipalayam, Tiruchengode Taluk, Namakkal District, on 28. 6. 2002. A certified copy of the certificate issued by the said Registrar attested by the Sub Inspector of Police, Pallipalayam Police Station, Namakkal District, is also produced by the Additional Public Prosecutor to the above effect. He also submits that he has instructions to submit to the Court that Sakthivel died on 26. 6. 2002 and the same is also endorsed by the counsel appearing for the first appellant. In view of the death of R. Sakthivel, the first appellant, the appeal filed by him abates.

(3.) IN this judgment, appellants 2 to 5 and the first appellant, who died after the filing of the appeal, will be referred to as A-1 to A-5 in the same order as they were arrayed before the learned Sessions Judge, for the sake of convenience.