THIAGARAJAN Vs. STATE

JUDGEMENT

(1.) THE appellant in C.A. No. 48 of 2006 is arrayed as Accused No. 1. The appellant in C.A. No. 51 of 2006 is arrayed as accused No. 2 in Spl.C.C. No. 19 of 2004 on the file of the Court of Special Judge for CBI Cases, Madurai. The trial Court convicted both of them for the commission of the following offences vide impugned judgment dated 18.01.2006 and imposed the following sentence:

(2.) MR . C. Muthu Saravanan, learned counsel for the appellant/A1 in C.A.(MD) No. 48 of 2006, on instructions, would submit pendency of the appeal, the appellant/A1 has died and the said fact was also confirmed by Mr. S. Jeyakumar, learned Special Public Prosecutor for CBI Cases and this Court finds that Crl.A.(MD) No. 48 of 2006 has already been dismissed as abated, vide order dated 12.06.2014.

(3.) THE facts leading to the filing of the appeal, narrated in brief, are as follows: