NATARAJAN Vs. STATE AND ORS.

JUDGEMENT

(1.) The Revision Petitioner/A-4 has preferred in the instant Criminal Revision Petition as against the order dated 24.06.2015 in Cr.M.P.No.78 of 2015 in S.C.No.123 of 2011 passed by the Learned Assistant Sessions Judge, Sankarankovil, Tirunelveli District.

(2.) The Learned Assistant Sessions Judge, Sankarankovil, Tirunelveli, while passing the impugned order in Cr.M.P.No.78 of 2015 (filed by the first respondent/appellant/petitioner under Section 319 of Cr.P.C) had observed the following:

(3.) Though Court notice served on the respondents 2 and 4, there is no appearance either in person or through Learned counsel on their behalf in this Criminal Revision Petition. In respect of R-3, he died on 23.06.2015 vide death certificate dated 23.09.2015.