LAWS(MAD)-2017-9-202

D MUTHUKUMARASAMY Vs. N SENTHIL KUMAR

Decided On September 13, 2017
D MUTHUKUMARASAMY Appellant
V/S
N Senthil Kumar Respondents

JUDGEMENT

(1.) On the previous date, i.e., 07.09.2017, we had recorded the following, in respect of the aforementioned matter :

(2.) The learned Public Prosecutor has filed a status report before us, which is dated 12.09.2017. In so far as the appellant is concerned, he was represented by Mr.G.Masilamani, learned Senior counsel instructed by Mr.V.Venkkatasamy.

(3.) Mr.G.Masilamani, at the outset, says that he has instructions not to press the appeal.