RANGARAJAN (DECEASED) Vs. PRABHAVATHI W/O RANGARAJAN

JUDGEMENT

(1.) The appellant Rangarajan (deceased) is the accused in S.C.No.12 of 2006 on the file of the learned Special Judge cum Chief Judicial Magistrate, Chingleput and he has been convicted for the offence under Sections 7 and 13(1) (d) read with 13 (2) and sentenced to undergo simple imprisonment for 6 months and to pay a fine of Rs.350/-, in default to undergo Simple Imprisonment for two (2) months for the offence under Section 7 of the Act and to undergo Simple Imprisonment for one (1) year and to pay a fine of Rs.350/-, in default to undergo Simple Imprisonment for two (2) months for the offence under Section 13(1)(d) read with 13 (2) of the Act. Challenging the same, the present appeal came to be filed.

(2.) During the pendency of the appeal, the appellant/accused Rangarajan died. Therefore, his legal heirs were brought on record as per the order of this Court dated 08.11.2003 in MP.No. 1 of 2013.

(3.) The case of the prosecution is as follows: