TAMILVEL Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgement and conviction made in C. C. No. 151 of 2005, by the learned Principal Special Judge, Special Court under EC & NDPS Act, Chennai by judgement dated 20. 02. 2012.

(2.) By the said judgement of the trial court, the appellant had been convicted for the offences punishable under Section 8(c) read with 20(b)(ii) (B) of the NDPS Act 1985.

(3.) There were totally four accused in the case out of whom, the accused No. 2 died during the trial itself against whom, the case was abated. So the conviction was given against A1, A2 and A4. Today, it is informed by the learned counsel for the appellant that during the pendency of this appeal, A4 also died on 22. 06. 2016. Therefore, against A4, who is the third appellant herein this appeal is abated.