KULUMAIYAN Vs. ANGALAN

JUDGEMENT

(1.) This criminal appeal is preferred against the conviction and sentence passed by the learned Principal Assistant Sessions Judge, Thanjavur, in S.C.No.92 of 2007, dated 21.08.2007, in and by which, the Trial Court has convicted the accused as follows:

(2.) The brief facts of the case, in nutshell, are as follows:

(3.) It is reported that during the pendency of the appeal, the first appellant / first accused, namely, Kulumaiyan died on 17.07.2018. A memo along with death certificate dated 30.07.2018 was filed by the prosecution. In view of the same, the charges as against the first appellant / first accused stand abated.