ABDULMUTHALEEP Vs. STATE REPRESENTED THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been filed by the appellants / accused Nos.2 to 4 as against the conviction and sentence, dated 09.04.2008, made in S.C.No.117 of 1998 on the file of the learned Assistant Sessions Judge, Kovilpatti,

(2.) The brief facts of the prosecution case are as follows:

(3.) When the appeal was taken up for hearing on 19.09.2018, it was reported that the second appellant - Scent @ Mohamed Abdul Kader died and a memo was filed to prove the said fact. In view of the same, charges against the second appellant stand abated and the appeal is dismissed as abated as against the second appellant.