VIJAYAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) The present appeal has been directed against the conviction and sentence awarded by the learned IV Additional Sessions Judge, Chennai in S.C.No.447 of 2008 dated 15.07.2010.

(2.) Today when the appeal is taken up for consideration, it is brought to the notice of this Court by the learned counsel appearing for the appellants as well as by the learned Government Advocate [Criminal Side] appearing for the State, as of now the second and third appellants are no more.

(3.) Recording the submission made by both parties, the appeal filed by the second and third appellants are closed as abated. Now, this Criminal Appeal confines only in respect to the first appellant alone.