THAMBI ALIAS RAMASAMY Vs. STATE

JUDGEMENT

(1.) (Prayer: Criminal appeal preferred under Sec.374(2) of the Code of Criminal Procedure against the judgment of the I Additional Sessions Judge cum Chief Judicial Magistrate, Coimbatore, made in S.C.No.249/2002 dated 26.12.2002.) M. CHOCKALILNGAM, J. Learned Counsel appearing for the appellant has made the following endorsement: "In view of the letter dated 23.9.2008 sent by the appellant, I may be permitted to withdraw the appeal. The said appellant was released on 15.9.2008 as per the G.O. passed by the State."

(2.) THE said endorsement is recorded. In view of the same, this criminal appeal is, accordingly, disposed of.