METHA DIWAN Vs. STATE

JUDGEMENT

(1.) The Appellant / A2 has filed this Criminal Appeal against the judgment of the learned Additional District and Sessions Judge and E.C.Court, Pudukkottai made in S.C.No.124 of 2014 dated 19.05.2015, convicting and sentencing the Appellant as follows:

(2.) Aggrieved by the order of the learned Additional District and Sessions Judge and E.C.Court, Pudukkottai, the Appellant has preferred the present Criminal Appeal before this Court. During pendency of the appeal, this Court, by its order dated 17.01.2018, had suspended the substantive sentence of imprisonment and thereby, the Appellant is on bail now.

(3.) Initially, there were two accused persons against whom the Trial was conducted before the Court below and during pendency of the Trial, A1 had died and the charges against him stood abated.