(Prayer: Criminal Appeal is filed under Section 374(2) of the Code of Criminal Procedure praying to call for the records, set aside the conviction and sentence imposed on the appellant, by the judgment given by the Honble III Additional District and Sessions Judge (PCR) Madurai, in S.C.No.76 of 2002, dated 21.02.2007 and acquit the appellant/accused.)

It is represented that the appellant/sole accused in S.C.No.76 of 2002 on the file of the Court of Third Additional District and Sessions Judge (PCR Court) Madurai, who suffered conviction and sentence for the commission of the offences under Sections 363, 376 r/w 511 of Indian Penal Code and was an inmate of Central Prison, Madurai, died of illness at Government Rajaji Hospital, Madurai, on 07.09.2012, and in this regard, the death certificate bearing Certificate No.66360/CAR/510/2015 issued by the Corporation of Madurai, is produced by the learned Government Advocate (Criminal side). The learned counsel for the appellant is absent. Since the appellant/sole accused is no more, the Criminal Appeal is dismissed as abated and the death certificate bearing Certificate No.66360/CAR/510/2015 issued by the Corporation of Madurai is taken and placed on record.