Kerala High Court
Antony @ Ketty vs State Of Kerala on 27 July, 2022
CRL.A No.761/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
CRL.M.APPL.NO.1/2022 IN CRL.A NO. 761 OF 2022
SESSIONS CASE NO.821/2017 OF THE ADDL.DISTRICT & SESSIONS COURT-1, KOLLAM.
PETITIONER/APPELLANT:
ANTONY @ KETTY AGED 71 YEARS S/O. ALOSIOUS, KAYALVARAM VEEDU,
NEDUVILA, VADAKKE MYLAKKADU, THAZHUTHALA VILLAGE
RESPONDENT/RESPONDENT
STATE OF KERALA REPRESENTED PUBLIC PROCECUTOR, HIGH COURT OF KERALA,
ERNAKULAM- 682031
Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed as per judgment
dated 13/7/2022 in SC No.821/2017 on the files of the Court of the
Additional District & Sessions Judge-1, Kollam in CBCID Crime 296/CR/SI/05
in Crime No.606/04 of Kottiyam Police Station, pendng disposal of the
above Criminal Appeal.
This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S BIJU .C. ABRAHAM, THOMAS C.ABRAHAM,
Advocates for the petitioner and of PUBLIC PROSECUTOR for the respondent,
the court passed the following:
ORDER
The petitioner is the 1st accused and the offence alleged against him is under Section 489A, B,C and D and read with Section 34 of IPC.
The learned Public Prosecutor upon instruction submitted that there are no criminal antecedents for the petitioner.
In such circumstances, taking note of the contentions that have been raised by the petitioner/appellant, the sentence imposed upon him shall stand suspended on executing a bond for Rs.1,00,000/-(Rupees one lakh only) with 2 solvent sureties each to the like sum to the satisfaction of the Sessions Court and also on deposit of 50% of the fine ordered by the court below.
Sd/- ZIYAD RAHMAN A.A. JUDGE
27-07-2022 /True Copy/ Assistant Registrar