Citation : 2021 Latest Caselaw 16390 Ker
Judgement Date : 4 August, 2021
Crl.Rev.Pet No.436/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 436 OF 2021
S.T.23/18 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KATTAPPANA.
CRL.A. NO.61/2019 OF COURT OF SESSIONS JUDGE, THODUPUZHA, IDUKKI.
REVISION PETITIONER/APPELLANT/ACCUSED
JOSEPH ABRAHAM @ MONACHAN, AGED 46 YEARS S/O ABRAHAM,
KOCHUPARAMBIL,
MATHAIPPARAKARA P.O.,UPPUTHARA VILLAGE, IDUKKI.
RESPONDENT/STATE AND ANOTHER
1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM-682 031.
2. RANI BENNY, W/O BENNY, AGED 46 YEARS, MECHERIL HOUSE, UPPUTHARA,
IDUKKI DISTRICT.
Petition praying that in the circumstances stated therein the High
Court be pleased to suspend the order of conviction and sentence imposed
on the petitioner in Judgment dated 30-06-2021 in Criminal Appeal
No.61/2019 of the Sessions Court, Thodupuzha confirming the Judgment dated
08.05.2019 in S.T.23/2018 of the Judicial First Class Magistrate Court-II,
Kattappana, pending disposal of the Revision Petition.
This petition coming on for admission upon perusing the petition and
upon hearing the arguments of Mr.M.R.JAYAPRASAD, Advocate for the
petitioner and the Public Prosecutor for the 1st respondent, the Court
passed the following:
ORDER
The sentence on the appellant will stand suspended on executing bond for Rs.20,000/- with two solvent sureteis each for the like sum to the satisfaction of the learned Magistrate and by deposit 20% of the cheque amount within one month.
Sd/-P.SOMARAJAN, JUDGE
04-08-2021 /True Copy/ Assistant Registrar
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