Sarmakani,S/O. Mariyappan vs State Of Kerala
2021 Latest Caselaw 16700 Ker

CRL.A No.2027/2004                        1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                               CRL.A NO. 2027 OF 2004
               SC 17/2003 OF 5 ADDITIONAL SESSIONS COURT, ERNAKULAM
   APPELLANT/ACCUSED 1 TO 5:

      1. SARMAKANI, S/O. MARIYAPPAN, DOOR NO.47, CHEMBAKAT ROAD,
                               KANIYAN COLONY, SIVAKASI, KAMARAJ DIST.
      2. YESUDAS, S/O.DHANARAJ, DOOR.NO.45, K.K.NAGAR, THIRUTHUNKAL P.O.,
         SIVAKASI.
      3. SAMBATH, S/O.PURUSHOTHAMA, DOOR NO.48, XIIA, K.K.NAGAR ROAD,
         PURANIMEDU, SIVAKASI.
      4. AROGYADAS, S/O. A.ROGYASWAMI, DOOR NO.3, K.K.NAGAR, THIRUTHANGAL,
                         SIVAKASI VILLAGE, KAMARAJ DIST.
      5. GOPI, S/O. KANNAMMA, MUTHUVILPURAM, KAMARAJ COLONY, TAMIL NADU DIST.

   RESPONDENTS/COMPLAINANT & ACCUSED 6 TO 12:

      1. STATE OF KERALA, REPRESENTED BY STATE PROSECUTOR, HIGH COURT OF
         KERALA, ERNAKULAM.
      2. DETECTIVE INSPECTOR, C.B.C.I.D (C.F.S), ERNAKULAM, CRIME NO. 83/1990
         OF HILLS PALACE, POLICE STATION.[DELETED]
      3. THOMAS, S/O.AUGUSTINE, VARIKODU VEEDU, KARIMANNOOR VILLAGE,
         THODUPUZHA, IDUKKI. [DELETED]
      4. JOHNSON JOHNI, S/O.AUGUSTINE, VARIKODU VEEDU, KARIMANNOOR VILLAGE,
         THODUPUZHA, IDUKKI. [DELETED]
      5. BENNI, S/O.JOSEPH KUZHIPPILLIL VEEDU, THANKAMANI KAR, KARIMANNOR
         VILLAGE. [DELETED]
      6. SURESH, S/O.KUNJUMON, CHEMBIL VEEDU, ALLAPRA KARA, VENGOLA VILLAGE.
         [DELETED]
      7. HARI @ ARTIST HARI, S/O.KUNJAN, NIVARTHIL VEEDU, THURAVOOR KARA,
         THURAVOOR VILLAGE. [DELETED]
      8. SUKUMARAN NAIR, S/O.GOPALA PILLAI, ESSAR INDUSTRIES, KUNNATHOOR
         KARA, KUNNATHOOR VILLAGE. [DELETED]
      9. SOMAN PILLA, S/O.RAMAKRISHNA PILLA, KALIYIKKAL VEEDU, KOLLAMPILLY
         MURI KARA, OCHIRA PANCHAYATH, OCHIRA VILLAGE.[DELETED]

    *[RESPONDENTS 2 TO 9 DELETED AS PER ORDER DATED 18/08/2011 IN
    CRL.MA.6014/11 IN CRL.A 2027/2004.]



        This Criminal appeal having come up for orders on 11.08.2021, upon
   perusing the Appeal, this Court's judgment dated 27.05.2020 and report
   dated 12/07/2021 of State Police Chief, and upon hearing the arguments
   of SRI.T.M.RAMAN KARTHA, Advocate for appellant and PUBLIC PROSECUTOR for
   respondent, the court on the same day passed the following:
 CRL.A No.2027/2004                           2/2




                             P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                 Crl.Appeal Nos.2027, 2079 and 2080 of 2004
                --------------------------------------------
                   Dated this the 11th day of August, 2021


                                      O R D E R

The report dated 12/07/2021 submitted is not

conclusive. The State Police Chief will file a

detailed report specifically covering the point

mentioned by this Court in paragraph No.19(4). The

above report should be filed within three months.

Once the report is received, the Registry will post

this case. Registry will send a copy of this order

to the State Police Chief.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

11-08-2021 /True Copy/ Assistant Registrar