Kunjootty @ Thomas vs The State Of Kerala
2021 Latest Caselaw 24065 Ker

Crl.Rev.Pet No.787/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
             Tuesday, the 28th day of December 2021 / 7th Pousha, 1943
                CRL.M.APPL.NO.2/2021 IN CRL.REV.PET NO. 787 OF 2021
   CC 401/2001 OF JUDICIAL FIRST CLASS MAGISTRATE COURT ,RANNI, PATHANAMTHITTA
          CRA 107/2015 OF ADDITIONAL SESSIONS COURT - IV, PATHANAMTHITTA
   PETITIONER/REVISION PETITIONER:

           KUNJOOTTY @ THOMAS AGED 61 YEARS S/O.GEORGE, KODINJIYIL HOUSE,
           KUMARAMPEROOR,VADAKKEKARA MURI, CHITTAR, SEETHATHODU VILLAGE, KONNI
           TALUK, PATHANAMTHITTA - 689 663.

   RESPONDENT/RESPONDENT & STATE:

           THE STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, ERNAKULAM- 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the conviction and
   sentence passed in the judgment dated 30.07.2015 in C.C No 401/2001 of the
   Judicial First Class Magistrate Court, Ranni as confirmed and modified by
   the judgment dated 29.07.2021 in Criminal Appeal No 107/2015 of the
   Additional Sessions Court-IV,Pathanamthitta, pending disposal of this
   criminal revision petition.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of M/S MANU RAMACHANDRAN,
   M.KIRANLAL, R.RAJESH (VARKALA), T.S.SARATH, GEETHU KRISHNAN, HARSHA SUSAN
   SAM, Advocates for the petitioner and PUBLIC PROSECUTOR for the respondent
   , the court passed the following:
                                      ORDER

Sentence suspended and bail granted to the revision petitioner on condition that he shall execute a bond for Rs. 25,000/- with two solvent sureties each for the like sum to the satisfaction of the trial court within two weeks.

Sd/- VIJU ABRAHAM JUDGE

28-12-2021 /True Copy/ Assistant Registrar