For Information Purpose Only vs Prasannakumari
2021 Latest Caselaw 6519 Ker

CRL.A 137/2021                             1/2



                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                          THE HONOURABLE MR.JUSTICE V.G.ARUN

                 Tuesday,the 23rd day of February 2021/4th Phalguna, 1942
                          CRL.MA.No.1/2021 IN CRL.A No.137/2021

    For information purpose only
   SC No.222/2018 of the ADDITIONAL SESSIONS COURT - II, PATHANAMTHITTA
PETITIONER / APPELLANT
      PRASANNAKUMARI,AGED 50 YEARS
      D/O.BHARGAVI, SOUMYA VILASAM HOUSE, KOTTAMANPARA, SEETHATHODU
      VILLAGE, RANNI TALUK, PATHANAMTHITTA DISTRICT-689667.
RESPONDENTS / COMPLAINANT / STATE
      THE STATE OF KERALA
      REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
      ERNAKULAM-682031.

  Petition praying that in the circumstances stated therein the High Court be
pleased to suspend the conviction and sentence imposed by the judgment dated
02.02.2021 in S.C No. 222/2018 of Additional Sessions Judge - II, Pathanamthitta, in
the interst of justice.


  This petition coming on for admission upon perusing the petition and upon
hearing the arguments of M/S MANU RAMACHANDRAN, SAMEER M
NAIR, M.KIRANLAL, R.RAJESH (VARKALA), T.S.SARATH, Advocates for the petitioner
and the PUBLIC PROSECUTOR for the respondent, the court passed the following



                                                                            (PTO)
 CRL.A 137/2021                     2/2




                               V.G.ARUN, J.
                                 ------------
                          CRL.A No.137 of 2021
                                 ------------
                 Dated this the 23rd day of February 2021


     For information purpose only
                  ORDER

Admitl. Learned Public Prosecutor takes notice for the respondent.

Eecution of sentence imposed on the appellant is suspended on condition of the appellant executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties for the like amount, to the satisfaction of the trial court and on remittance of Rs.5,000/- (Rupees five thousand only) towards the fine imposed.

Sd/-

V.G.ARUN,JUDGE NB

/true copy/ Sd/-

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