Ashraf vs State Of Kerala
2021 Latest Caselaw 997 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                      CRL.A.No.803 OF 2020

      AGAINST THE ORDER/JUDGMENT IN CRMP 460/2020 DATED
     15-09-2020 OF SPECIAL COURT-TRIAL OF OFFENCE UNDER
                SC/ST(POA)ACT 1989, MANNARKKAD

   CRIME NO.634/2020 OF Nattukal Police Station, Palakkad


APPELLANT/S:

      1        ASHRAF,
               AGED 42 YEARS,
               S/O. SULAIMAN, THACHAMPETTA, KATTUKULAM,
               PALLIPPADY, NATTUKAL, PALAKKAD DISTRICT.

      2        NOUSHAD,
               AGED 40 YEARS,
               S/O. SULAIMAN, THACHAMPETTA, KATTUKULAM,
               PALLIPPADY, NATTUKAL, PALAKKAD DISTRICT.

      3        GAFOOR,
               AGED 34 YEARS,
               S/O. SULAIMAN, THACHAMPETTA, KATTUKULAM,
               PALLIPPADY, NATTUKAL, PALAKKAD DISTRICT.

      4        VISHNU,
               AGED 21 YEARS,
               S/O. MANIKANDAN, THAMARPILLY HOUSE,
               KATTUKULAM, PALLIPPADY, NATTUKAL,
               PALAKKAD DISTRICT.

      5        RAHUL,
               AGED 19 YEARS,
               S/O. VASU, THAMARPILLY HOUSE,
               KATTUKULAM, PALLIPPADY, NATTUKAL,
               PALAKKAD DISTRICT.

               BY ADV. SRI.P.JAYARAM
 Crl.Appeal No.803 of 2020

                            -2-


RESPONDENT/S:

      1     STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGHCOURT OF KERALA, ERNAKULAM,
            KOCHI-682 031.

      2     KANNAN, AGED 34 YEARS,
            S/o.LATE.CHAMI, NARUKKOTTIL VEEDU,
            KATTUKULAM, PALLIPPADY, ALANELLUR P.O.,
            PALAKKAD DISTRICT PIN-678 601.



OTHER PRESENT:

            SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.803 of 2020

                      -3-




                   JUDGMENT

Dismissed as withdrawn in view of the

submission of the learned counsel for the

appellants in this regard.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK