Revision vs Baburaj
2021 Latest Caselaw 7819 Ker

Crl.Rev.Pet 171/2021                      1/2



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

                  Friday,the 5th day of March 2021/14th Phalguna, 1942
                       Crl.M.A 1/2021 in Crl.Rev.Pet No.171/2021

    For information purpose only
CRA No.112/2020 of the ADDITIONAL SESSIONS COURT-I,MAVELIKKARA
CC No.19/2005 of the JUDICIAL FIRST CLASS MAGISTRATE COURT-I , HARIPAD
REVISION PETITIONER/APPELLANT/ACCUSED
       BABURAJ,AGED 57 YEARS
       S/O. VASUDEVAN, PUTHRASSERIL HOUSE, KARIMULACKAL MURI,
       CHUNAKKARA, MAVELIKKARA.
RESPONDENTS/RESPONDENTS/COMPLAINANT
1. STATE OF KERALA
     REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.
2. SREE GOKULAM CHITS AND FINANCE CO(P) LTD.,
     ALAPPUZHA BRANCH, REP. BY JOBY CHACKO, ASSISTANT LEGAL MANAGER,
     LEGAL AND POWER OF ATTORNEY HOLDER OF SREE GOKULAM CHITS AND
     FINANCE LTD. ALLEPPPEY BRANCH.


  Application praying that in the circumstances stated therein the High Court be
pleased to suspend the sentenece passed by the judgment in C.C.No.19/2005 on
the file of the Judicial First Class Magistrate Court-I,Haripad dated 15th day of
September 2020 and judgment of the Addl.Sessions Judge-I,Mavelikkara in
Crl.Appeal No.112/20 dated 22nd January 2021 till the disposal of the revision
petition.


   This petition coming on for admission upon perusing the petition and upon
hearing the arguments of M/S R.SUNIL KUMAR, A.SALINI LAL, Advocates for the
petitioner and the PUBLIC PROSECUTOR for the 1st respondent, the court
passed the following
 Crl.Rev.Pet 171/2021                         2/2




                                       V.G.ARUN, J.
                        -----------------------------------------------
      For information purpose only
                               Crl.M.Appl.No.1 of 2021
                                              in
                                Crl.R.P.No. 171 of 2021
                        -----------------------------------------------
                       Dated this the 5th day of March, 2021

                                        ORDER

Execution of the sentence imposed on the petitioner is suspended on condition

of the petitioner 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/- towards the compensation ordered.

V.G.ARUN, JUDGE vgs

/true copy/ Sd/-

ASSISTANT REGISTRAR