Unknown vs Appellant
2021 Latest Caselaw 9386 Ker

CRL.A 1368/2005                        1/2



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                  THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

          Friday,the 19th day of March 2021/28th Phalguna, 1942



        For information purpose only
                               CRL.A No.1368/2005
   SC No.699/2004 of the III ADDL.ASST.SESSIONS COURT, ERNAKULAM


APPELLANT
       FRANCIS @ SHAJI, S/O. MATHAI,
       PUTHANPURACKAL VEEDU, ULIKKAL DESOM,, VAYATHOOR VILLAGE,
       THALIPARAMBU THALUK,, KANNUR DISTRICT.



RESPONDENT
       STATE OF KERALA
       REPRESENTED BY THE CIRCLE INSPECTOR OF POLICE,, CENTRAL
       POLICE STATION, ERNAKULAM.




 This Criminal Appeal having come up for orders on 19/03/2021
upon perusing this Court's judgment dated 24/11/2020 and upon
hearing the arguments of M/S T.MADHU, Advocate for the
appellant and of PUBLIC PROSECUTOR,              for the respondent, the
Court passed the following :


                                   O R D E R

Clerical error corrected in the judgment.

Registry will issue the corrected judgment to the parties.

19-03-2021 Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ CRL.A 1368/2005 2/2

Sd/-

ASSISTANT REGISTRAR

For information purpose only