Friday vs Krishnankutty
2021 Latest Caselaw 12451 Ker

Crl.M.Appl/1/2021 IN CRL.A 348/2021                1/2



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

                           Friday,the 14th day of May 2021/24th Vaisakha, 1943
                                  Crl.M.Appl/1/2021 IN CRL.A/348/2021
     SC No.1765/2019 OF THE FAST TRACK SPECIAL JUDGE,KARUNAGAPALLY
            For information purpose only
PETITIONER/APPELLANT
        KRISHNANKUTTY,AGED 74 YEARS
        SON OF RAGHAVAN, JAYASREE BHAVANAM, WEST OF KANNANPPALLIL
        JUNCTION, VADAKKU MURI, AYANIVELIKULANGARA VILLAGE, S.V.
        MARKET P.O. KARUNAGAPPALLY, KOLLAM 690 573.
RESPONDENT/RESPONDENT
        THE STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
        ERNAKULAM 682 031.

   Petition praying that in the circumstances stated therein the High Court be pleased to
suspend the sentence imposed upon the appellant as ordered in the judgment in S.C.No.1765
of 2019 of the Fast Track Special Judge , Karunagappally dated 30-04-2021.


   This petition coming on for orders upon perusing the petition and upon hearing the
arguments of M/S T.S.HARIKUMAR, RAAJESH S.SUBRAHMANIAN, Advocates for the
petitioner and the PUBLIC PROSECUTOR for the respondent, the court passed the following
                                               ORDER

The sentence imposed on the petitioner is suspended on condition that the petitioner will

execute a bond for Rs.1,00,000/-(Rupees one lakh only) with two solvent sureties for the like sum to the satisfaction of the trial court.

14-05-2021 Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

Crl.M.Appl/1/2021 IN CRL.A 348/2021 2/2

ASSISTANT REGISTRAR

For information purpose only