Shaji vs State Of Kerala
2021 Latest Caselaw 22267 Ker

Crl.Rev.Pet No.602/2021                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
            Friday, the 5th day of November 2021 / 14th Karthika, 1943
               CRL.M.APPL.NO.1/2021 IN CRL.REV.PET NO. 602 OF 2021
        CC 351/2011 OF JUDICIAL MAGISTRATE OF FIRST CLASS - I, OTTAPPALAM
             CRA 173/2019 OF ADDITIONAL SESSIONS COURT - V, PALAKKAD
   PETITIONERS/REVISION PETITIONERS/APPELLANTS/ACCUSED:

       1. SHAJI, AGED 34 YEARS, S/O RAMAKRISHNAN, PORIPPUKALINGAL HOUSE,
          ATTASERRY P O, KOTTAPURAM
       2. DHANESH,AGED 32 YEARS S/O.RAMAKRISHNAN, PORIPPUKALINGAL HOUSE,
          ATTASERRY P.O, KOTTAPURAM
       3. SASIDHARAN,AGED 41 YEARS,S/O.RAMAKRISHNAN, PORIPPUKALINGAL HOUSE,
          ATTASERRY P.O, KOTTAPURAM

   RESPONDENT/RESPONDENT/COMPLAINANT/STATE:

           STATE OF KERALA, REP: BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
           ERNAKULAM-682 031

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of sentence passed by in
   judgment dated 23.09.2021 in Crl.Appeal No.173/2019 disposed by the
   Additional Sessions Judge-V, Palakkad, confirming the conviction and
   sentence in C.C.No.351/2011 by the Judicial Magistrate of First Class-I,
   Ottapalam till the disposal of the Crl.R.P.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/s.K.K.DHEERENDRAKRISHNAN, S.RAJEEV,
   V.VINAY, M.S.ANEER and SARATH K.P., Advocates for the petitioners and of
   the Public Prosecutor for the respondent, the court passed the following:
                                      ORDER

Sentence shall stand suspended on the petitioner executing bond for Rs.50,000/-( Rupees Fifty thousand only) with two solvent sureties each for the like amount to the satisfaction of the trial court within 30 days from today.

I am told that fine amount has already been deposited.

Sd/- K.HARIPAL JUDGE

05-11-2021 /True Copy/ Assistant Registrar