Kerala High Court
Gowri Rajesh vs State Of Kerala on 19 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Friday, the 19th day of November 2021 / 28th Karthika, 1943
CRA(V) NO. 1 OF 2021
SESSIONS CASE NO.220/2015 OF THE ADDITIONAL SESSIONS COURT IV, KOTTAYAM.
APPELLANTS/VICTIMS
1. GOWRI RAJESH, AGED 35 YEARS, W/O.RAJESH, AMAYANNOOR MAHATAMA GANDHI
COLONY, AMAYANNOOR P.O., AYARKUNNAM, KOTTAYAM - 686 564.
2. MANEESH RAJESH(MINOR) AGED 16 YEARS S/O.RAJESH, AMAYANNOOR MAHATMA
GANDHI COLONY, AMAYANNOOR P.O., AYARKUNNAM, KOTTAYAM - 686 564.
3. MANEESH R.(MINOR) AGED 13 YEARS S/O.GOWRI, AMAYANNOOR MAHATMA GANDHI
COLONY, AMAYANNOOR P.O., AYARKUNNAM, KOTTAYAM - 686 564.
4. ANEESHA R. (MINOR) AGED 10 YEARS D/O.RAJESH, AMAYANNOOR MAHATMA
GANDHI COLONY, AMAYANNOOR P.O., AYARKUNNAM, KOTTAYAM - 686 564.
5. AKASH R. (MINOR) AGED 6 YEARS S/O.RAJESH, AMAYANNOOR MAHATMA GANDHI
COLONY, AMAYANNOOR P.O., AYARKUNNAM, KOTTAYAM - 686 564.
RESPONDENTS/STATE/COMPLAINANT & ACCUSED
1. STATE OF KERALA REPRESENTED BY CIRCLE INSPECTOR OF POLICE, KOTTAYAM
EAST POLICE STATION, KOTTAYAM - 682 002, THROUGH PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031 (CRIME NO.119 OF 2015 OF
KOTTAYAM EAST POLICE STATION IN KOTTAYAM DISTRICT).
2. JOMON, AGED 34 YEARS, S/O.JOY, KALAPPURACKAL HOUSE, PARAMADA BHAGOM,
PONMUDI P.O., RAJAKKADU KARA, RAJAKKADU VILLAGE, UDUMBANCHOLA,
IDUKKI - 685 563. (NOW UNDERGOING IMPRISONMENT DETAILS NOT KNOWN TO
APPELLANTS).
This Crl.A (V) having come up for orders upon perusing the v appeal
and upon hearing the arguments of M/S GEORGE MATHEW, PRAVEEN S,
M.D.SASIKUMAR SUNIL KUMAR A.G, DIPU JAMES, MATHEW K.T, GEORGE K.V,
Advocates for the petitioners and PUBLIC PROSECUTOR for R1, the court on
the same day passed the following:
K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
-------------------------------------------
Crl.Appeal (V) No.1 of 2021
-------------------------------------------
Dated this the 19th day of November, 2021
O R D E R
The appellant shall take steps against the
2nd respondent by producing a copy of the Crl.Appeal
before the Registry. The Registry shall send it to the
Superintendent of the Central Prison and Correctional
Home, Thiruvananthapuram and ensure service on Convict
No.4086, the 2nd respondent herein. The Superintendent
shall get an acknowledgment from the 2 nd respondent and
file a memo through the Public Prosecutor acknowledging
the service on the 2nd respondent. The Superintendent
shall also ensure legal assistance, if the 2 nd respondent
so desires. If an appeal is not filed, the Superintendent
shall contact the District Legal Services Authority
having jurisdiction, who shall give legal assistance
through the Kerala State Legal Services Authority [for
brevity, 'KeLSA'] for filing an appeal, if one has not
already been filed.
2. A certified copy of the impugned judgment
shall be issued by the Registry of the High Court to the
Member Secretary, KeLSA. The Member Secretary, KeLSA
shall instruct the DLSA having jurisdiction to enquire
about the whereabouts of the appellants herein and decide
on whether they are entitled to a compensation under the
Victim Compensation Scheme.
Post on 03.12.2021.
Sd/-
K.VINOD CHANDRAN,
JUDGE
Sd/-
C.JAYACHANDRAN,
JUDGE
sp/19/11/2021
19-11-2021 /True Copy/ Assistant Registrar
