Ligi V.Alex vs Triveni Agencies
2021 Latest Caselaw 19116 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
    MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                   CRL.REV.PET NO. 388 OF 2021
AGAINST THE JUDGMENT DATED 15.03.2021 IN CRL.APPEAL NO.363/2019 ON
THE FILE OF THE IIND ADDITIONAL DISTRICT AND SESSIONS JUDGE, NORTH
                             PARAVUR
 AGAINST THE JUDGMENT DATED 04.11.2019 IN ST 1355/2016 OF JUDICIAL
               MAGISTRATE OF FIRST CLASS -II, ALUVA


REVISION PETITIONER/APPELLANT/ACCUSED:

          LIGI V.ALEX
          AGED 40 YEARS
          HEERA VASTHU GRAMAM, VILLAGE NO.F,12E, RAJGIRI VALLEY,
          CHITTETHUKARA, KAKKANAD
          BY ADV. SRI.NIREESH MATHEW


RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE:

    1     M/S.TRIVENI AGENCIES,
          HIGH SCHOOL JUNCTION, EDAPPALLY, KOCHI,
          REPRESENTED BY MANAGING PARTNER,
          SRI.RAJESH, AGED 49 YEARS, S/O.SRI. AYYAPPAN NAIR
    2     STATE OF KERALA,
          REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          KOCHI-682 031
          R1 BY ADVS.
                      SRI.ANIL S.RAJ
                      SRI.K.N.RAJANI
                      SMT.RADHIKA RAJASEKHARAN P.
                      SMT.ANILA PETER
                      SRI.JOSE KILANTHARA

          R2 BY SRI M.P.PRASANTH,PUBLIC PROSECUTOR


     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.R.P.No.388 of 2021

                                     2


                               O R D E R

Dated this the 13th day of September, 2021

This revision petition is filed against judgment dated

15.03.2021 of IInd Additional District and Sessions Judge,

North Paravur in Crl.Appeal No.363/2019, by which the

judgment passed by Judicial First Class Magistrate Court II,

Aluva on 04.11.2019 in S.T.No.1355/2016 is modified. The

revision petitioner is the appellant/accused in the case.

2. In the revision, though several grounds on merits

had been raised, when the matter is taken up for hearing,

the revision petitioner has confined his submission to grant

some time for payment of compensation directed by the

impugned judgment to be paid to the

1st respondent/complainant.

3. Since the judgment of the appellate court was

passed in the year 2021, when the 2nd wave of Covid-19

pandemic has out broken this Court is inclined to grant time for Crl.R.P.No.388 of 2021

making the payment of compensation to the

1st respondent/complainant.

In the result, revision petition stands allowed in part.

Time of two months' from this day is granted to the revision

petitioner. He shall see that the compensation of Rs.4,50,000/-

is paid to the defacto complainant on or before 12.11.2021. In

the event of failure of the revision petitioner/accused to pay the

compensation within the time period, Judicial First Class

Magistrate Court II, Aluva shall proceed to execute the default

sentence forthwith.

Sd/-

MARY JOSEPH JUDGE

NAB