Unnikrishnan vs State Of Kerala
2022 Latest Caselaw 4789 Ker

CRL.A No.1348/2018                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Thursday, the 28th day of April 2022 / 8th Vaisakha, 1944
                               CRL.A NO. 1348 OF 2018
              SC 196/2014 OF ADDITIONAL SESSIONS COURT - I, KALPETTA
   APPELLANT/ACCUSED:

          UNNIKRISHNAN ,    S/O.KORU, C.NO.2552, CENTRAL PRISON, KANNUR.

   RESPONDENT/COMPLAINANT:

          STATE OF KERALA

        This Criminal appeal coming on for orders upon perusing the appeal
   and upon hearing the arguments of PUBLIC PROSECUTOR for the respondent,the
   court passed the following:
                                      ORDER

The State Brief appointed for the appellant is absent.

The judgment was passed as early as on March ,2015 .The substantive sentence awarded is seven years.The prosecutor is directed to ascertain whether the appellant has already undergone the sentence awarded.

Post immediately after vacation before the appropriate court.

                                               Sd/- DR. KAUSER EDAPPAGATH JUDGE




28-04-2022                       /True Copy/                             Assistant Registrar