Satheesan vs State Of Kerala
2022 Latest Caselaw 11855 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
      Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
               CRL.M.APPL.NO.1/2022 IN CRL.A NO. 1278 OF 2022
        SC 724/2016 OF PRL. ASSISTANT SESSIONS COURT, NORTH PARAVUR

PETITIONER/APPELLANT:


     SATHEESAN, AGED 57 YEARS, S/O. PADMANABHAN, MOOTHEDATH HOUSE,
     CHENDAMANGALAM P.O., PATTATHUPADY ROAD, CHENDAMANGALAM VILLAGE,
     ERNAKULAM, PIN - 683512.

RESPONDENT/RESPONDENT:

     STATE OF KERALA,
     REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
     ERNAKULAM, PIN - 682031.


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the judgment and conviction dated
25.11.2022 in S.C.No.724 of 2016 by Prl.Assistnt Sessions Judge, N.Paravur
pending disposal of this Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.K.R.PRATHISH, P.K.SREEVALSAKRISHNAN,
Advocates for the petitioner and of the PUBLIC PROSECUTOR for respondent,
the court passed the following:




                                                                    P.T.O.
                     ZIYAD RAHMAN A.A., J.
              =======================
                     Crl.A. No. 1278 of 2022
             ========================
           Dated this the 21st day of December, 2022

                               ORDER

Crl.M.A. No. 1 of 2022

Appellant/accused was found guilty for the offences

punishable under Sections 324 and 307 of the Indian Penal

Code and he was sentenced to undergo rigorous

imprisonment for three years with a fine of Rs. 10,000/- for

the offence punishable under Section 324 of the IPC and to

undergo rigorous imprisonment for seven years and to pay a

fine of Rs. 50,000/- for the offence punishable under Section

307 of IPC.

2. It is pointed out that, the appellant is in custody

since 25.11.2022. The learned Public Prosecutor upon

instructions, submitted that, the appellant does not have

any criminal antecedents.

In such circumstances and after taking into account,

the contentions raised by the appellant, I deem it

appropriate to suspend the sentence. Accordingly, it is Crl.A. No. 1278 of 2022

ordered that, the sentence imposed upon the appellant shall

stand suspended, upon executing a bond for Rs. 1 lakh with

two solvent sureties each for the likesum to the satisfaction

of the Principal Assistant Sessions Judge, North Paravur.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE LU Hand Over

21-12-2022 /True Copy/ Assistant Registrar