K. Sindhu vs State Of Kerala
2022 Latest Caselaw 12314 Ker

Crl.Rev.Pet No.908/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
               Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
                  CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 908 OF 2022
            CRL.A.NO. 76/2019 OF ADDITIONAL SESSIONS COURT -II, THALASSERY.

          SC.NO. 175/2012 OF ADDITIONAL ASSISTANT SESSIONS COURT, THALASSERY.

                                            ....

   PETITIONERS/REVISION PETITIONER:

       1. K. SINDHU AGED 44 YEARS W/O MOHAN, VISHAKAM, MALAPATTAM AMSOM,
          ADICHERI, TALIPARAMBA TALUK, KANNUR , PIN - 670631
       2. UNDAPURAYIL KUNHIRAMAN AGED 88 YEARS S/O KANNAN, KERATTU HOUSE,
          MALAPATTAM AMSOM, ADICHERI, TALIPARAMBA TALUK, KANNUR - , PIN -
          670631
       3. KERATTU ROHINI AGED 76 YEARS W/O KUNHIRAMAN, KERATTU HOUSE,
          MALAPATTAM AMSOM, ADICHERI, TALIPARAMBA TALUK, KANNUR - , PIN -
          670631

   RESPONDENTS/RESPONDENTS

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

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence passed against the
   petitioners/accused 1 to 3 in the judgment dated 06.03.2019 in SC No
   175/2012 passed by the Additional Assistant Sessions Court, Thalassery as
   confirmed in the judgment dated 24.11.2022 in Crl.Appeal No 76/2019 on the
   files of the Additional Sessions Court-II, Thalassery until the final
   disposal of the above Crl.RP, in the interest of justice.
        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/s.NANDAGOPAL S.KURUP, ABHIRAM T.K. &
   NANDAGOPAL S.KURUP, Advocates for the petitioners and the PUBLIC
   PROSECUTOR for the respondent,    the Court passed the following:
                                       ORDER

The execution of sentence of the petitioners shall stand suspended on condition that each petitioners shall execute a bond of Rs.1,00,000/- (Rupees One lakh only) with two solvent sureties for the like sum each to the satisfaction of the court below.

Sd/-

DR. KAUSER EDAPPAGATH,JUDGE

22-12-2022 /True Copy/ Assistant Registrar