Madhu vs State Of Kerala
2022 Latest Caselaw 6416 Ker

CRL.A No.1421/2006                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                              CRL.A NO. 1421 OF 2006
             SC 110/1998 OF ADDITIONAL ASST. SESSIONS COURT, KOTTAYAM
   APPELLANT/ ACCUSED NOS.3 & 6

      1. MADHU,S/O. GOPALAN, PARATHARA VEDDU,PADINJAREMURI KARA, NADUVILE
         VILLAGE.
      2. REMESAN, S/O.THANKAPPAN, PUTHENCHIRAYIL VEEDU, THALAYOLAPARAMBU
         KARA, VADAYAR VILLAGE.

   RESPONDENT/STATE

          STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA,, ERNAKULAM REPRESENTING THE C.I.OF POLICE, VAIKOM.


        This Criminal appeal having come up for orders on 03.06.2022, upon
   perusing the appeal and upon hearing the arguments M/S. R.REJI and SHIVA
   RAJA RESHMI, Advocates for the appellants and of PUBLIC PROSECUTOR for
   respondent, the court on the same day passed the following:


                                              ORDER

The Registry is directed to get a report from the trial court and find out whether the other accused who has not faced trial when S.C.No. 110/98 was tried, subsequently surrendered and whether their trial is over. If the trial is over, a copy of the judgment also will be obtained from the lower court.

Include in the daily hearing list on 20/06/2022.

Sd/- P.V.KUNHIKRISHNAN JUDGE

03-06-2022 /True Copy/ Assistant Registrar