Peeyoos vs State Of Kerala
2022 Latest Caselaw 6433 Ker

CRL.A No.70/2006                                 1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                         THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
              Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                               CRL.A NO. 70 OF 2006
            CC 33/2004 OF SPECIAL COURT FOR NDPS ACT CASES, THODUPUZHA
   APPELLANT/1ST ACCUSED

          PEEYOOS, S/O. JOHN, AYIRAPPATTU HOUSE, PAREEKKANNI BHAGOM,
          KOOVALLOOR KARA, KUTTAMANGALAM VILLAGE.

   RESPONDENT/COMPLAINANT

          STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM.

        This Criminal appeal having come up for orders on 03.06.2022, upon
   perusing the appeal and aupon hearing the arguments of M/S. SOJAN MICHEAL
   & JENCY MICHEAL, Advocates for the appellant and of PUBLIC PROSECUTOR for
   the respondent, the court on the same day passed the following:
                                      ORDER

There is no representation for the appellant.

The learned public prosecutor to ascertain whether any appeal by second accused who also was convicted as per the impugned judgment is pending consideration of this Court.

Post on 17.06.2022.

Sd/- P.G. AJITHKUMAR JUDGE

03-06-2022 /True Copy/ Assistant Registrar