Raveendranathan vs State Of Kerala
2022 Latest Caselaw 5266 Ker

Crl.Rev.Pet No.328/2022                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                    Friday, the 13th day of May 2022 / 23rd Vaisakha, 1944
                     CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 328 OF 2022

                   CRA 105/2019 OF ADDITIONAL SESSIONS COURT - V, KOTTAYAM

              ST 19/2017 OF COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, VAIKOM

   REVISION PETITIONER/APPELLANT/ACCUSED:

           RAVEENDRANATHAN, AGED 60 YEARS,S/O.SREEDHARAN
           PILLAI,CHAITHRAM,PALLIPPURAM.P.O,CHERTHALA TALUK,ALAPPUZHA DISTRICT,
           PIN - 679103

   RESPONDENTS/RESPONDENTS/COMPLAINANT:

       1. STATE OF KERALA,REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
          KERALA,ERNAKULAM, PIN - 682031
       2. SYAMALA, AGED 65 YEARS,W/O MOHANDAS,RENJITH
          BHAVAN,KULASEKHARAMANGALAM KARA, KULASEKHARAMANGALAM VILLAGE,VAIKOM
          THALUK,KOTTAYAM DISTRICT, PIN - 680066

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence in judgment dated 20.05.2019
   in ST.No.19/2017 on the file of the Judicial First Class Magistrate Court
   II, Vaikom, confirmed in judgment dated 25.10.2021 in Crl. Appeal 105/2019
   on the file of the Additional Sessions Judge V, Kottayam pending disposal
   of the above Criminal Revision Petition.
        This Application coming on for admission, upon perusing the
   application and upon hearing the arguments of V.BEENA, Advocate for the
   petitioner,PUBLIC PROSECUTOR for the 1st respondent, the court passed the
   following:
                                      ORDER

Heard the learned counsel for the petitioner and perused the records. The execution of order of sentence in ST No. 19/2017 of the JFCM- II, Vaikom, as confirmed by the Additional Sessions Court-V, Kottayam, in Crl.A. No. 105/2019 shall stand suspended ,subject to the condition that the petitioner deposits a sum of Rs.80,000/- (Rupees eighty thousand only)(being 20% of the fine amount) within a period of 60 days from today and upon executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the trial court.

                                                        Sd/- C. JAYACHANDRAN JUDGE




13-05-2022                          /True Copy/                                Assistant Registrar