Jayachandran vs State Of Kerala
2022 Latest Caselaw 5497 Ker

Crl.Rev.Pet No.355/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                    Friday, the 20th day of May 2022 / 30th Vaisakha, 1944

                     CRL.M.APPL.NO.1/2022 IN CRL.REV.PET NO. 355 OF 2022

        CRIMINAL APPEAL NO. 203/2017 BEFORE THE 1ST ADDITIONAL SESSIONS COURT,
                                  THIRUVANANTHAPURAM

       SC.NO. 1075/2010       BEFORE THE 1ST ADDITIONAL ASSISTANT SESSIONS COURT-I,
                                      THIRUVANANTHAPURAM

   PETITIONERS/REVISION PETITIONERS:

       1. JAYACHANDRAN, AGED 57 YEARS, PLAVILAKATHU VEEDU, TC 4/631, SREEVILAS
          LANE, KOWDIAR VILLAGE, THIRUVANANTHAPURAM, PIN - 695003
       2. JAYALEKSHMI, AGED 59 YEARS, MARUTHARAVILA VEEDU, KUNDAMANKADAVU,
          MAITHRI NAGAR, THIRUMALA VILLAGE, THIRUVANANTHAPURAM, PIN - 695006
       3. JAMUNA DEVI, AGED 54 YEARS, SAROVARAM VEEDU, TC 4/641 (1), SREEVILAS
          LANE, KOWDIAR VILLAGE, THIRUVANANTHAPURAM., PIN - 695003

   RESPONDENT/RESPONDENT:

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

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the execution of the sentence ordered by
   the Learned 1st Additional Sessions Court, Thiruvananthapuram by the
   judgment dated 16.02.2022 in Criminal Appeal No. 203/2017 on its file,
   altering the sentence of the Learned 1st Addl.Asst.Sessions Court,
   Thiruvananthapuram by its judgment dated 17.10.2017 in S.C.No.1075/2010,
   pending disposal of the above Crl.R.P., so as to secure the ends of
   justice.
        This Application coming on for admission upon perusing the
   application and upon hearing the arguments of SAMPATH V. TOMS, AMBROSE
   JUDE DCRUZ, Advocates for the petitioners and of PUBLIC PROSECUTOR
   Advocates for the respondent, the court passed the following:
                                      ORDER

The execution of the sentence shall stand suspended and bail is granted to the petitioners on condition that they shall execute a bond for Rs.1,00,000/- (Rupees One Lakh only) each with two solvent sureties for the like sum each and on further condition that they shall deposit the entire fine amount within a period of one month at the court below.

                                                   Sd/- DR. KAUSER EDAPPAGATH JUDGE




20-05-2022                           /True Copy/                             Assistant Registrar