Vinayaprasad vs State Of Kerala
2023 Latest Caselaw 5278 Ker

CRL.A No.616/2023                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Thursday, the 20th day of April 2023 / 30th Chaithra, 1945
                  CRL.M.APPL.NO.1/2023 IN CRL.A NO. 616 OF 2023
         SC 61/2017 OF ADDITIONAL ASSISTANT SESSIONS COURT, IRINJALAKUDA
   APPELLANT/2ND ACCUSED:

          VINAYAPRASAD, AGED 31 YEARS,S/O.SIVADAS, PONATH HOUSE, VALAPPAD
          BEACH ,VALAPPAD DESOM, THRISSUR

   RESPONDENT/COMPLAINANT:

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


        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the conviction and sentence imposed upon
   the appellant by Judgment dated 17th day of March 2023 in SC No.61/2017 of
   the Additional Sessions Judge,Irinjalakuda and release the applicant on
   bail pending disposal of the above criminal appeal , in the interest of
   justice.


        This Application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S. SUSHANTH, C.K.PREM RAJ, PRASANTH
   V.C., MISNA SALEEM, Advocates for the petitioner and of PUBLIC PROSECUTOR
   for the respondent, the court passed the following:


                                        ORDER

Heard the learned counsel apearing for the appellant and the learned Public

Prosecutor.

The learned Public Prosecutor opposes the suspension of sentence since the

offences for which the appellant who is the 2nd accused in S.C.No.61 of 2017 was

convicted include the offence punishable under Section 307 of the Indian Penal

Code , 1860.

Considering the facts and circumstances of the case as are discernible from CRL.A No.616/2023 2/2

the judgment , the sentence is suspended on the petitioner/2nd accused executing

a bond for Rs.50,000/-(Rupees fifty thousand only) along with two solvent

sureties each for the like sum to the satisfaction of the Additional Sessions

Court , Irinjalakuda and on condition that he shall deposit the entire fine

amount within one month.

Sd/- P.G. AJITHKUMAR JUDGE

20-04-2023 /True Copy/ Assistant Registrar