Sivarajan vs State Of Kerala
2023 Latest Caselaw 5291 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
       MONDAY, THE 24TH DAY OF APRIL 2023 / 4TH VAISAKHA, 1945
                    CRL.REV.PET NO. 1476 OF 2003
 AGAINST THE ORDER/JUDGMENT IN CRA 128/1997 OF ADDITIONAL DISTRICT &
     SESSIONS COURT (ADHOC) FAST TRACK COURT II, PATHANAMTHITTA
  ST 1135/1995 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, THIRUVALLA
REVISION PETITIONER/APPELLANT/ACCUSED:

           SIVARAJAN,
           ALAPPATTU KUNNEL, KUNNAMTHANAM, KUNNAMTHANAM VILLAGE.

           BY ADV SRI.V.PHILIP MATHEW


RESPONDENTS/RESPONDENTS/COMPLAINANT/STATE:

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

           SRI.SANAL.P.RAJ, PP


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
24.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 1476 OF 2003

                                   2

                               ORDER

This Revision Petition was preferred by the accused in

ST.1135/95 on the file of Judicial First Class Magistrate-I, Thiruvalla.

The offence against him was under Section 51(a) of the Kerala Police

Act. The Magistrate Court convicted the revision petitioner and

sentenced him to undergo rigorous imprisonment for one month and

to pay a fine for Rs.200/-. On appeal filed before the Sessions Court,

appellate court reversed the sentence and altered it to simple

imprisonment for 15 days and to pay a fine of Rs.200/-.

2. When the matter is taken up today, learned Public

Prosecutor submits that the appellant is no more. He placed

communication received from Sri.Vipin Gopinathan, Station House

Officer, Keezhvaipoor Police Station.

In the light of above, this Revision Petition is dismissed as

abated.

Sd/-

A.MUHAMED MUSTAQUE JUDGE mpm