Kerala High Court
Jayakrishnan vs State Of Kerala on 7 August, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
CRL.REV.PET NO. 1817 OF 2012
AGAINST THE ORDER/JUDGMENT, CRL.A 324/2010 OF ADDITIONAL DISTRICT
COURT & MOTOR ACCIDENT CLAIMS TRIBUNAL, NORTH PARAVUR
CC 1407/2003 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, ALUVA
REVISION PETITIONER/APPELLANT/ACCUSED NO.2:
BINOJ,
AGED 29 YEARS, S/O. MATHAI,
PARAYIL HOUSE, MAKKADU, NEDUMBASSERY VILLAGE,
ERNAKULAM DIST. - 683 589.
BY ADVS.
AJIT G ANJARLEKAR
G.P.SHINOD(K/000626/1995)
ATUL MATHEWS(K/1675/2018)
GOVIND PADMANAABHAN(K/925/2010)
RESPONDENT/RESPONDENT/COMPLAINANT:
1 STATE OF KERALA
REP. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
*R2 RAMASWAMY MUTHUKUNNU
AGED 58 YEARS, S/O.MUTHUKANNU,
PRESENTLY RESIDING AT NO: 03, 1ST FLOOR,
SHRI SWAMIVARI SADANAMA, NISARGA LAYOUT,
NEAR R G RESORT, RAILWAY STATION 2ND STAGE,
HOSUR ROAD, MALUR, KOLAR DISTRICT,
KARNATAKA - 563 160.
PERMANENTLY RESIDING AT 663-A, NORTH STREET,
KARAMBAYAM, THANJAVUR, PATTUKKOTTAI, TAMILNADU - 614 626.
*( ADDL. R2 IS IMPLEADED AS PER ORDER DATED 07.08.2023
IN Crl. MA.1/2022).
SRI. B. SURJITH - ADVOCATE
SRI. C.N PRABHAKARAN - PUBLIC PROSECUTOR
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
07.08.2023, ALONG WITH CRL.R.P.NO.1905/2012, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.RP. Nos. 1817 & 1905 of 2012
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
CRL.REV.PET NO. 1905 OF 2012
AGAINST THE ORDER/JUDGMENT, CRL.A 336/2010 OF ADDITIONAL DISTRICT
COURT & MOTOR ACCIDENT CLAIMS TRIBUNAL, NORTH PARAVUR
CC 1407/2003 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, ALUVA
REVISION PETITIONER/APPELLANT/1ST ACCUSED:
JAYAKRISHNAN
AGED 28 YEARS, S/O.KRISHNAN POTHUVAL,
KRISHNA NIVAS, MEKKAD, NEDUMBASSERY,
ERNAKULAM - 683 589.
BY ADVS.
SRI.G.P.SHINOD
SRI.MANU V.
SRI.RAM MOHAN.G.
RESPONDENT/RESPONDENT/COMPLAINANT/STATE:
1 STATE OF KERALA
REPRESENTED BY ITS PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
*R2 RAMASWAMY MUTHUKUNNU
PAGED 58 YEARS, S/O.MUTHUKANNU,
PRESENTLY RESIDING AT NO: 03, 1ST FLOOR,
SHRI SWAMIVARI SADANAMA, NISARGA LAYOUT,
NEAR R G RESORT, RAILWAY STATION 2ND STAGE,
HOSUR ROAD, MALUR, KOLAR DISTRICT,
KARNATAKA - 563 160.
PERMANENTLY RESIDING AT 663-A, NORTH STREET,
KARAMBAYAM, THANJAVUR, PATTUKKOTTAI,TAMILNADU- 614 626.
*( ADDL. R2 IS IMPLEADED AS PER ORDER DATED 07.08.2023
IN Crl. MA.1/2023).
B.SURJITH - ADVOCATE
SRI. NOUSHAD K.A - PUBLIC PROSECUTOR
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
07.08.2023, ALONG WITH CRL.R.P.NO.1817/2012, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.RP. Nos. 1817 & 1905 of 2012
3
BECHU KURIAN THOMAS, J.
...................................................
Crl.RP. Nos. 1817 & 1905 of 2012
.................................................................
Dated this the 07th day of August, 2023
ORDER
In view of the separate orders of today in Crl.M.A. No. 2 of
2023 in Crl.R.P No.1817/2012 and Crl.M.A No.3 of 2023 in Crl.R.P.
No.1905/2012, the conviction and sentence imposed on the first
and second accused in C.C.No.1407/2003 on the files of the Judicial
First Class Magistrate's Court I, Aluva is hereby set aside and the
accused are acquitted.
Revision petitions are allowed.
Sd/-
BECHU KURIAN THOMAS,
JUDGE
Rvm
Crl.RP. Nos. 1817 & 1905 of 2012
APPENDIX OF CRL.REV.PET 1817/2012
PETITIONER ANNEXURES
Annexure A THE ORIGINAL AFFIDAVIT DATED 24.08.2022
SWORN TO BY THE DEFACTO COMPLAINANT/2ND
RESPONDENT.
Crl.RP. Nos. 1817 & 1905 of 2012
APPENDIX OF CRL.REV.PET 1905/2012
PETITIONER ANNEXURES
Annexure A THE ORIGINAL AFFIDAVIT DATED 24/08/2022
SWORN TO BY THE DEFACTO COMPLAINANT/PROPOSED
2ND ADDITIONAL RESPONDENT
