P.V. John vs State Of Kerala
2023 Latest Caselaw 269 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MRS. JUSTICE C.S. SUDHA
        FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                         CRL.A NO. 414 OF 2007
 (JDUGMENT DATED THIS THE 03-05-2006 OF THE JUDICIAL FIRST CLASS
  MAGISTRATE-IV, KOCHI) LEAVE GRANTED AS PER ORDER 15.09.2006 IN
                         CRL.L.P.NO.401/2006.
APPELLANT/COMPLAINANT:

            P.V. JOHN,
            PULICKANTHARA HOUSE,
            NEAR KOTTANKANU TEMPLE,
            VENNALA P.O., ERNAKULAM.
            BY ADVS.
            SRI.T.C.MOHANDAS
            SMT.S.CHITHRA
            SRI.T.M.SUNIL


RESPONDENT/STATE AND ACCUSED:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM.
    2       T.P. MURALIDHARAN
            S/O.M.NARAYANA MENON,
            31/224A,, PUSHPANJALI,
            VYTTILA P.O., ERNAKULAM.
            BY ADVS.
            SRI.SANAL .P.RAJ- PUBLIC PROSECUTOR
            SRI.V.S.BOBAN
            V.S.BOBAN
            SOJAN MICHEAL


     THIS CRIMINAL APPEAL HAVING COME UP FOR FINAL HEARING ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.Appeal No.414 of 2007

                                                  2




                                          C.S.SUDHA, J
                              -------------------------------------------
                                    Crl.Appeal No.414 of 2007
                               -------------------------------------------
                            Dated this the 06th day of January, 2023


                                        JUDGMENT

When the matter was taken up for hearing, it is submitted by the learned

counsel for the appellant that the appeal has become infructous. Hence, the appeal is

dismissed as infructous.

Sd/-

C.S.SUDHA JUDGE

Jms/06.01