Xxxxxx vs State Of Kerala
2023 Latest Caselaw 8146 Ker

CRL.A No.177/2023                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                         &
                       THE HONOURABLE MRS. JUSTICE C.S. SUDHA
               Monday, the 31st day of July 2023 / 9th Sravana, 1945
                                CRL.A NO.177 OF 2023
           SC 747/2018 OF FAST TRACK SPECIAL COURT, THIRUVANANTHAPURAM
   PETITIONER/ACCUSED:

          XXX

   RESPONDENT/STATE:

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


        This Criminal appeal coming on for orders upon perusing the appeal
   and    upon    hearing     the    arguments      of   M/S    SAM ISAAC
   POTHIYIL, S.SURAJA, MUHAMMED SUHAIR C.A., ABEY GEORGE, HARISH
   V.S., ABHIRAM SUNISH, Advocates for the petitioners and of the PUBLIC
   PROSECUTOR for the respondent, the court passed the following:

                                        ORDER

Registry is directed to issue certified copy of the judgment sought for by the learned counsel for the appellant.

Sd/- P.B.SURESH KUMAR,JUDGE

Sd/- C.S. SUDHA, JUDGE

31-07-2023 /True Copy/ Assistant Registrar