Augustin S.A vs State Of Kerala
2023 Latest Caselaw 7036 Ker

Crl.Rev.Pet No.671/2023                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
              Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945
                CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 671 OF 2023
        ST 23/2014 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, THRISSUR
        CRA 108/2015 OF ADDITIONAL DISTRICT & SESSIONS COURT -IV, THRISSUR
   REVISION PETITIONER/APPELLANT/ACCUSED:

           AUGUSTIN S.A, AGED 57 YEARS, S/O ANTONY, SRAMBIKKAL HOUSE
           ERAVIMANGALAM, MOORKKANIKKARA, THRISSUR - 680 014.

   RESPONDENTS/STATE AND COMPLAINANT:

       1. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682 031.
       2. JOY PAUL, AGED 60 YEARS, KANJIRATHINGAL HOUSE, CHENTHRAPINNI,
          THRISSUR - 680 687 REPRESENTED BY ITS POWER OF ATTORNEY HOLDER,
          RADHAKRISHNAN @ NATHAN, AGED 56 YEARS, S/O SANKARANKUTTY,
          KOLANTHARA HOUSE, CHENTHRAPINNI, THRISSUR - 680 687.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence in the judgment dated
   28.04.2023 in Crl.Appeal No.108/2015 before the 4th Additional Sessions
   Judge, Thrissur and the judgment dated 18.04.2015 in S.T.NO.23/2014 on the
   files of the Judicial Additional Chief Judicial Magistrate Court,
   Thrissur.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.K.I.SAGEER & MUHAMMED YASIL,
   Advocates for the petitioner and of PUBLIC PROSECUTOR for the first
   respondent, the Court passed the following:

                                            ORDER

The execution of the sentence imposed on the petitioner shall be suspended, on the petitioner executing a bond for Rs.25,000/- with two solvent sureties for the like amount, to the satisfaction of the trial court and on further condition of the petitioner depositing Rs.5,000/- towards the fine imposed.

Sd/-

V.G.ARUN, JUDGE

22-06-2023 /True Copy/ Assistant Registrar