Muhammed Yousaf @ Sajid vs The State Of Kerala
2023 Latest Caselaw 3430 Ker

CRL.A No.25/2023                             1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE K. BABU
                   Friday, the 24th day of March 2023 / 3rd Chaithra, 1945

                                    CRL.A NO.25 OF 2023

            CMP 2016/2022 IN SC NO.80/2016 OF THE SESSIONS COURT, MANJERI


   APPELLANT/PETITIONER:


          MUHAMMED YOUSAF @ SAJID
          S/O SAIDALVI, NAMBRATH (H), 39/231, FLOWER ENCLAVE, BTS
          MAMANGALAM,EDAPPALLY, ERNAKULAM DISTRICT - 682026.

   RESPONDENT/STATE:

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


        This Criminal appeal coming on for orders upon perusing the appeal
   and    upon     hearing     the     arguments      of    M/S.    RENJITH
   B.MARAR,LAKSHMI.N.KAIMAL,ARUN POOMULLI,PREETHA S CHANDRAN,ABHIJITH
   SREEKUMAR,JOSEPH KIRAN D. THEKKEKARA, Advocates for the petitioner and of
   the PUBLIC PROSECUTOR for the respondent, the court passed the following:




                                                                             P.T.O.
 CRL.A No.25/2023                               2/3




                                        K.BABU, J.
                              --------------------------------------
                                  Crl.A.No.25 of 2023
                              --------------------------------------
                        Dated this the 24th day of March, 2023

                                        ORDER

The appellant was accused No.2 in S.C.No.80 of

2016 on the file of the Court of Session, Manjeri Division.

The trial Court convicted him for the offences punishable

under Sections 302, 120-B, 201 r/w Section 34 of IPC.

This Court acquitted him as per annexure A1 judgment.

2. This appeal is filed under Section 454 of

Cr.P.C.. Appeal under Section 454 lies to the Court to

which appeals originally lie from convictions.

Post before the appropriate Division Bench.

Sd/-

                                                                K.BABU,
                                                                 JUDGE
           kkj




24-03-2023                       /True Copy/                           Assistant Registrar
 CRL.A No.25/2023                    3/3

                     APPENDIX OF CRL.A 25/2023
Annexure A1        A TRUE COPY OF THE JUDGEMENT DATED 14.02.2022 OF THIS

HON'BLE COURT IN CRL.A.NO.1022/2016.

24-03-2023 /True Copy/ Assistant Registrar