Jayaraj vs State Of Kerala
2023 Latest Caselaw 3559 Ker

Crl.Appeal. No.541 of 2022      1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
         FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                         CRL.A NO. 541 OF 2022
AGAINST THE ORDER/JUDGMENT in CRMP 200/2022 OF SPECIAL COURT-TRIAL
             OF OFFENCE UNDER SC/ST(POA)ACT1989, MANNARKKAD
APPELLANT/ACCUSED NOS. 1 TO 5:

     1       JAYARAJ,
             AGED 28 YEARS
             S/O.MANOHARAN, JANGAMTHARA, ELAPULLY.P.O, PALAKKAD, PIN
             - 678622
     2       VIJESH,
             AGED 26 YEARS
             S/O.MANOHARAN, JANGAMTHARA, ELAPULLY.P.O, PALAKKAD, PIN
             - 678622
     3       BIJU
             AGED 24 YEARS
             S/O.CHANDRAN, JANGAMTHARA, ELAPULLY.P.O, PALAKKAD, PIN
             - 678622
     4       VENKIDACHALAPATHI
             AGED 42 YEARS
             S/O.HIDAYYAN, JANGAMTHARA, ELAPULLY.P.O, PALAKKAD, PIN
             - 678622
     5       BALU
             AGED 30 YEARS
             S/O.AYYAPPAN, JANGAMTHARA, ELAPULLY.P.O, PALAKKAD, PIN
             - 678622
             BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENTS/DEFACTO COMPLAINANT:

     1       STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULUM, PIN - 682031
     2       PARVATHY
 Crl.Appeal. No.541 of 2022      2

             AGED 60 YEARS
             W/O.MANI, MECHERIPPADAM, ELAPPULLY, PALAKKAD, PIN -
             678622

OTHER PRESENT:

             PP M.C.ASHI



     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
24.03.2023,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Crl.Appeal. No.541 of 2022      3




                               V.G.ARUN J.
                    -------------------------------------
                       Crl.Appeal. No.541 of 2022
                     ---------------------------------
                Dated this the 24th day of March 2023

                              JUDGMENT

Learned Counsel for the petitioners submits that the issue

involved has been rendered infructuous. This is recorded and the

Criminal Appeal is dismissed as infructuous.

Sd/-

V.G.ARUN JUDGE dpk