Manobi vs Kerala State
2023 Latest Caselaw 11760 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
         Thursday, the 16th day of November 2023 / 25th Karthika, 1945
                           CRL.REV.PET NO. 82 OF 2016
CRA 513/2014 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - II, NORTH PARAVUR
    CC 49/2003 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I, NORTH PARAVUR
 REVISION PETITIONERS/APPELLANTS/ACCUSED:

   1. MANOBI, AGED 30 YEARS, S/O.BABY, CHIRAYAM HOUSE, MURAVANTHURUTH
      KARA, VADAKKEKARA VILLAGE, PARAVUR TALUK, ERNAKULAM DISTRICT.
   2. SUDHI @ SUDHEESH    , AGED 29 YEARS, S/O.SAHADEVAN, PALLEKKATTU
      HOUSE, MURAVANTHURUTH KARA, VADAKKEKARA VILLAGE, PARAVUR TALUK,
      ERNAKULAM DISTRICT.
   3. UNNI, AGED 35 YEARS, S/O.GOPALAKRISHNAN, PALLEKKATTU HOUSE,
      MURAVANTHURUTH KARA, VADAKKEKARA VILLAGE, PARAVUR TALUK, ERNAKULAM
      DISTRICT.

 COMPLAINANT/RESPONDENT/RESPONDENT:

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


      This Criminal Revision Petition coming on for hearing upon perusing
 the petition and this Court's order dated 13.09.2023 and upon hearing the
 arguments of Sri.PAUL VARGHESE SRAMBICAL, Advocate for the petitioners and
 of PUBLIC PROSECUTOR for the respondent, the Court passed the following:
                   C.S.DIAS, J.
          ==================
            Crl.R.P.No.82 of 2016
          ==================
      Dated this the 16th November, 2023

                      ORDER

The revision petition is filed challenging

the concurrent judgments of the courts below

finding the revision petitioners guilty and

convicting them for the offences under Sections

447, 427, 323, 324, 341 read with Section 34 of

the Indian Penal Code. Despite this Court

posting the revision petition on 22.08.2023,

13.09.2023 and today, there is no

representation for the revision petitioners. As

the revision petition is of the year 2016 and is

pending consideration before this Court, I am

constrained to appoint an Amicus Curiae as per

the law laid down by the Honourable Supreme

Court in K. Muruganandam and others vs. Crl.R.P.No.82 of 2016

State [2021 (5) KHC 363] . Accordingly, I

appoint Sri.Rahul Raj P. as the Amicus Curiae

to assist this Court in disposing of the revision

petition.

The Registry is directed to show the name

of Sri.Rahul Raj P. in the cause list and also

provide him with the requisite records to

argue the revision petition.

Post for disposal on 13.12.2023.

sd/-

C.S.DIAS JUDGE rkc/16.11.2023

16-11-2023 /True Copy/ Assistant Registrar