Sophy And Another vs State Of Kerala
2023 Latest Caselaw 10469 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                    CRL.REV.PET NO. 723 OF 2007
     AGAINST THE JUDGMENT DATED 15.11.2006 IN CRA 156/2006 OF
           ADDITIONAL DISTRICT COURT (ADHOC), THODUPUZHA
        CC 457/2003 OF CHIEF JUDICIAL MAGISTRATE ,THODUPUZHA


PETITIONER/APPELLANT/ACCUSED:

    1      SOPHY,
           W/O. SEBASTIAN
           PANACHICKAL VEEDU,
           MELPLURAPUZHA,
           PURAPUZHA VILLAGE.

    2      SEBASTIAN,
           S/O.DEVASIA
           PANACHICKAL VEEDU,
           MELPLURAPUZHA,
           PURAPUZHA VILLAGE.

           BY ADVS.
           SRI.SHAJI THOMAS PORKKATTIL
           SRI.BINU PAUL



RESPONDENT/RESPONDENT/COMPLAINANT:

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

           BY ADV. SRI SANAL P RAJ, PUBLIC PROSECUTOR




     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR HEARING ON
30.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   CRL.REV.PET NO. 723 OF 2007

                                  2




                                ORDER

When the matter came up for admission

hearing, the learned counsel for the petitioners

fairly submitted that they are not pressing the

revision as there is no merits for the revision.

Hence, the submission is recorded. The Crl.R.P

is dismissed as not pressed.

Sd/-

P.SOMARAJAN JUDGE SPV