Ambily Vinod vs K.M Mathew
2023 Latest Caselaw 9809 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                  OP(CRL.) NO. 700 OF 2023
AGAINST THE ORDER/JUDGMENT IN CRL.A. NO. 37/2023 OF DISTRICT
           COURT & SESSIONS COURT,PATHANAMTHITTA


PETITIONER/APPELLANT/ACCUSED:



          AMBILY VINOD
          AGED 42 YEARS
          W/O VINOD KUMAR V.G., THEKKUMPARAMBIL HOUSE,
          KADAMANITTA P.O., NARANGANAM VILLAGE,
          PATHANAMTHITTA DISTRICT, PIN - 689649
          BY ADVS.
          MANU RAMACHANDRAN
          M.KIRANLAL
          R.RAJESH (VARKALA)
          SAMEER M NAIR
          SAILAKSHMI MENON
          ABHISHEK JOHNSON


RESPONDENTS/RESPONDENTS/ACCUSED & STATE:



    1     K.M MATHEW
          AGED 73 YEARS
          S/O THOMAS MATHAI, KARUMALA OLICKKAL HOUSE,
          KADAMANITTA MURI, NARANGANAM VILLAGE,
          PATHANAMTHITTA DISTRICT, PIN - 689649
    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682031
 OP(CRL.) NO.700 OF 2023


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PRESENT:

           SMT. SEENA. C, PUBLIC PROSECUTOR



      THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION
ON 13.09.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP(CRL.) NO.700 OF 2023


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            P.V.KUNHIKRISHNAN, J.
            --------------------------------
           OP(Crl.) No. 700 of 2023
     ----------------------------------------------
 Dated this the 13th day of September, 2023


                          JUDGMENT

The petitioner in this case was convicted by the

trial court under Section 138 proceedings and an

appeal was filed before the Sessions Court,

Pathanamthitta. The Sessions Court suspended the

sentence with certain conditions.

This Original Petition(Crl.) is filed challenging the

conditions in Ext.P6 order by which the appellate

court directed to deposit 20% of the compensation

amount, as a condition to suspend the sentence. The

learned counsel appearing for the petitioner want to

modify that order. The petitioner has to approach the OP(CRL.) NO.700 OF 2023

appellate court itself for modification of the same.

Granting liberty to the petitioner to approach the

appellate court to modify Ext.P6 order, this Original

Petition(Crl.) is closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE OP(CRL.) NO.700 OF 2023

APPENDIX OF OP(CRL.) 700/2023 PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT IN S.T NO. 1018/2016 ON THE FILES OF JUDICIAL FIRST CLASS MAGISTRATE'S COURT-I, PATHANAMTHITTA EXHIBIT P2 THE TRUE COPY OF THE JUDGMENT DATED 09.05.2023 IN S.T NO. 1018/2016 ON THE FILES OF JUDICIAL FIRST CLASS MAGISTRATE'S COURT-I, PATHANAMTHITTA EXHIBIT P3 THE TRUE COPY OF THE MEMORANDUM OF CRL.APPEAL NO.37/2023 ON THE FILES OF SESSIONS COURT, PATHANAMTHITTA EXHIBIT P4 THE TRUE COPY OF THE CRL.M.P NO.4242/2023 IN CRL.APPEAL NO. 37/2023 ON THE FILES OF SESSIONS COURT, PATHANAMTHITTA EXHIBIT P5 THE TRUE COPY THE DEPOSITION OF THE 1ST RESPONDENT/COMPLAINANT IN S.T NO. 1018/2016 ON THE FILES OF JUDICIAL FIRST CLASS MAGISTRATE'S COURT-I, PATHANAMTHITTA EXHIBIT P6 THE TRUE COPY OF THE ORDER DATED 08.06.2023 IN CRL.M.P NO.4241/2023 IN CRL.APPEAL NO. 37/2023 OF SESSIONS COURT, PATHANAMTHITTA RESPONDENTS EXHIBITS :NIL //TRUE COPY// PA TO JUDGE