Palullathil Sasi vs State Of Kerala
2024 Latest Caselaw 11575 Ker

Kerala High Court

Palullathil Sasi vs State Of Kerala on 23 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.Rev.Pet No.181/2024                         1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
               CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 181 OF 2024
          SC 553/2011 OF PRINCIPAL ASSISTANT SESSIONS JUDGE, THALASSERY
                    CRA 305/2019 OF SESSIONS JUDGE, THALASSERY
   APPLICANTS/REVISION PETITIONERS:

       1. PALULLATHIL SASI, AGED 58 YEARS, S/O. KRISHNAN, SITHAYALAM HOUSE,
          MOKERI AMSOM, KOORARA DESOM, KANNUR DISTRICT - 670694.
       2. V.P. SAJILESH @PADAYANI SAJILESH, AGED 33 YEARS, S/O.RAMAKRISHNAN,
          MANGALASSERI HOUSE, KADIROOR AMSOM, PONNIAM DESOM, KANNUR DISTRICT -
          670641.
       3. BIJU @BIJESH C.K., AGED 42 YEARS, S/O. KUMARAN, CHEROLI HOUSE,
          MOKERI AMSOM, KUNNOTH MUKKU DESOM, KANNUR DISTRICT - 670642.
       4. DINESHAN, AGED 45 YEARS, S/O. DAMODARAN, CHATHAMBALLI HOUSE, MOKERI
          AMSOM & DESOM, KANNUR DISTRICT - 670642.
       5. O.P. SURESH BABU @ O.P. BABU, AGED 51 YEARS, OTTAPILAVULLATHIL
          HOUSE, MOKERI AMSOM, KOORARA DESOM. NEAR A.K.G. READING ROOM, KANNUR
          DISTRICT - 670642.
       6. K.P.ROOPESH, AGED 42 YEARS, S/O. DAMU, MADATHIL HOUSE, KADIRUR
          AMSOM, CHUNDANGAPOYIL, KANNUR DISTRICT - 670641.
       7. P.K.SOORAJ, AGED 33 YEARS, S/O. SAHADEVAN, POOKKANDI PARAMBATH
          HOUSE, MOKERI AMSOM & DESOM, KADEPROM, KANNUR DISTRICT - 670642.

   RESPONDENT/RESPONDENT:

           STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
           KERALA, ERNAKULAM - 682 031.

        Application praying that in the circumstances stated therein the
   High Court be pleased to suspend the sentence imposed on the applicants by
   the judgment of guilty conviction and sentence in S.C.No.553 of 2011 on
   the files of the Court of the Assistant Sessions Judge, Thalassery, dated
   31-10-2019, as confirmed in part in Criminal Appeal No.305 of 2019 of the
   Court of the Sessions Judge, Thalassery, vide judgment dated 14-12-2023,
   and release the applicants on bail, pending disposal fo the above Criminal
   Revision Petition in the interest of justice.

        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.NIKITA J. MENDEZ, P.M.RAFIQ,
   M.REVIKRISHNAN, AJEESH K.SASI, SRUTHY N. BHAT, RAHUL SUNIL, SRUTHY K.K &
   SOHAIL AHAMMED HARRIS P.P., Advocates for the petitioners and of PUBLIC
   PROSECUTOR for the respondent, the Court passed the following:
 Crl.Rev.Pet No.181/2024                     2/2




                                       ORDER

Sentence of imprisonment alone is suspended on condition that the petitoners will execute a bond for Rs.1 Lakh with two solvent sureties for the likesum to the satisfaction of the trial court.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

23-04-2024 /True Copy/ Assistant Registrar