P.Ajayakumar vs Benny Jacob
2024 Latest Caselaw 23229 Ker

Kerala High Court

P.Ajayakumar vs Benny Jacob on 2 August, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
                        CRL.REV.PET NO. 2175 OF 2007
AGAINST THE JUDGMENT DATED 28.02.2007 IN CRA NO.480 OF 2006
OF ADDITIONAL DISTRICT COURT (ADHOC)-II, ALAPPUZHA ARISING
OUT    OF   THE   JUDGMENT       IN    CC    NO.377      OF    2006   OF   JUDICIAL
MAGISTRATE OF FIRST CLASS -II, CHERTHALA
REVISION PETITIONERS/APPELLANTS/ACCUSED:

       1     P.AJAYAKUMAR
             PLAVUNGAL HOUSE, THIRUMLA, THURAVOOR P.O.,,
             CHERTHALA.
       2     K. PADMANABHAN SO. KRISHNAN
             PLAVUNGAL HOUSE, THRUMALA, THURAVOOR P.O.,,
             CHERTHALA.
             BY ADV SRI.M.P.ASHOK KUMAR

RESPONDENT/RESPONDENT/COMPLAINANT:

       1     BENNY JACOB
             S/O.LATE A.L.JACOB
             ARACKAL HOUSE, A.L. JACOB ROAD,
             ERNAKULAM DISTRICT.
       2     STATE OF KERALA
             REP. BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA.
             BY ADVS.
             SRI.JOHN VIPIN
             SRI.SHAIJAN C.GEORGE

OTHER PRESENT:

             SRI.RENJITH.T.R, SR.PP


THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
02.08.2024,       THE    COURT        ON    THE   SAME        DAY   DELIVERED   THE
FOLLOWING:
 Crl.RP.No.2175/2007

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   Crl.R.P. No.2175 of 2007
             ----------------------------------------------
           Dated this the 02nd day of August, 2024


                              ORDER

This criminal revision petition is filed against the

judgment in C.C.No.377/2006 on the file of the Judicial First

Class Magistrate Court-II, Cherthala, which was confirmed by

the Additional Sessions Court (Fast Track) - II, Alappuzha in

Crl.Appeal No.480/2006.

2. When this criminal revision petition came up for

consideration, the counsel for the petitioners submitted that

the revision petitioners are no more. This Court directed the

Public Prosecutor to verify the same. The Public Prosecutor,

after verifying the same, submitted that the 1st revision

petitioner died on 18.03.2009 and the 2 nd revision petitioner

died on 16.12.2018.

3. Even though the revision petitioners died, the

revision will not be abated. Therefore this Court perused the

impugned judgment. After going through the judgment, I see

no reason to interfere with the same.

There is no merit in this case. This criminal revision

petition is dismissed.

sd/-

                                        P.V.KUNHIKRISHNAN
JV                                             JUDGE