P.C.Renjith vs Industrial Credit & Development ...
2024 Latest Caselaw 4498 Ker

Kerala High Court

P.C.Renjith vs Industrial Credit & Development ... on 6 February, 2024

Author: P.Somarajan

Bench: P.Somarajan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         TUESDAY, THE 6th DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                      CRL.REV.PET NO. 1132 OF 2023
 AGAINST THE JUDGMENT DATED 24.06.2009 IN CRA 308/2004 OF ADDITIONAL
                   SESSIONS COURT (ADHOC)-II, KOTTAYAM
           CC 154/2003 OF CHIEF JUDICIAL MAGISTRATE, KOTTAYAM
REVISION PETITIONER/APPELLANT/ACCUSED:

             P.C.RENJITH, AGED 56 YEARS,
             S/o CHELLAPPAN, PANDIYALACKAL HOUSE,
             THUMBOLI.PO, ALAPPUZHA DISTRICT.

             BY ADVS. P.K.JOSE
                      TESSY JOSE


RESPONDENTS/RESPONDENT/COMPLAINANT:

     1       INDUSTRIAL CREDIT & DEVELOPMENT SYNDICATE LIMITED,
             REPRESENTED BY ITS JUNIOR OFFICER P.NARASIMHA RAO,
             REGIONAL OFFICE, SHASTRI ROAD, KOTTAYAM.

     2       STATE OF KERALA,
             REP BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM, KOCHI-31.

             BY PUBLIC PROSECUTOR SRI SANGEETHARAJ N R


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.P.No.1132 of 2023                   2




                                       ORDER

Notice to the first respondent was served by paper

publication and the publication was also produced. Heard

the counsel for revision petitioner. The counsel for

respondent remained absent and nobody even represented the

matter.

2. The learned counsel for the revision petitioner

fairly submitted that there is no reason to interfere with

the concurrent findings of judgment of conviction. But, the

sentence does not reflect a proper balance. Being a

statutorily created offence, it is fit and proper to reduce

the sentence. The substantive sentence ordered directing

six months imprisonment will stand deleted by modifying to

a fine amount of Rs.70,000/- (Rupees seventy thousand

only), in default to undergo simple imprisonment for three

months. The parties shall appear before the trial court to

receive the sentence within a period of two months from

today.

The Criminal Revision Petition will stand allowed in

part accordingly by modifying the sentence as above.

Sd/-

P.SOMARAJAN

JUDGE

DMR/-