Hamsa vs State Of Kerala
2024 Latest Caselaw 5463 Ker

Kerala High Court

Hamsa vs State Of Kerala on 16 February, 2024

Crl.Appl.No.2010 of 2006




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
               THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
 FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                             CRL.A NO. 210 OF 2006
     AGAINST THE ORDER/JUDGMENT SC 234/2001 OF ADDITIONAL
                    DISTRICT COURT (ADHOC)-II, KALPETTA
APPELLANT/S:

                 HAMSA
                 SRUTHI NAGAR, KABANIGIRI P.O.,, PADICHIRA AMSOM,
                 BATHERY TALUK.
                 BY ADVS.
                 SRI.GRASHIOUS KURIAKOSE (SR.)
                 SRI.PRANOY K.KOTTARAM


RESPONDENT/S:

                 STATE OF KERALA
                 PROSECUTOR, HIGH COURT OF KERALA,, ERNAKULAM.
                 BY ADV PUBLIC PROSECUTOR


OTHER PRESENT:

                 SEENA C...GP



         THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
16.02.2024,            THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Crl.Appl.No.2010 of 2006




                                 P.G. AJITHKUMAR, J.
                             .........................................
                              Crl.Appl.No.210 of 2006
                 ................................................................
                 Dated this the 16th day of February, 2024


                                       JUDGMENT

This is an appeal challenging conviction and sentence of the

appellant. He was convicted for offences under Section 324 and

326 of the Indian Penal Code. He was sentenced to undergo simple

imprisonment for a period of three years and to pay a fine of

Rs.5,000/- for the offence under Section 326 and to undergo simple

imprisonment for a period of one year and to pay a fine of

Rs.5,000/- under Section 324 of the Indian Penal Code.

2. The learned Public Prosecutor placed on record a

report of the Station House Officer, Puthuppally Police Station

appended with a copy of the death certificate of the appellant. He

expired on 18.09.2015. Fine also forms part of the sentence, but

nobody has come forward to prosecute the appeal so far.

Therefore, the appeal in so far the sentence of imprisonment

is concerned stands abated and dismissed. Records are directed to

be consign in the record room since the appeal concerning the fine

part of the sentence survives.

Sd/-

P.G. AJITHKUMAR, JUDGE Dxy