Kerala High Court
P.S.Sujeth vs State Of Kerala on 29 February, 2024
Author: P.Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 29th DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
CRL.REV.PET NO. 1002 OF 2012
AGAINST THE JUDGMENT DATED 01.12.2011 IN CRA 24/2010 OF IInd
ADDITIONAL SESSIONS COURT, THODUPUZHA
ST 1328/2007 OF JUDICIAL MAGISTRATE OF FIRST CLASS, (MUNSIFF
MAGISTRATE COURT) ADIMALI
REVISION PETITIONER/APPELLANT/ACCUSED:
P.S.SUJETH, AGED 42,
S/o SREEDHARAN, PUTHENPURACKAL VEEDU,
CHANGANACHERRYKKADA BHAGOM, BAISONVALLEY.P.O.
BY ADV SRI.PRAVEEN K. JOY
RESPONDENTS/RESPONDENT & STATE/COMPLAINANT:
1 STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,ERNAKULAM (REPRESENTED BY SUB
INSPECTOR, RAJAKKAD POLICE STATION).
2 RAJAPPAN.O.N, (DIED)
S/o NARAYANAN, UDUMBANMALA HOUSE, BAISONVALLY.P.O,
BAISONVALLY VILLAGE, UDUMBANCHOLA TALUK,IDUKKI DISTRICT.
ADDL.R3 SANTHA, AGED 60 YEARS,
W/o LATE O.N RAJAPPAN, UDUMBANCHOLA HOUSE,
BISONVALLEY P.O, BISONVALLEY VILLAGE, UDUMBANCHOLA TALUK,
IDUKKI DISTRICT - 685 565 (ADDITIONAL R3 IS IMPLEADED AS
PER ORDER DATED 29.02.2024 IN CRL.M.A.No.1/24 IN
CRL.R.P.No.1002/12)
BY ADVS. KRISHNENDHU V.B
HARIKRISHNAN V.A
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
29.02.2024, ALONG WITH Crl.Rev.Pet.1003/2012, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.R.P.Nos.1002 & 1003 of 2012 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
THURSDAY, THE 29th DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
CRL.REV.PET NO. 1003 OF 2012
AGAINST THE JUDGMENT DATED 01.12.2011 IN CRA 105/2011 OF IInd
ADDITIONAL SESSIONS COURT, THODUPUZHA
ST 626/2008 OF JUDICIAL MAGISTRATE OF FIRST CLASS, (MUNSIFF
MAGISTRATE COURT) ADIMALI
REVISION PETITIONER/APPELLANT/ACCUSED:
P.S.SUJETH, AGED 42,
S/o SREEDHARAN, PUTHENPURACKAL VEEDU,
CHANGANACHERRYKKADA BHAGOM, BAISONVALLEY.P.O.
BY ADV SRI.PRAVEEN K. JOY
RESPONDENTS/RESPONDENT & STATE/COMPLAINANT:
1 STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, REPRESENTED BY SUB
INSPECTOR, RAJAKKAD POLICE STATION.
2 JITHESH, S/o MOHANAN, UDUMBANMALA HOUSE, BAISONVALLY.P.O,
BAISONVALLY VILLAGE, UDUMBANCHOLA TALUK,IDUKKI DISTRICT.
BY ADVS. KRISHNENDHU V.B
HARIKRISHNAN V.A
BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N.R.
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
29.02.2024, ALONG WITH Crl.Rev.Pet.1002/2012, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
Crl.R.P.Nos.1002 & 1003 of 2012 3
ORDER
Crl.M.A.No.2/2024 and Crl.M.A.No.1/2024 respectively
were allowed by compounding the offence. The offence is
compounded and it will have the effect of acquittal of
accused against the charges levelled against him. The
accused is acquitted and set at liberty. Bail bond, if any,
executed will stand cancelled.
Both the Criminal Revision Petitions will stand allowed
accordingly.
Sd/-
P.SOMARAJAN
JUDGE
DMR/-
