Sudarsanan vs State Of Kerala
2024 Latest Caselaw 17217 Ker

Kerala High Court

Sudarsanan vs State Of Kerala on 20 June, 2024

Author: K. Babu

Bench: K. Babu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
          Thursday, the 20th day of June 2024 / 30th Jyaishta, 1946
                CRL.M.APPL.NO.1/2024 IN CRL.A NO.703 OF 2024
    SC 1760/2019 OF SPECIAL COURT FOR SC/ST (POA) ACT CASES,KOTTARAKKARA
APPLICANTS/APPELLANTS:

  1. SUDARSANAN, AGED 44 YEARS, S/O KUTTAPPAN, MARAPPATTU VEEDU, MCRA-72,
     THIRUMULLAVARAM P.O., MANAYILKULANGARA CHERI, KOLLAM WEST VILLAGE .
     KOLLAM DISTRICT, PIN - 691012.
  2. SREEDHARAN UNNI @ SREEDHARAN, AGED 47 YEARS, S/O KUTTAPPAN,
     MARAPPATTU VEEDU, MCRA-72, THIRUMULLAVARAM P.O., MANAYILKULANGARA
     CHERI, KOLLAM WEST VILLAGE , KOLLAM DISTRICT, PIN - 691012.
  3. YOGIDASAN, AGED 59 YEARS, S/O KUTTAPPAN, MARAPPATTU VEEDU, MCRA-72,
     THIRUMULLAVARAM P.O., MANAYILKULANGARA CHERI, KOLLAM WEST VILLAGE,
     KOLLAM DISTRICT, PIN - 691012.

RESPONDENT/RESPONDENT:

     STATE OF KERALA
     REPRESENTED BY THE PUBLIC PROSECUTOR,
     HIGH COURT OF KERALA,
     ERNAKULAM, PIN - 682031


     Application praying that in the circumstances stated therein the
High Court be pleased to issue an interim order suspending the execution
of the sentence imposed on the applicants in judgment dated 15.03.2024 in
SC No.1760 of 2019 on the file of the Special Judge, Special Court for
SC/ST (POA) Act Cases, Kottarakkara, pending final disposal of the above
Criminal Appeal.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.M.T.SURESHKUMAR, MANJUSHA K,
SREELAKSHMI SABU, Advocates for the petitioners and of the PUBLIC
PROSECUTOR for the respondent,the court passed the following:




                                                                    P.T.O.
                                    K.BABU, J.
                      -------------------------------------------
                             Crl.M.A.No.1 of 2024
                                          in
                             CRL.A.No.703 of 2024
                     ---------------------------------------------
                    Dated this the 20th day of June, 2024

                                       ORDER

Notice served to the victim. He appeared in person.

Heard both sides.

2. The execution of the impugned sentence

imposed on the petitioners/appellants shall stand

suspended and bail granted to them on their executing

bond for Rs.50,000/- (Rupees Fifty Thousand Thousand

Only) each, with two solvent sureties each for the like

sum to the satisfaction of the Trial Court.

The petitioners/appellants shall also deposit

Rs.10,000/- (Rupees Ten Thousand only) each, being part

of the fine amount, in the Trial Court within one month

from this date.

Sd/-

K.BABU, JUDGE kkj

20-06-2024 /True Copy/ Assistant Registrar