Krishnakumar @ Babu vs State Of Kerala
2024 Latest Caselaw 17470 Ker

Kerala High Court

Krishnakumar @ Babu vs State Of Kerala on 21 June, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Friday, the 21st day of June 2024 / 31st Jyaishta, 1946
               CRL.M.APPL.NO.1/2024 IN CRL.A NO. 1030 OF 2024
SC 355/2018 OF SPECIAL JUDGE FAST TRACK SPECIAL COURT II, THRISSUR(SESSIONS
                              DIVISION THRISSUR)
APPLICANT/APPELLANT:

     KRISHNAKUMAR @ BABU AGED 48 YEARS S/O.RAMAKRISHNAN NAIR, KANDETH
     HOUSE, RAJEEV BHAVAN COLONY, MAYANNUR,THALAPPILLY, THRISSUR, PIN -
     679101

RESPONDENT/RESPONDENT:

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


     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the sentence imposed on the applicant by
the judgment, conviction and sentence in S.C.No.355/18 of the Court of
Special Judge, Fast Track Special Court-II, Thrissur (Sessions Division
Thrissur) dated 10.06.2024 and release the applicant on bail pending
dispoasl of the above criminal appeal.


     This Application coming on for orders upon perusing the
application and upon hearing the arguments of V.A.JOHNSON (VARIKKAPPALLIL)
Advocate for the petitioner and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:


                                                                      p.t.o
                     P.G. AJITHKUMAR, J.
     -----------------------------------------------------
                Crl.Appeal No.1030 of 2024
     ------------------------------------------------------
           Dated this the 21st day of June, 2024


                             ORDER

Admit.

Heard the learned counsel for the petitioner and the

learned Public Prosecutor.

2. The petitioner stands convicted and sentenced for

an offence punishable under Section 420 of the Indian Penal

Code, 1860. He has been awarded with a sentence of rigorous

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

Rs.50,000/-.

3. Having considered the nature of the accusation and

the submissions on either side, I am of the view that sentence

can be suspended subject to conditions. Petition is therefore

allowed.

The execution of the sentence imposed on the petitioner

is suspended and bail granted to him on his executing a bond

for Rs.1,00,000/- (Rupees One lakh only) with two solvent

sureties each for the like sum to the satisfaction of the trial

Court and subject to the condition that he shall deposit the

fine amount in the trial court within a period of one month.

During the bail period, he shall not get involved in any offence.

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

21-06-2024 /True Copy/ Assistant Registrar