Xxxxxx vs State Of Kerala
2024 Latest Caselaw 19030 Ker

Kerala High Court

Xxxxxx vs State Of Kerala on 28 June, 2024

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
              Friday, the 28th day of June 2024 / 7th Ashadha, 1946
                 CRL.M.APPL.NO.1/2024 IN CRL.A NO. 1072 OF 2024

      SC 585/2020 OF FAST TRACK SPECIAL COURT (POCSO), PARAPPANANGADI

APPELLANTS/APPELLANTS:

  1. XXXXXX
  2. XXXXXX

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
applicants/appellants by the judgment of conviction and sentence in
S.C.No.585/2020 dated 31.05.2024 passed by the Fast Track Special
Court(POCSO) Parappanangadi,pending disposal of the above criminal appeal
in the interests of justice.


     This Application coming on for orders upon perusing the application
and upon hearing the arguments of M/S.P.VENUGOPAL, SRILAKSHMI T.S
Advocates for the petitioners,and of the PUBLIC PROSECUTOR for the
respondent, the court passed the following:


                                                                        p.t.o
                                   P.G. AJITHKUMAR, J.
                  -----------------------------------------------------------
                             Crl.Appeal No.1072 of 2024
                  -----------------------------------------------------------
                       Dated this the 28th day of June, 2024

                                         ORDER

Crl.Appeal

Admit.

List on 22.08.2024.

The petitioners/appellants were sentenced to pay fine

only.

The learned counsel for the petitioners would submit that

the petitioners come from a lower strata of the society and

they are not a position to pay the fine, immediately.

Considering the said fact and other circumstances of the

case, time is granted to the petitioners to make payment of

the fine till the disposal of the appeal, on their executing

bonds for Rs.25,000/- (Rupees Twenty Five Thousand Only)

each with two solvent sureties to the satisfaction of the trial

court.

Sd/-

P.G. AJITHKUMAR, JUDGE SK

28-06-2024 /True Copy/ Assistant Registrar