Nagirsha N.K vs M/S. Poulose Rubbers
2024 Latest Caselaw 8743 Ker

Kerala High Court

Nagirsha N.K vs M/S. Poulose Rubbers on 27 March, 2024

Author: P.Somarajan

Bench: P.Somarajan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                      CRL.REV.PET NO. 324 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 29.11.2022 IN CRA NO.168 OF 2022
    OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - II, NORTH
              PARAVUR / I ADDITIONAL MACT, NORTH PARAVUR
        AGAINST THE ORDER/JUDGMENT DATED 27.04.2022 IN CC NO.208 OF
        2016 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, ANGAMALY
REVISION PETITIONER/APPELLANT/ACCUSED:

            NAGIRSHA N.K ,
            AGED 46 YEARS,
            S/O. KOYA, NADAKKAPARAMBIL HOUSE, ERAYAMKUDY P.O,
            MAMBRA, THRISSUR DISTRICT., PIN - 680308
            BY ADVS.
            T.J.LAKSHMANAN IYER
            K.B.ARUNKUMAR


RESPONDENT/RESPONDENTS/COMPLAINANT AND STATE:

    1       M/S. POULOSE RUBBERS,
            MOOKKANNOOR, REPRESENTED BY ITS SOLE PROPRIETOR, M.J
            POULOSE, S/O. JACOB, MAIPPAN HOUSE, MOOKKANNOOR P.O,
            ANGAMALY, ERNAKULAM DISTRICT., PIN - 683577
    2       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA
            ERNAKULAM, PIN - 682031


            PP SRI SANGEETHARAJ N.R


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 324 OF 2024

                                         2


                                      ORDER

When the matter came up for hearing, the learned

counsel for the revision petitioner fairly submitted

that there is no reason not to concur with the

concurrent findings rendered by the trial court and

the first appellate court regarding conviction and

order of sentence, but wanted three months time to

pay the fine amount. Hence, three months time is

granted. The revision petition will stand dismissed

with a direction not to take any coercive steps

against the petitioner for a period of three months.

Within that time, the petitioner shall appear before

the trial court to receive the sentence.

The Criminal Revision Petition will stand

dismissed in limine.

Sd/-

P.SOMARAJAN JUDGE msp