Jayamma @ Beena vs State Of Kerala
2024 Latest Caselaw 13135 Ker

Kerala High Court

Jayamma @ Beena vs State Of Kerala on 23 May, 2024

Author: P.Somarajan

Bench: P.Somarajan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN
      THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                    CRL.REV.PET NO. 549 OF 2024
  AGAINST THE ORDER/JUDGMENT IN CRA NO.20 OF 2014 OF DISTRICT &
                     SESSIONS COURT, ALAPPUZHA
  AGAINST THE JUDGMENT DATED 21.12.2013 IN CC NO.1310 OF 2011 OF
         JUDICIAL FIRST CLASS MAGISTRATE COURT, RAMANKARY
REVISION PETITIONER/APPELLANT/ACCUSED:

          JAYAMMA @ BEENA, AGED 45 YEARS,
          W/O. UTHAMAN, MOOTHERIL HOUSE, MITHRAKKARI MURI,
          MITHRAKKARI P.O., ALAPPUZHA, PIN - 689595
          BY ADVS.
          B.PRAMOD
          ATHUL M.V.


RESPONDENTS/RESPONDENTS/STATE & LEGAL HEIRS OF THE DECEASED
COMPLAINANT:
     1     STATE OF KERALA, REP. BY PUBLIC PROSECUTOR, HIGH COURT
           OF KERALA, ERNAKULAM., PIN - 682031
     2     2. BINCY CHACHAPPAN
           W/O.CHACHAPPANVATTACHIRAYIL, MITHRAKKARY P.O.,
           ALAPPUZHA ., PIN - 689595
     3     CRESTO DEVASSIA, S/O CHACHAPPANVATTACHIRAYIL,
           MITHRAKKARY P.O., ALAPPUZHA, PIN - 689595
     4     CHRISTY V.C, D/O CHACHAPPANVATTACHIRAYIL, MITHRAKKARY
           P.O., ALAPPUZHA, PIN - 689595
     5     CHRIS CHACHAPPAN, (MINOR)
           D/O CHACHAPPANVATTACHIRAYIL, MITHRAKKARY P.O.,
           ALAPPUZHA REPRESENTED BY HER MOTHER BINCYCHACHAPPAN,
           PIN - 689595
           BY ADVS.
           SAIBY JOSE KIDANGOOR
           BENNY ANTONY PAREL
           RESTEM Y.R.
           PRAMITHA AUGUSTINE
           NAZRIN BANU
           IRINE MATHEW
           ADRISYA S.
           PUBLIC PROSECUTOR SRI. C.N.PRABHAKARAN
     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 549 OF 2024

                                        2


                                     ORDER

The Crl.M.A. No.6 of 2024 is allowed by

compounding the offence. The offence is compounded

and it will have the effect of acquittal of accused.

It is reported that the accused has already been

arrested and detained. Hence, there will be an order

of release the accused forthwith.

The Criminal Revision Petition will stand allowed

accordingly.

Sd/-

P.SOMARAJAN JUDGE msp CRL.REV.PET NO. 549 OF 2024

APPENDIX OF CRL.REV.PET 549/2024

PETITIONER ANNEXURES Annexure A-1 A TRUE COPY OF THE RECEIPT DATED 15-02-2019 ISSUED BY RESPONDENTS 2 AND 3 UPON RECEIVING RS 50,000/- FROM THE PETITIONER