Xxxxx vs State Of Kerala
2024 Latest Caselaw 13363 Ker

Kerala High Court

Xxxxx vs State Of Kerala on 23 May, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
 THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                    CRL.APPEAL NO. 590 OF 2024
 AGAINST THE JUDGMENT DATED 23.12.2023 IN SC NO.1690 OF
          2022 OF FAST TRACK SPECIAL COURT, PUNALUR
   CRIME NO.418/2022 OF Punalur Police Station, Kollam


APPELLANT/ACCUSED:

            XXXXX

            BY ADVS.
            K.SUDHINKUMAR
            S.NITHIN (ANCHAL)


RESPONDENT/STATE & COMPLAINANT:

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

            SMT.SHEEBA THOMAS, PUBLIC PROSECUTOR


     THIS       CRIMINAL   APPEAL   HAVING     COME   UP    FOR    FINAL
HEARING    ON     23.05.2024,    THE   COURT    ON    THE   SAME    DAY
DELIVERED THE FOLLOWING:
                                    2
Crl.Appeal.No.590 of 2024



                       P.G. AJITHKUMAR, J.
      -----------------------------------------------------------
                    Crl.Appeal No.590 of 2024
      -----------------------------------------------------------
               Dated this the 23rd day of May, 2024

                             JUDGMENT

The learned counsel for the appellant would submit that

Crl.Appeal No.283 of 2024 filed by the appellant challenging the

same judgment is pending consideration of this Court and this

appeal was happened to be filed without knowing about the filing

of the said appeal.

Since Crl.Appeal No.283 of 2024 is pending, the present

appeal is unnecessary. Therefore, this appeal is closed without

prejudice to the right of the appellant to pursue Crl.Appeal

No.283 of 2024.

Sd/-

P.G. AJITHKUMAR, JUDGE dkr