Rasayi vs State Of Kerala
2024 Latest Caselaw 32914 Ker

Kerala High Court

Rasayi vs State Of Kerala on 13 November, 2024

                                                       2024:KER:87173

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

        THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

 WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,

                                 1946

                  CRL.REV.PET NO. 624 OF 2018

      AGAINST THE JUDGMENT IN CRL.A NO.258 OF 2015 OF
ADDITIONAL DISTRICT & SESSIONS COURT, MUVATTUPUZHA ARISING
OUT OF THE JUDGMENT DATED 27.06.2015 IN SC NO.143 OF 2011 OF
ASSISTANT SESSIONS COURT, MUVATTUPUZHA
REVISION PETITIONER/APPELLANT/ACCUSED NO.1:

            RASAYI, AGED 34 YEARS
            S/O.RAMAKRISHNAN, VETTAMOLETH HOUSE,
            KINGINIMATTOM KARA, AIKKARANADU SOUTH VILLAGE,
            ERNAKULAM DISTRICT.
            BY ADVS.
            SRI.GEO PAUL
            SRI.E.A.HARIS
            SRI.C.R.PRAMOD
            SRI.SONU AUGUSTINE


RESPONDENT/RESPONDENT/COMPLAINANT:

            STATE OF KERALA
            REPRESENTED BY C.I.OF POLICE, PUTHENCRUZ POILCE
            STATION, BY PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM, PIN-682031.

            SMT.MAYA.M.N.-P.P.
     THIS    CRIMINAL   REVISION   PETITION   HAVING    COME   UP   FOR
HEARING ON 13.11.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                        2024:KER:87173

                        M.B.SNEHALATHA, J
             -------------------------------------------
                      Crl.R.P.No.624 of 2018
                -------------------------------------------
             Dated this the 13th November, 2024


                              ORDER

Revision petitioner/1st accused is reportedly no more. A

copy of the death certificate produced. Near relatives of the

revision petitioner/1st accused have not moved this Court to

prosecute this revision petition.

2. The impugned sentence against the 1 st accused is a

composite sentence of imprisonment and fine. Therefore, on the

death of the 1st accused, this revision filed by him abates only in

respect of imprisonment awarded against the revision

petitioner/1st accused.

3. The trial court shall take appropriate steps in

accordance with law to recover the fine amount imposed on the

1st accused from his estate.

The Crl.Revision Petition is disposed of as abated.

Sd/-

                                      M.B.SNEHALATHA
ab                                          JUDGE