Basil vs State Of Kerala
2024 Latest Caselaw 30705 Ker

Citation : 2024 Latest Caselaw 30705 Ker
Judgement Date : 30 October, 2024

Kerala High Court

Basil vs State Of Kerala on 30 October, 2024

Author: K. Babu

Bench: K. Babu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
        Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
            CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 1157 OF 2024
           CRA 85/2019 OF ADDITIONAL SESSIONS COURT-IV THODUPUZHA
      CC 707/2019 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, IDUKKI
APPLICANTS/REVISION PETITIONERS/APPELLANTS/ACCUSED 1 & 2

  1. BASIL, S/o ANTONY, AGED 48, VELOOR HOUSE, MADAPRA PART, PRAKASH
     KARA, UPPUTHODU VILLAGE, IDUKKI - 685604.
  2. RIJO, S/o AUGUSTHY, AGED 38, VALAVANATTU HOUSE, MADAPRA PART,
     PRAKASH KARA. UPPUTHODU VILLAGE., IDUKKI - 685604.

RESPONDENTS/RESPONDENTS/COMPLAINANT & STATE

     STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
     KERALA, ERNAKULAM, PIN - 682 031.

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of sentence imposed on the
petitioner in Crl.Appeal No.85/2019 of the Sessions Court, Thodupuzha (IV
Additional Sessions Judge) in Crl Appeal No.85/2019 and the judgment dated
01.06.2019 in C.C.No.707 of 2015 of the Judicial First Class Magistrate
Court Idukki, in the interest of justice.
     This application coming on for admission upon perusing the
application and upon hearing the arguments of M/S.BINU PAUL, Advocate for
the petitioners and of the PUBLIC PROSECUTOR for the respondent, the Court
passed the following:
                                      K.BABU, J.
                       ------------------------------------
                              Crl.R.P No.1157 of 2024
                                          &
                   Crl.M.A.No.1 of 2024 in Crl.R.P No.1157 of 2024
                       ------------------------------------
                      Dated this the 30th day of October, 2024

                                      ORDER

Admit.

2. The learned Public Prosecutor takes notice for the

respondent.

3. Heard both sides.

4. The execution of the impugned sentence imposed on the

petitioners/revision petitioners shall stand suspended and bail

granted to them on their executing bond for Rs.50,000/- (Rupees

Fifty Thousand Only), each with two solvent sureties each for the

like sum to the satisfaction of the Trial Court.

The petitioners/revision petitioners shall also deposit the

entire fine amount in the Trial Court within a period of one month

from this date.