Vincent vs State Of Kerala
2024 Latest Caselaw 26426 Ker

Kerala High Court

Vincent vs State Of Kerala on 3 September, 2024

Author: K.Babu

Bench: K. Babu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE K. BABU
         Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
            CRL.M.APPL.NO.1/2024 IN CRL.REV.PET NO. 916 OF 2024
       CRA 29/2021 OF ADDITIONAL SESSIONS COURT-V, THIRUVANANTHAPURAM
   CC 227/2008 OF JUDICIAL FIRST CLASS MAGISTRATE COURT-I, NEYYATTINKARA
APPLICANTS/REVISION PETITIONERS

  1. VINCENT, AGED 40, S/O RABI, BIYITT PARAKKL MELE PUTHEN VEEDU,
     CHAIKOTTUKONAM, KULATHUMMAL DESOM, NEYYATTINKARA VILLAGE,
     THIRUVANANTHAPURAM, PIN - 695571.
  2. SHIBU @ SANTHOSH, AGED 25, S/O CHINNATHAMPI, SHIBU
     BHAVAN, CHAIKOTTUKONAM, KULATHUMMAL DESOM, NEYYATTINKARA
     VILLAGE, THIRUVANANTHAPURAM, PIN - 695571.

RESPONDENT/RESPONDENT

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

     Application praying that in the circumstances stated therein the
High Court be pleased to suspend the execution of conviction and sentence
passed by Judgment dated 23.7.2024 in Crl Appeal No.29/2021 by the Court
of Addititonal Sessions Judge-V, Thiruvananthapuram which arose from the
Judgment of conviction and sentence dated 2.2.2021 in C.C.No.227/2008 of
the Court of Judicial First Class Magistrate Court-I, Neyyanttinkara,
pending disposal of the Crl.R.P.
     This application coming on for orders upon perusing the application
and upon hearing the arguments of M/S. R.T.PRADEEP, KULATHUR S.V.
PREMAKUMARAN NAIR, P.BIJIMON, M.BINDUDAS & NIRANJAN T. PRADEEP, Advocates
for the petitioners and of the PUBLIC PROSECUTOR for the respondent, the
Court passed the following:

                                                                     P.T.O.
                                           K.BABU, J.
                               -------------------------------------
                               Crl.R.P.No.916 of 2024 and
                                  Crl.M.A.No.1 of 2024
                                           in
                                 Crl.R.P.No.916 of 2024
                               ----------------------------------------
                           Dated this the 3rd day of September, 2024

                                             ORDER

Admit. The learned Public Prosecutor takes notice for the

respondent.

Heard both sides.

The execution of the impugned sentence imposed on the

petitioners/accused Nos.2 and 3 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 shall deposit the entire fine amount in the

Trial Court within a period of two months from today.

Sd/-

K.BABU JUDGE

VPK

03-09-2024 /True Copy/ Assistant Registrar