Kerala High Court
Appellants/Accused vs State Of Kerala on 18 August, 2011
Author: P.S. Gopinathan
Bench: P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT :
THE HONOURABLE MR. JUSTICE P.S.GOPINATHAN
THURSDAY, THE 18TH AUGUST 2011 / 27TH SRAVANA 1933
Crl.Rev.Pet.No. 825 of 2002()
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CRA.43/2000 of III ADDL. SESSIONS COURT (ADHOC),
FAST TRACK COURT NO.I, THRISSUR
CC.448/1997 of JUDL. MAGISTRATE OF FIRST CLASS COURT, KODUNGALLUR
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REVN. PETITIONERS: APPELLANTS/ACCUSED 1,3,4 & 5"
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1. BHARATHAN, S/O. KUNJAMAN,
VALAVATH, MOOKAKUNNAM.
2. SAJEEVINI, W/O. BHARATHAN,
VALAVATH, MOOKAKUNNAM.
3. SAOUDAMINI, W/O. SANKARANARAYANAN,
VALAVATH, MOOKAKUNNAM.
4. PRAMA, W/O. VASISHTAN,
MADAKINKAL, VALAVATH, MOOKAKUNNAM.
BY ADV. SRI.M.SHAJU PURUSHOTHAMAN
RESPONDENT: RESPONDENT/COMPLAINANT:
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STATE OF KERALA, REP. BY THE
A.S.I. POLICE VALAPAD, REP. BY
PUBLIC PROSECUTOR, HIGH COURT OF KERALA.
PUBLIC PROSECUTOR SRI.VENUGOPAL M.R.
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 18/08/2011, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
CRL.R.P. 825/2002
ORDER ON CRL. M.P. 4689 OF 2002 IN CRL.R.P. 825/2002
// DISMISSED //
18TH AUGUST, 2011. SD/-
P.S. GOPINATHAN, JUDGE.
// TRUE COPY //
P.S. TO JUDGE.
KNC/-
"C.R."
P.S. GOPINATHAN, J.
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CRL. R.P. NO. 825 OF 2002
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DATED THIS, THE 18TH DAY OF AUGUST, 2011.
O R D E R
Revision petitioners are accused 1, 3,4 and 5 in C.C. 448 of 1997 on the file of the Judicial Magistrate of the First Class, Kodungallur. They, along with the second accused, were prosecuted by the Sub Inspector of Police, Valapad, in Crime No. 236 of 1997 alleging offence under Sections 143, 147,447,427 r/s 149 I.P.C. After trial, the second accused was found not guilty and the petitioners were found guilty. Taking into account of the facts and circumstances of the case and that petitioners 3 to 5 are ladies, the learned Magistrate was pleased to release the petitioners under Section 3 of the Probation of Offenders Act. The first revision petitioner was ordered to pay Rs. 2,000/- as compensation to the complainant under Section 357(3) of the Code of Criminal Procedure. Feeling aggrieved, they went in appeal before the Sessions Judge, Thrissur. The IIIrd Additional sessions Judge, to whom the appeal was made over, by judgment dated 26.4.2002 allowed the appeal in part. The conviction for offence under Sections 143 and 147 was set aside. The conviction for offence under Sections 447 and 427 IPC was sustained with the aid of Section 34 I.P.C. Assailing the legality, correctness and propriety of the above conviction and the order to pay CRL.R.P. 825/2002 2 compensation, this revision petition was filed.
2. I have heard Sri. Shaju Purushothaman, the learned counsel appearing for the petitioners and perused the judgments of the courts below. Having heard the counsel and perusing the records, I find little reason to interfere with the conviction for offence under Sections 447 and 427 r/w 34 I.P.C. The conviction is based upon cogent evidence. Learned counsel for the revision petitioners further submitted that the order to pay compensation under Section 357(3) of the Code of Criminal Procedure is not sustainable. I find merit in the submission because sub clauses (1) and (2) of Section 357 Cr.P.C. operate only when a sentence is imposed and in the case on hand no sentence is imposed. Therefore, order awarding compensation u/s. 357(3) Cr.P.C. is not sustainable. But, at the same time, I find that in a case of release under Section 3 of Probation of Offenders Act, the court is empowered u/s 5 of the Probation of Offenders Act to award compensation to the defacto complainant for the loss or injury sustained. The case on hand is a fit case to award compensation. Therefore, I find that the order of the courts below to pay compensation is not at all illegal and only the section is misquoted. Misquoting the section would not affect the core of the order. Other than that, I find no error, illegality or impropriety in the judgment impugned.
In the above circumstance, this revision petition is disposed of. CRL.R.P. 825/2002 3 While confirming the conviction, the order to pay compensation awarded by the trial court and confirmed in appeal is modified to one under Section 5 of the Probation of Offender's Act. In all other respects, order impugned is confirmed. The revision petitioner is granted one month to remit the compensation.
P.S. GOPINATHAN, (JUDGE) knc/-
CRL.R.P. 825/2002 4
P.S. GOPINATHAN, J.
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CRL. R.P. NO. 825 OF 2002
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DATED: 18TH AUGUST, 2011.
O R D E R