Supreme Court - Daily Orders
State Of Kerala vs Jayanandhan @ Jayan on 8 October, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1952-1953 OF 2012
STATE OF KERALA Appellant(s)
VERSUS
JAYANANDHAN @ JAYAN Respondent(s)
O R D E R
We have heard Mr. M.T. George, learned counsel appearing for the appellant-State of Kerala and Mr. Renjith B. Marar, learned counsel appearing for the respondent at length today.
We do not find any reason to interfere with the judgment dated 09.02.2010 passed by the High Court of Kerala at Ernakulam.
In view of that, we find no merit in the criminal appeals filed by the State of Kerala.
Accordingly, the criminal appeals are dismissed.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
October 08, 2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.10.09 16:50:25 IST Reason: ITEM NO.101 COURT NO.12 SECTION IIB S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 1952-1953/2012 STATE OF KERALA Appellant(s) VERSUS JAYANANDHAN @ JAYAN Respondent(s) (with office report)
Date : 08/10/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. M.T. George, Adv.
Ms. Yoga Maya, Adv.
Mr. Jogy Scaria, AOR For Respondent(s) Mr. Renjith B. Marar, AOR Ms. Lakshmi N. Kaimal, Adv. Mr. Anas Muhammed Shamnad R., Adv. Ms. Anu Dixit Kaushik, Adv. UPON hearing the counsel the Court made the following O R D E R The criminal appeals are dismissed in terms of the signed order.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
(Signed order is placed on the file)