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Supreme Court - Daily Orders

Sajeev vs State Of Kerala on 20 July, 2023

Bench: Abhay S. Oka, Sanjay Karol

                                                    1


     ITEM NO.101                             COURT NO.11                  SECTION II-B

                                  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).   1134/2011

     SAJEEV                                                              Appellant(s)

                                                VERSUS

     STATE OF KERALA                                                     Respondent(s)

     ([ PART-HEARD BY : HON'BLE ABHAY S. OKA AND HON'BLE SANJAY KAROL,
     JJ. ][ AS FIRST ITEM ] )
     WITH
     Crl.A. No. 567/2015 (II-B)

     Date : 20-07-2023 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ABHAY S. OKA
                             HON'BLE MR. JUSTICE SANJAY KAROL

     For Appellant(s)                  Mr. R Basant, Sr. Adv.
                                       Mr. Vijay Kumar, AOR
                                       Mr. M Gireesh Kumar, Adv.
                                       Mr. Ankur Kulkarni, Adv.
                                       Mr. Sharath S Janarathanan, Adv.

                                       Mr. Renjith B. Marar, Adv.
                                       Mr. Santhosh M.J., Adv.
                                       Ms. Lakshmi N. Kaimal, AOR
                                       Mr. Arun Poomulli, Adv.
                                       Mr. Davesh Kumar Sharma, Adv.
                                       Ms. Ashu Jain, Adv.

     For Respondent(s)                 Mr. Harshad V. Hameed, AOR
                                       Mr. Dileep Poolakkot, Adv.
                                       Mr. Subhash Chandran K.r., Adv.
                                       Mrs. Ashly Harshad, Adv.
                                       Ms. Anupriya, Adv.

                             UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified These appeals are being argued from yesterday. Unfortunately, Digitally signed by Jayant Kumar Arora Date: 2023.07.21 we find that depositions of material witnesses are not placed on 13:28:27 IST Reason:

record. We also find that most of the lawyers who are appearing have not gone through the record of the Trial Court. 2 Normally, the entire material in the form of depositions of the witnesses and other relevant documents produced before the Trial Court, are part of the appeal paperbooks. Then, it may not be necessary for the lawyers to see the original record. Therefore, in this case, we need better assistance.
In view of this situation, we appoint Mr. Gaurav Agarwal, Advocate as Amicus Curiae to assist the Court.
Registry will make available soft copies of the record to Mr. Gaurav Agarwal, Advocate and a copy of the appeal paperbooks. The soft copies of the record be also supplied to the learned counsel for the parties.
A copy of this order be supplied to Mr. Gaurav Agarwal, Advocate.
List these appeals on 09.08.2023, as part-heard. In the meanwhile, the State will get translation of the depositions or other material documents in English, if the same is not yet available.
     (POOJA SHARMA)                                             (AVGV RAMU)
SENIOR PERSONAL ASSISTANT                                    COURT MASTER (NSH)