Supreme Court - Daily Orders
Sathiyamoorthy vs State Rep. By Inspector Of Police on 8 May, 2014
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ITEM NO.35 COURT NO.11 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).6873/2013
(From the judgement and order dated 27/08/2012 in CRLA No.238/2006,
of The HIGHCOURT OF MADRAS AT MADURAI)
SATHIYAMOORTHY & ORS. Petitioner(s)
VERSUS
STATE REP. BY INSPECTOR OF POLICE & ANR. Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP)
Date: 08/05/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. S. Gowthaman,Adv.
Mr. K. Paari V., Adv.
Mr. Sethu Mahendran, Adv.
For Respondent(s) Mr. Siddharth Luthra, ASG (AC)
Mr. Satyam Thareja, Adv.
Mr. R.Chandrachud,Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
The appellant Sathiyamoorthy is convicted under Sections 148 and 325 read with Section 149 of the Indian Penal Code and sentenced to undergo one year rigorous imprisonment and three years rigorous imprisonment respectively. He has been also sentenced to pay fine of Rs.1,000/- (Rupees one thousand only). Appellant Manikandan was convicted under Sections 148 and 341/325 read with Section 149 of the Indian penal Code and sentenced to undergo one year rigorous imprisonment and three years rigorous imprisonment respectively and to pay a fine of Rs.1,000/- (Rupees one thousand only). Appellants Karaisamy, Anand, Karunkan and Machhaikal are convicted under Sections 148 and 325 read with Section 149 of the Indian Penal and sentenced to undergo one year rigorous imprisonment and three years 2 rigorous imprisonment respectively and to pay a fine of Rs.1,000/- each.
The High Court has reduced the sentence of the appellants under Section 325 of the Indian Penal Code to two years rigorous imprisonment. The appellants are stated to be in custody for more than six months.
We have heard learned counsel for the parties at some length. We are informed that the complainant and the appellants have arrived at a compromise. In fact, application for weeking permission to compromise is filed. In the circumstances, we direct that the appellants be released on bail in the sum of Rs.30,000/- (Rupees thirty thousand only) each with one or two sureties each to make up the amount. Any additional conditions may be put by the concerned court.
List the matter on 8.8.2014.
[Gulshan Kumar Arora] [Indu Pokhriyal]
Court Master Court Master