Supreme Court - Daily Orders
Shajan Mathew vs The State Of Kerala on 4 November, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.27 COURT NO.4 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 32640/2019
(Arising out of impugned final judgment and order dated 27-02-2018
in CRA No. 468/2014 passed by the High Court Of Kerala At
Ernakulam)
SHAJAN MATHEW Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.153881/2019-CONDONATION OF DELAY IN FILING and
IA No.153883/2019-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Vijay Kumar, AOR
(SCLSC)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the petitioner is a convict, delay of 466 days in filing the special leave petition is condoned.
We have heard Mr. Vijay Kumar, learned counsel who has been nominated through Supreme Court Legal Services Committee to appear and argue on behalf of the petitioner.
Learned counsel has taken us through the evidence and also the reasoning in the impugned judgment of the High Court as well as the Trial Court.
We do not find any ground warranting interference with the verdict of conviction of the petitioner.
Signature Not Verified Digitally signed by The special leave petition is accordingly dismissed. MAHABIR SINGH Date: 2019.11.05 14:46:21 ISTReason: Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER BRANCH OFFICER