PALAPRA MUHAMMED ALIAS BAPUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS, the accused in S.C.No.136/1995 on the file of Sessions Court, Manjeri, were convicted and sentenced to rigorous imprisonment for eight years and compensation of Rs.25,000/- each to the dependents of the deceased and in default, to undergo rigorous imprisonment for a period of one year each. The conviction and sentence were confirmed by this Court under Annexure-B judgment. Though a special leave petition was filed before the Honourable Supreme Court, by Annexure-C order, it was dismissed. Case of the petitioners is that even though the period of imprisonment is over, on the failure of the petitioners to pay compensation within six months as provided under Annexure-A judgment, learned Sessions Judge is insisting that petitioners have to undergo the default sentence of rigorous imprisonment for one year.

(2.) LEARNED counsel appearing for he petitioners and learned Public Prosecutor were heard.