JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are accused Nos.1 and 2 in S.C.No.42/2001 on the file of the III Additional Sessions Judge (Adhoc) Fast Track Court I, Thrissur. The above case is chargesheeted by the Circle Inspector of Police, Chalakkudy against the appellants, and another alleging the offences punishable under Sections 364 and 307 r/w 34 IPC .

(2.) After filing this appeal, the counsel who filed the above appeal has relinquished the vakalath, and hence this court issued notice to the appellants. Even though several postings were given, the police were not able to serve notice to the appellants. Therefore this court on 3.10.2019 passed the following order:

(3.) Thereafter, the III Additional Sessions Judge, Thrissur reported that non bailable warrant was issued against the appellants. It is also reported that the proceedings under Section 446 Cr.P.C were also initiated against the sureties. The III Additional District and Sessions Judge reported that strict direction had been given to the Station House Officer, Athirappilly (Vettilappara) Police Station, to serve nonbailable warrants and notices. Even then, the police were not able to locate the appellants. On 22.11.2019, this court passed the following order: