XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Criminal Appeal (Victim) is as follows:

(2.) Heard Sri.P.Ramesh, learned counsel appearing for the appellant and Sri.Alex M. Thombra, learned Prosecutor appearing for the respondent State of Kerala.

(3.) The Sessions Court concerned has convicted the accused persons (A1 to A6) for various offences mentioned in the judgment and have also ordered sentences on them as mentioned in the judgment. Further, in para 103 of the said judgment dtd. 18/7/2016 rendered by the Sessions Court concerned in S.C.No.439/2015, it was specifically ordered that MO1 to MO5 properties would be given to PW1/lady defacto complainant/victim, etc. Further, we are told that the accused persons concerned have preferred Criminal Appeals as Criminal Appeal Nos.1069, 1101, 1072 of 2016, which are pending before this Court and further that, the defacto complainant has already got herself impleaded as additional respondent in these Criminal Appeals filed by the respective accused persons concerned, in the light of the dictum laid down by the Apex Court in Jagjeet Singh & Ors. v. Ashish Mishra alias Monu & anr. [(2022) 9 SCC 321, paras 22 & 23] regarding the participatory rights of victims in criminal trials, appeals, revisions, etc.