PATTAKKA SURESH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Two life convicts in two different cases seek suspension of the execution of their sentence and to be released on bail for pursuing higher studies invoking Sec. 389(1) of Cr.P.C.

(2.) The applicant in Crl.M.A.No.3/2023 in Crl.Appeal.No.740/2018 is the ninth accused in SC No.421/2009 on the file of the Additional Sessions Court IV, Thalasserry and the applicant in Crl.M.A.No.2/2023 in Crl.Appeal.No.1099/2018 is the second accused in SC No.374/2011 on the file of the Additional Sessions Court III, Thalasserry. Both were convicted and sentenced to life imprisonment for the offence, among other things, under sec. 302 of IPC. The former is serving the sentence in the Open Prison and Correctional Home, Cheemeni Kannur, while the latter is serving the sentence in the Central Prison, Kannur, for more than five years.

(3.) Both the applicants appeared for the entrance examination for the LL. B Course conducted by the Kerala Law Entrance Commissioner for the academic year 2023-24 and came out successful. The applicant in Crl.M.A.No.3/2023 in Crl.Appeal.No.740/2018 secured admission at KMCT Law College, Kuttippuram, Malappuram, for the three-year LL. B Course, while the applicant in Crl.M.A.No.2/2023 in Crl.Appeal.No.1099/2018 secured admission at Sree Narayana Law College, Poothotta, Ernakulam, for the five-year LL. B Course.