SURESH AND ORS. Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos. 6 and 7 in SC 80 of 2010 on the file of the II Additional Sessions Judge, Thodupuzha, have preferred Crl A 465 of 2015 challenging the judgment dated 10/04/2015 passed by the said Court by which they were convicted and sentenced to undergo imprisonment for life and to pay fine of Rs. 25,000/ - each for offence punishable under Sec. 364A r/w Sec. 34 of the IPC and in default of payment of fine, to undergo rigorous imprisonment for one year each. They have also been convicted and sentenced to undergo rigorous imprisonment for six months each for offence under Sec. 342 r/w Sec. 34IPC. Accused No. 8 in the aforesaid Sessions Case has preferred Crl A 474 of 2015 challenging the conviction and sentence passed against him by the learned Sessions Judge. The aforesaid appellant has also been convicted and sentenced in the same manner as accused No. 6 and 7.

(2.) (a). Crl MA 5250 of 2015 has been preferred by the appellants in Crl A 465 of 2015 under Sec. 389(1) of the Code of Criminal Procedure, seeking suspension of the execution of sentence imposed against them.

(3.) Since identical questions are involved, the above applications are considered and disposed of together.