ACHUTHAN, P. Vs. SAYISHKUMAR, N. AND ANOTHER

JUDGEMENT

(1.) The questions involved in this application are:

(2.) The petitioner is the father of Ambili who was allegedly murdered by her husband, the appellant in the Crl. Appeal (accused in the Sessions Case-first respondent in the present application). The appellant was found guilty by the Sessions Court for the offence under Sec. 302 of the Indian Penal Code and he was sentenced to undergo imprisonment for life and to pay a fine of Rs. 2 lakhs, and in default of payment of fine, to undergo rigorous imprisonment for two years. The Sessions Court held that the fine amount, if realised, will be equally paid to the children of the deceased. Challenging the conviction and sentence, the appellant filed the Criminal Appeal. Criminal Miscellaneous Application No. 5007 of 2014 is filed by the father of the deceased, to grant permission to him to assist the prosecutor through his counsel to defend the above appeal filed by the accused/appellant . The application is filed under Sec. 482 read with Sec. 301(2) of the Cr.P.C.

(3.) The learned counsel for the petitioner submitted that the application is maintainable under Sec. 301(2) as well as under Sec. 24(8) Crimial P.C. and that in the interests of justice, the application is liable to be allowed.