ARIYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petition was filed against the order of the court below dismissing the appeal filed for non payment of costs which was ordered as a pre-condition for condoning the delay of 309 days. THE revision petitioner is a member of the tribal community and living in the interior of forests and the order of the court could not be properly communicated.

(2.) IN the circumstances, the order of the court below dismissing the appeal is set aside. The revision petitioner is granted 20 days from today onwards to deposit the amount of costs. On depositing the costs, the court shall admit the appeal and dispose of the same on merits. The execution proceedings shall be kept in abeyance till then. The Crl. R.P is disposed of accordingly.