Full Judgment Text
REVISED
ITEM NO.1505 COURT NO.11 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No.1221 of 2018
(Arising out of SLP (Crl.) No.932 of 2018)
VILASINI APPELLANT(S)
VERSUS
THE STATE OF KERALA RESPONDENT(S)
Date : 25-09-2018 This appeal was called on for pronouncement of
Order today.
For Petitioner(s)
Mr.James P.Thomas, AOR
For Respondent(s)
Mr.C.K.Sasi, AOR
Hon’ble Mr.Justice Abhay Manohar Sapre pronounced the
judgment for the Bench comprising of His Lordship and
Hon’ble Mr.Justice S.Abdul Nazeer.
Leave granted.
The appeal is partly allowed in terms of signed
Reportable Order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
(Signed Reportable Order is placed in the file)
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.10.01
16:59:16 IST
Reason: