NAIR MOHAN SIVARAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of order dated 19.02.2015 passed by the High Court of Kerala at Ernakulam in Criminal Revision Petition No.1178 of 2005 whereby, while confirming the conviction of the appellant for the offences punishable under Sections 279 and 304A of the Indian Penal Code, 1860 ('IPC' for short) the High Court reduced the sentence to one month under the first count and to three months under the second count with a further direction to pay compensation of Rs.50,000.00.

(3.) While issuing notice, this Court had directed the appellant to implead the injured victim as also the legal representatives of the deceased as party respondents. An application for impleadment was therefore filed on behalf of the appellant seeking to implead the legal heirs of the deceased Shaji and the injured victim. Notices were thereafter issued to the legal heirs of the deceased as also to the injured victim.