- (1.) We have heard Mr. R. Basant, learned Senior Counsel appearing for the appellant viz., Chandran and Mr. M. Yogesh Kanna, learned counsel appearing for the respondent-State and perused the record.
(2.) By order dated 31.1.2017, this Court granted time to the learned counsel for the respondent-State to seek instructions for extending the same benefit of commutation and remission under section 433 of the Code of Criminal Procedure (for short, the 'Cr.P.C.') to the appellant viz., Chandran, which was already granted to the appellants/co-accused viz., Ravi @ Ravikumar and Sreekumar, by the respondent-State.
(3.) On the last date of hearing, it was also submitted that the appellant - Chandran is, on all counts, similarly placed as the other two co-accused viz., Ravi @ Ravikumar and Sreekumar and there is no reason why the same benefit under section 433 Cr.P.C. as granted to the aforesaid two co-accused, be not extended to him.;