GOPINATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) The correctness of judgment and order dtd. 11/6/2021 passed by the High Court of Kerala in Criminal Appeal No. 800 of 2011 is challenged in appeal before this Court.

(3.) The appellant(A-1) was charge-sheeted for offence under Sec. 55(g) and 8(1) read with 8(2) of the Abkari Act and after facing trial was convicted for the afore-stated offences and sentenced to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.1,00,000.00 each, in default rigorous imprisonment for 1 year for each offence under Sec. 8(1) read with 8(2) and 55(g) of the Abkari Act and substantive sentences were directed to run concurrently.