JOJO Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in the case C.C.No.566/2012 on the file of the Court of the Judicial First Class Magistrate, Mannarkkad.

(2.) The trial court found the petitioner and two other accused in the case guilty of the offence punishable under Section 51(1A) of the Wild Life (Protection) Act, 1972 and convicted them thereunder. The trial court sentenced them to undergo rigorous imprisonment for a period of three years and also to pay a fine of Rs.10,000/- and in default of payment of fine, to undergo simple imprisonment for a period of four months.

(3.) The petitioner has filed Crl.Appeal No.125/2019 before the Court of Session, Palakkad challenging the order of conviction and sentence passed against him by the trial court.