RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been filed by the accused in S.C.No.384/2001 on the files of the Additional Sessions Court, Mavelikara against the judgment dated 16.9.2006.

(2.) The court below found the accused guilty for the offence punishable under Section 55(a) of the Abkari Act and he was convicted for the said offence. He was sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.1,00,000/-, in default to undergo rigorous imprisonment for a further period of one year.

(3.) When the appeal came up for hearing, the learned counsel for the appellant, Sri. Rinny Stephen, submitted that the appellant passed away. Thereafter, opportunity was given to take steps to implead the legal heirs of the appellant. Today, when the appeal is taken up, the learned counsel for the appellant submits that, the legal heirs conveyed him that they are not interested to come on record and to proceed with the appeal.