UDAYAKUMAR Vs. SUB INSPECTOR OF POLICE,

JUDGEMENT

(1.) This appeal has been filed by the sureties of the accused No.2 in S.C.No.1421/2001 on the files of the Additional Sessions Court (for the trial of Abkari Cases), Neyyattinkara against the order passed in M.C.No.40/2006 dtd. 3/1/2007.

(2.) The appellants stood as sureties for accused No.2 in S.C.No.1421/2001 on executing a bond of Rs.25,000.00 each. The accused No.2 absconded and non bailable warrant was issued against him. Thereafter, the court below initiated proceedings under Sec. 446 of the Cr.P.C. against the appellants. On receipt of the notice under Sec. 446 of Cr.P.C., the appellants appeared at the court below. However, they could not produce the accused. They pleaded for leniency. Thereafter, the court below imposed a penalty of Rs.20,000.00 each to the appellants as per the impugned order. The said order is under challenge in this appeal

(3.) Heard both sides.