PRADEEPAN M K Vs. STATE OF KERALA

JUDGEMENT

(1.) THE above two appeals are filed under section 449 of Cr.P.C. by different sureties in S.C.No.37 of 2010 of the court of Additional Sessions Judge (Adhoc-II), Kottayam, who stood as sureties for the sole accused in the sessions case, challenging the order dated 30.6.2010 in M.C.No.15 of 2010 in the above sessions case. As per the above impugned order, the trial court has imposed a penalty of Rs.25,000/- each on the appellants under section 446 of Cr.P.C.

(2.) LEARNED counsel for the appellants in the above cases submitted that, by Annexure I judgment dated 29.2.2012, the learned Sessions Judge has already acquitted the accused who faced the prosecution for the offence under section 8(1) and (2) of the Abkari Act for whom the appellants stood as sureties and therefore the above order may be set aside or showing leniency, the penalty amount may be reduced.