RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) CHALLENGING the judgment dated 30/10/2002 in S.C.No.128 of 2000 of the court of the 3rd Additional Sessions Judge, (Fast Track No.I), Thrissur the sole accused therein preferred this appeal, as he is convicted and sentenced for the offence under Section 58 of the Abkari Act.

(2.) DURING the pendency of the above appeal the original appellant died and consequently his legal heirs approached this Court by filing Crl.M.Appln.No.11534 of 2005 under Section 394(2) of Cr.P.C. to implead themselves as additional appellants 2 to 4 in the above appeal and to prosecute the appeal and the same was allowed by this Court by order dated 12/8/2005.

(3.) ON the above allegation, Cr.No.18 of 1997 was registered in the Mala Excise Range and on completing the investigation a formal charge was laid in the Judicial First Class Magistrate Court, Chalakkudy, from where the case was subsequently committed to the Sessions Court, wherein S.C.No.128 of 2000 was instituted and eventually transferred to the present trial court for disposal.