GEORGE VATTOLY Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred by the accused No.7 in C.C.No.1/2003 on the files of the Enquiry Commissioner and Special Judge, Thrissur (for short 'the court below'), challenging the judgment dtd. 3/9/2011, convicting him under Sec. 120B of the Indian Penal Code. He was sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.1,000.00 in default to suffer rigorous imprisonment for a period of one month.

(2.) During the pendency of the appeal, the accused No.7/ original appellant died. His legal heirs have been impleaded as additional appellant Nos. 2 and 3.

(3.) Additional appellant Nos. 2 and 3 filed an affidavit stating that they do not want to prosecute the appeal on merits and they are prepared to deposit the fine.