RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal against the judgment of the trial court for convicting the appellant under Section 8(1) and (2) of the Abkari Act.

(2.) Heard the learned counsel for the appellant and the learned Public Prosecutor.

(3.) Learned counsel for the appellant reported that the appellant expired. I have carefully perused the records and gone through the judgment as this is a case involving composite sentence of imprisonment and fine.