M.M. ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Revision petitioners stood trial before the learned Magistrate for offences punishable under Section 292(2) r/w Section 34 I.P.C and Section 7 of Cinematograph Act, 1952 ( for short 'the Act'). Learned Magistrate convicted them under both the provisions and imposed sentences on them. Third accused, who was tried along with them, was acquitted.

(2.) The revision petitioners took the matter up in appeal before the Additional Sessions Judge, Kottayam. After considering the evidence, the learned Additional Sessions Judge dismissed the appeal confirming the conviction and sentence. Feeling aggrieved, the revision petitioners have come up before this Court.

(3.) Heard the learned Senior Counsel for the revision petitioners, Adv.Sri.M.Ramesh Chander and the learned Public Prosecutor Smt.M.Madhu Ben.