ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Crl. Revision Petition is to the judgment dtd. 30/12/2004 in C.C.No.288 of 2002 convicting the revision petitioner/accused under Ss. 51(a) and 52A r/w 63 of the Copyright Act, 1957 ('the Act' for short) passed by the Judicial First Class Magistrate Court-I, Kannur and confirmed by the Sessions Court, Thalassery, in the judgment dtd. 24/1/2012 in Crl.Appeal No.15 of 2005.

(2.) The prosecution case is that the accused was found engaged in the sale of fake audio cassettes on 10/10/2001 at 16.00hrs on the footpath in front of building bearing No.KM 35/1203 at the northern side of the road leading to Muneeswaran kovil in Kannur.

(3.) The offences were detected by the Sub Inspector of Police, Kannur Town Police Station. The Additional Sub Inspector of Police, Kannur Town Police Station, conducted a part of the investigation. The Sub Inspector of Police, Kannur Town Police Station, completed the investigation and submitted the Final Report.