RADHAMANI AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal was filed under Sec. 449 of the Code of Criminal Procedure, 1973.

(2.) The appellants were the sureties of the accused in S.C. No.1396/2019 before the Assistant Sessions Court, Karunagappally. As per the impugned order, the appellants were directed to pay a penalty Rs.40,000.00 each. The appellants impugn the said order in this appeal.

(3.) Heard the learned counsel for the appellants and the learned Public Prosecutor.