RETNAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Having faced prosecution for the offences punishable under Sections 58, 55(a), (g) and (h) of the Abkari Act, the accused, after trial, was found guilty of the offences punishable under Sections 55 (b) and (g) of the Act. She was convicted and sentenced to suffer rigorous imprisonment for a period of 2= years each and to pay a fine of 1,00,000/- each, with a default clause of simple imprisonment for a further period of three months each.

(2.) The prosecution story reads thus :

(3.) The court, before which the final report was laid, took cognizance of the offence. Finding that the offence is exclusively triable by a court of Sessions, the said court committed the case to Sessions Court, Thiruvananthapuram under Section 209 Cr.P.C., after following the necessary procedures. The Sessions Court, Thiruvananthapuram made over the case to the Additional Sessions Court, Fast Track Court (Adhoc) No.II for trial and disposal.