CHAKLIAN CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in S.C.No. 485 of 2001 on the files of the Assistant Sessions Court, Payyannur.

(2.) The trial court convicted the revision petitioner under Section 55(g) of the Abkari Act and sentenced him to rigorous imprisonment for three years and a fine of Rs.1,00,000/-. In the appeal, the conviction was confirmed and the sentence was modified and reduced to rigorous imprisonment for one year and a fine of Rs.1,00,000/- under Section 55(g) of the Abkari Act. Aggrieved by the said conviction and sentence, this revision petition has been filed.

(3.) Heard.