SANIL KUMAR K Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners are the accused in the case C.C.No.519/2008 on the file of the Court of the Judicial First Class Magistrate, Kuthuparamba.

(2.) The trial court found the petitioners guilty of the offence punishable under Section 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') and convicted them thereunder. The trial court sentenced them to undergo rigorous imprisonment for a period of three months each and to pay a fine of Rs.2,000/- each and in default of payment of fine, to undergo simple imprisonment for a period of two months each.

(3.) The petitioners filed Crl.A.No.122/2013 in the Court of Crl.R.P.No.1248/2019 Session, Thalassery challenging the conviction entered and the sentence imposed against them by the trial court. The appellate court concurred with the findings of the trial court and confirmed the conviction as well as the sentence and dismissed the appeal. The concurrent findings of guilty, conviction and sentence made against the petitioners by the courts below are challenged in this revision petition.