Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.2058 OF 2008
[Arising out of SLP(Crl.)No.6770 of 2008]
VENUGOPALAN ... Appellant(s)
Versus
STATE OF KERALA & ANR. ... Respondent(s)
O R D E R
Leave granted.
Having heard learned counsel for the respective parties, and the submissions
made on behalf of the appellant, that the fine amount of Rs.25,000/- has already been
deposited, we while confirming the conviction, set aside the sentence regarding
imprisonment.
The judgment and order of the High Court is modified accordingly.
The appeal is disposed of with the aforesaid modification of the order
impugned.
...................J.
(ALTAMAS KABIR)
...................J.
(MARKANDEY KATJU)
New Delhi,
December 17, 2008.