AJAY RASTOGI, J. - (1.) Leave granted.
(2.) The correctness of the judgment passed by the High Court of Kerala dtd. 24/11/2020 in Criminal Appeal No. 460 of 2006 is a subject matter of challenge in appeal before this Court.
(3.) The appellant, after facing trial, was convicted for the offence under Sec. 55(a) of the Abkari Act and Sec. 309 IPC and was sentenced to undergo simple imprisonment for 3 years and to pay a fine of Rs.1,00,000.00 (Rupees One Lakh only) each, in default of payment of fine, to undergo simple imprisonment for one year under Sec. 55(a) of Abkari Act and further sentenced to pay fine of Rs.2,000.00 (Rupees Two Thousand only) under Sec. 309 IPC by the learned Additional Sessions Judge by judgment dtd. 7/10/2005.;