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Judgment
12 paragraphs · 210 wordsThe composite sentence of imprisonment and fine was awarded by the trial court as well as the appellate court for the offence punishable under
Sections 55(a), 56(b) and 58 of the Kerala Abkari Act.
The learned counsel for the revision petitioners submitted that the revision petitioners are no more.
The learned Senior Public Prosecutor, on instructions, submits that the revision petitioners are no more.
The sentence of imprisonment stands abated consequent to the death of the revision petitioners/accused. However, the sentence of fine does not
abate.
The learned Senior Public Prosecutor submits that it is practically not possible to trace out the legal heirs of the revision petitioners/accused at this
point of time. Hence, it is requested that the revision petition may be closed, without prejudice to the rights of the legal heirs if any, to get the revision
re-open, if deemed necessary.
In the result, this revision petition stands closed, without prejudice to the rights of the legal heirs of the revision petitioners/accused to get the revision
re-open, if deemed necessary. The Registry is directed to send back the records to the trial court for execution of the sentence of fine as against the
legal heirs of the revision petitioners/accused, in accordance with law.