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.