LALICHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) This Criminal Appeal is filed by the sole accused in S.C. No. 274 of 2013 on the file of the First Additional Sessions Judge, Thodupuzha, aggrieved by the conviction recorded and sentence imposed by the Judgment dated 22.11.2013 and the Judgment of the High Court of Kerala at Ernakulam dated 25.01.2017 passed in Criminal Appeal No. 1701/2013.

(3.) The appellant herein was prosecuted for offence punishable under Section 8(2) and Section 63 of Kerala Abkari Act. It was the case of the prosecution that when the Excise Inspector Peerumedu Excise Range conducted a search in the House of the Appellant accused on 08.01.2011, he was found to be in possession of 4.5 litres of arrack in a plastic can and 3.750 litres of Indian Made Foreign Liquor.