STATE OF KARNATAKA Vs. SHEKHAR

JUDGEMENT

(1.) "Whether the Court can refer a case relating to non-compoundable offence to Lok Adalat and Lok Adalat has jurisdiction to determine such case"? are the questions involved in this case.

(2.) The respondent was being prosecuted before the trial Court in C.C.No.201/2013 on the basis of the charge sheet filed by Akkur Police for the offences punishable under Sections 32 and 34 of the Karnataka Excise Act, 1965 ('the Excise Act' for short).

(3.) For the purpose of convenience, the respondent will be referred to as accused henceforth. The allegations against the accused was that he was found in illegal possession of liquor worth Rs.1,965/-, for sale.