MAHADEVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 401 of Cr.P.C., praying to call for the records and set aside the Judgment dtd. 20/3/2015 passed in Crl.A. No. 76/2013 by the II Additional District and Sessions Judge, Tumakuru and the judgment dtd. 12/6/2013 in C.C. No. 2617/2018 passed by the II Additional and JMFC-III, Tumakuru and pass such other order as deems fit in the facts and circumstances of the case.

(2.) Heard the learned senior counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that when the police have conducted a raid in front of the house of this petitioner, they found 41 Macdowel Whisky bottles. Hence, the same was seized by drawing the Mahazar and a case has been registered. The police have investigated the matter and filed the charge-sheet for the offences punishable under Ss. 34 and 38 of the Karnataka Excise Act, 1965 ('the Excise Act' for short).