UTHAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the first and the second accused in the case C.C No. 561/2019 on the file of the Court of the Judicial First Class Magistrate, Ramankary.

(2.) The offences alleged against the petitioners are punishable under Sections 57(a) and 56(b) of the Abkari Act, 1077.

(3.) The first petitioner, who is the first accused in the case, was the salesman in the toddy shop No. 40/19 of Kuttanadu Range Group No.12. The second petitioner, who is the second accused in the case, was the licencee of the aforesaid toddy shop. On 15.06.2019, the Excise Inspector of the Mobile Testing Laboratory took three samples of toddy from the aforesaid shop. The samples were marked as 'A' sample, 'B' sample and 'C' sample. The chemical analysis of 'A' sample revealed that it contained Sodium Lauryl Sulphate, an adulterant. Annexure-A is the copy of the certificate relating to the analysis of 'A' sample. On the basis of Annexure-A certificate, a case was registered against the petitioners as C.R No. 98/2019 of the Kuttanadu Excise Range.