K.M.NAGARAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 7th accused in the case S.C No. 183/2014 on the file of the Court of the Additional Sessions Judge-VII, Ernakulam.

(2.) The offences alleged against the accused in the case are under Sections 8(1) read with 8(2) and 55(a) of the Abkari Act, 1077.

(3.) The prosecution case is that, on 10.11.2006, at about 20.00 hours, the Excise Inspector of Tripunithura Excise Range and party intercepted the lorry KL-13-M-5485 at the road in front of the High School at Irimpanam and then it was found that 10590 litres of spirit was being transported in that vehicle.