PRADEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case registered as C.R No. 14/2004 of the Kodungalloor Excise Range.

(2.) The offences alleged against the petitioner are punishable under Sections 55(a) and 58 of the Abkari Act, 1077.

(3.) The prosecution case is as follows: On 06.07.2004, the Excise Circle Inspector, Vadanappally conducted search of the house which was taken on rent by the first accused and seized 5206.500 litres of Indian Made Foreign Liquor of different brands from there. Investigation of the case revealed that it was the second accused who had brought the liquor to the aforesaid house and that the third accused had transported the liquor.