REGENT COMPUTRONICS PVT. LTD.

ANANDAVALLY Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

GOPALAN V. STATE OF KERALA [REFERRED TO]
PRAKASAN AND ANOTHER V. STATE OF KERALA [REFERRED TO]
RAMANKUTTY VS. EXCISE INSPECTOR [REFERRED TO]
VIKRAMAN VS. STATE OF KERALA [REFERRED TO]
VIJAYAN AND ORS. VS. STATE OF KERALA [REFERRED TO]
RAVI VS. STATE [REFERRED TO]
SUKUMARAN, S/O VELU VS. STATE OF KERALA [REFERRED TO]
GIREESH @ MANOJ, S/O RAVEENDRAN VS. STATE OF KERALA THROUGH S I OF POLICE, KOTTARAKKARA, REPRESENTED BY PUBLIC PROSECUTOR,, HIGH COURT OF KERALA, ERNAKULAM [REFERRED TO]

JUDGEMENT

(1.) The appellant is the accused in Sessions Case No.274/01 on the files of the Additional Sessions Judge (Abkari), Kottarakkara.

(2.) The above case is chargesheeted against the appellant alleging offences punishable under Section 55 (a) and (i) of the Abkari Act.

(3.) The prosecution case is that, on 22.09.1999 at 07.10.p.m, the accused was found in possession of a jerry can and a glass tumbler on the eastern courtyard of Ajivilasom house Nedumkunnumpuram, Yeroor.

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ANANDAVALLY Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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