MURUKADAS @ MURUKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fourth accused in the case S.C No. 723/2016 on the file of the Assistant Sessions Court, Mavelikara.

(2.) The prosecution case is as follows:

(3.) After investigation, the Assistant Excise Commissioner (Enforcement), Alappuzha filed final report against four persons for committing the offences punishable under Sections 55(a), 55D and 64A of the Abkari Act, 1077.