MICHAEL Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) The above appeal is filed by the accused in S.C.No.424/2003 on the file of the Additional Sessions Judge (Adhoc) II, Thodupuzha. The accused was chargesheeted alleging the offence punishable under Sections 55(a), 67(B) and 8(1) and (2) of the Kerala Abkari Act.

(2.) The prosecution case is that on 16.10.2001 at 7 am. the accused were found carrying 114 bottles of coloured liquor in 375 ml bottles contained in seven card board cases in Jeep bearing No.KL6-A 2471.

(3.) On appearance before the trial court, the trial court framed charge under Sections 55(a), 67(B) and 8(1) & (2) of the Abkari Act.