KUNJU PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal Appeal is filed by the accused in Sessions case No.520/2004 on the file of the Additional Sessions Judge (Ad-hoc) Fast Track Court I, Pathanamthitta.

(2.) Above case is charge sheeted by the Excise Inspector, Adoor Range alleging offence punishable under Section 55(g ) of the Abkari Act.

(3.) The prosecution case is that, on 13.07.2000 at 05:30 p.m, when the preventive officer and party of Adoor Excise Range Office searched the house of the second accused at Kodumon Panchayath, they found the first and second accused in possession of and dealing with 30 liters of wash in a pot and 280 liters of wash in 8 cannasses from that house. Hence, it is alleged that, the accused committed the offence.