MORIS TELLIS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellants are the accused in Sessions Case No.262 of 2003 of the court of Additional Sessions Judge (AD HOC)-II, Kasaragod. In this appeal, they challenge their conviction and sentence under Section 55(a) of the Abkari Act.

(2.) THE prosecution case is that at about 22.05 hours on 25.2.2002, the accused were found transporting 480 bottles of Indian Made Foreign Liquor (IMFL) containing 375 ml.each at Urni in Kodalamogaru Village and thereby, the accused had committed the offence punishable under Section 55(a) of the Abkari Act.

(3.) I have heard Sri.T.G.Rajendran, learned counsel appearing for the appellants and the learned Public Prosecutor.