HARIDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicant is the 4th accused in Crime No. 54/2021 of Neyyattinkara Excise Range, Thiruvananthapuram, having allegedly committed offences punishable under Sections 55(a), 58 and 67(B) of the Abkari Act, 1077(for short, 'the Act').

(2.) The prosecution case in brief, is that on 04.06.2021 at about 9.15 p.m., while the Excise Circle Inspector of Neyyattinkara Excise Range and his party, who were on patrol duty, they found the 1st accused in this case in possession of one litre of illicit arrack and took him into custody.

(3.) On receipt of information given by accused Nos.2 and 3, on 05.06.2021, at 9.45 a.m., the Excise Inspector found the applicant, who is the 4th accused being in possession of 2.500 litres of illicit arrack at Industrial Estate Junction in Nemom village in contravention of the provisions of the Act. Four mobile phones and Rs.25,000/- alleged to be the sale proceeds of the illicit arrack were seized from the accused.