MANI Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred by the accused in S.C.No.975/2005 on the files of the IIIrd Additional Sessions Judge (Adhoc) Fast Track-I, Thrissur against the judgment dated 9.8.2006.

(2.) The appellant/accused faced trial under Section 58 of the Abkari Act.

(3.) The prosecution case in short is that on 3.7.2003 at 11 am, the accused was found carrying 9 litres of arrack along Murukkumpara-Chekkumkuzhi Road at Murukkumpra Desom in Mandamangalm Village in contravention of the Abkari Acts and Rules and thereby committed the offence.