SURENDRAN Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) ON account of the conflict of decisions regarding the scope and interpretation of S. 55 and 58 of the Abkari Act, this revision has been referred to Division Bench. First, the facts.

(2.) THE petitioner is running a stationery shop. On April 26, 1989 he was found to be in possession of 15 litres of 'arrack' kept in a plastic container and 27 bottles of 'arrack' each containing 180 ml. He was prosecuted for the offence punishable under S. 55 (a) of the Abkari Act.

(3.) NO one has appeared on behalf of the State to support the conviction.