THATTALIYATH DINESHAN Vs. STATE REPRESENTED BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE above appeal is directed against the judgment dated 26.07.2005 in S.C.No.394 of 2002 of the court of Additional Sessions (Ad hoc III), Thalassery, by the sole accused in the above Sessions Case as he is aggrieved by the conviction and sentence imposed on him under Section 63 of the Abkari Act.

(2.) THE prosecution case is that on 09.03.2000 at 11.45 am., the accused was found in possession of 48 bottles of United Delux Brandy of 180ml capacity each and 13 bottles of United Delux Brandy of 375 ml capacity each at Chirakkuni in Dharmadam Amsam, Palayad Desom, Thalassery and thereby the accused committed the offence punishable under Section 55(a) of the Abkari Act read with Rule 9 and 26 of the Foreign Liquor Rules.

(3.) HEARD Smt.Seema Parthasarathy, learned counsel for the appellant and Sri.N.Suresh, learned Public Prosecutor for the State.