ASHOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE prosecution case is that on 26/11/1998 at about 10 P.M., in the house of the accused which bearing Door No.V/163 of Meloor Panchayat, the accused was found engaged in the distillation of the arrack and he was found in possession of 700 ml. of arrack and thereby the accused has committed the offence under Section 55(b) and 8(2) of the Abkari Act.

(2.) ON the above allegation Crime No.384 of 1998 was registered in the Koratty Police Station for the offence punishable under Section 55(b) and 8(2) of the Kerala Abkari Act and on completing the investigation a report laid in the committal court based upon which, eventually instituted S.C.No.69 of 2001 and the said case transferred and posted in the court of the 3rd Additional Sessions Judge (Adhoc) Fast Track Court No.1, Thrissur for trial and disposal.

(3.) HEARD Sri.P.Vijaya Bhanu, the learned Senior counsel for the appellant and Sri.E.M.Abdul Khadir, the learned Public Prosecutor for the State.