(1.) The revision petitioners herein are the accused in C.C. No. 243 of 1997 on the file of the Judicial Ist Class Magistrate, Thaliparamba, alleging commission of offences punishable under Rule 6 of the Kerala Rectified Spirit Rules r/w Sec. 55(a) of the Kerala Abkari Act.
(2.) The prosecution allegation in short is that, on 12/8/1996 the revision petitioners/accused stored rectified spirit in 20 plastic barrels and 4 plastic cans in the house bearing No. AP II 557(A) of Maniyur amsom Poovan desom and thereby committed the alleged offences.
(3.) The prosecution in support of their case examined PWs 1 to 10 and Exts. P1 to P7 were marked. The trial Court found the accused guilty and convicted them to undergo simple imprisonment for a period of two years and to pay a fine of Rs.25,000.00 each and in default of payment of the fine, to undergo simple imprisonment for a further period of six months.
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