PRIJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.123/2023 of Sasthamcotta Excise Range, Kollam District. The offence alleged against the petitioner is punishable under Sec. 55(i) of the Kerala Abkari Act.

(3.) The prosecution case is that at about 9.00 a.m on 1/8/2023, the petitioner was found in possession of 4.800 liters Indian made foreign liquor near to a KSEB transformer in a public road, in West Kallada Village in Kollam District.