PRAVEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition has been directed against the judgment dtd. 6/8/2014 passed by the Additional District and Sessions Court-III, Palakkad Division (for short, 'the appellate court') in Crl.Appeal No.688/2010 confirming the judgment of conviction dtd. 25/11/2010 passed by the Assistant Sessions Court, Palakkad Division (for short, 'the trial court') in SC No.714/2007.

(2.) The revision petitioner is the accused No.4. He along with the remaining accused faced trial for the offence punishable under Sec. 55(a) of the Abkari Act.

(3.) The prosecution case in short is that on 2/9/2006 at 11.30 am, at Malamalamukku Junction, near Alathur, the accused were found transporting 175 litres of rectified spirit in a Maruti Alto car in contravention of the Abkari Act and the Rules and thereby committed the offence.