PONNUCHAMI Vs. STATE OF KERALA

JUDGEMENT

(1.) APPEAL filed under Section 374(2) of the Code of Criminal Procedure.

(2.) ACCUSED in S.C.No.199 of 2001 on the file of Additional Sessions Court, Fast Track -II, Palakkad, who have been convicted under Section 55(a) of the Abkari Act (for short, " Act") are the appellants in this case. Prosecution case, put in brief, is thus:

(3.) COURT below after appreciating evidence found that accused 1 and 2 were found to be engaged in transporting illicit spirit in a vehicle and the volume of spirit recovered from their possession was about 600 litres. Court below, therefore, found that they are guilty of offence under Section 55(a) of the Act which reads as follows: