MOHANAN, S/O RAGHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in S.C.No.481/2002 on the file of the Additional Sessions Court, Adhoc-III, Thrissur is the appellant herein.

(2.) The appellant was charge sheeted by the Excise Inspector, Chavakkad in C.R.No.15/2000 under Section 55 (a) of the Abkari Act.

(3.) The case of the prosecution in nutshell was that on 29.11.2001 at about 6.30 p.m at the pathway leading to Ayyappa Swami temple in Elavally village, the accused was found illegally transporting three bottles of American Doctor's Brandy each containing 750 ml in a big shopper and thereby he had committed the offence punishable under Section 55(a) of the Abkari Act.