REGHUNATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in S.C.No.208/2001 on the file of the Additional Sessions Court (Adhoc) No-I, Pathanamthitta is the appellant herein.

(2.) The appellant was charge sheeted by the Excise Inspector, Pathanamthitta in O.R.No.10/98 of that Excise Range under Section 8 (1) & (2) of Abkari Act.

(3.) The case of the prosecution in nutshell was that on 14.05.1998 at about 4.30 p.m, the accused was found to be in possession of two litres of arrack in a 5 litre Cannas and found transiting the same along Kuriyanapally-Thavittupoika Panchayath road near the house by name Sukumara Vilasam belongs to one Sukumaran in violation of the provisions of the Abkari Act and thereby, he had committed the offence punishable under Section 8 (1) & (2) of Abkari Act.