BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED in S.C. No. 1138/2002 on the file of the 3rd Additional Sessions Court, Kollam, is the appellant herein.

(2.) THE appellant was charge -sheeted by the Sub Inspector of Police, Karunagappally police station in Crime No. 633/1999 of Karunagappally police station under Section 55(a) and (i) of the Abkari Act (it was wrongly shown as 55(a) of Abkari Act and it must be under Section 8(1) read with Section 8(2) of Abkari Act, as the article seized was arrack and the word arrack has been deleted from Section 55(a) and (i) of Abkari Act).

(3.) AFTER investigation, final report was filed before the Judicial First Class Magistrate Court, Karunagappally, where it was taken on file as C.P. No. 131/2001 and the learned magistrate has committed the case to the Sessions Court, Kollam, as per order in C.P. No. 131/2001 and the learned Sessions Judge has taken cognisance of the case as S.C. No. 1138/2002 and made over the same to 3rd Additional Sessions Judge, Kollam, for disposal.