BABU Vs. THE EXCISE INSPECTOR

JUDGEMENT

(1.) ACCUSED in S.C. No. 139/02 on the file of the Additional Sessions Judge, Fast Track (Adhoc II), Kozhikode is the appellant herein.

(2.) THE appellant was charge sheeted by the Excise Inspector, Quilandy Excise Range in C.R. No. 110/97 of that Excise Range under Section 55(a) of Abkari Act.

(3.) AFTER investigation, final report was filed before Judicial First Class Magistrate Court, Quilandy and it was taken on file as C.P. No. 31/2001 and thereafter, it was committed to Sessions Court, Kozhikode where it was taken on file as S.C. No. 139/2002 and thereafter, it was made over to Additional Sessions Court, Adhoc No -II, Fast Track, Kozhikode for disposal.