R. RAMACHANDRAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused was prosecuted for the offences punishable under Section 55(a) read with Section 8(2) of the Abkari Act. He was found guilty. He was convicted and sentenced to suffer simple imprisonment for a period of one year and to pay a fine of 1 lakh with a default clause of simple imprisonment for a period of three months. Set off as per law was allowed.

(2.) The prosecution case is as follows:

(3.) The court before which the final report was laid took cognizance of the offence and on finding that the offences are exclusively triable by a Court of Sessions, committed the case to Sessions Court, Palakkad. The said court made over the case to Additional Sessions Court, Palakkad for trial and disposal.