MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in S.C No.519/01 on the file of the Additional Sessions Court Fast Track No.l, Thiruvananthapuram is the appellant herein.

(2.) The appellant was charge sheeted by the Excise Inspector, Kazhakuttom Excise Range in C.R No.18/98 of Kazhakuttom Excise Range u/s 8(i) and 58 of the Abkari Act.

(3.) The case of the prosecution in naxal was that on 9.5.1998 on about 10.15 a.m the accused was found to be in possession of 22 litres of arrack and found transmitting the same along the road in front of St. Vincent High School in violation of the provisions of the Abkari Act and thereby he had committed the offence punishable under Sections 8(i) and 58 of the Abkari Act.