BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the sole accused in C.C. No. 470/1999 on the files of the Judicial First Class Magistrate Court - II, Chengannur challenges the concurrent verdict passed against him under section 55(a) of the Abkari Act. As per the judgment dated 25.04.2001, the petitioner was found guilty under section 55(a) of the Abkari Act and he was sentenced to undergo simple imprisonment for 6 months and to pay a fine of Rs. 25,000/- and in default to undergo simple imprisonment for 2 months.

(2.) The case of the prosecution can be summarised as follows:

(3.) I have heard the learned counsel appearing for the petitioner as well as the learned Public Prosecutor.