SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in S.C. No. 88/99 on the file of the Assistant Sessions Court, Cherthala are the revision petitioners herein.

(2.) The revision petitioners are charge sheeted by the Sub Inspector of Police, Muhamma in Crime No. 212/97 of Muhamma Police Station under Section 55(a) of Abkari Act.

(3.) The case of the prosecution in nutshell was that on 16-9-1997 at about 1.30 p.m., the accused were found to be in possession of 48 bottles of Indian made foreign liquor having a total quantity of 27 litres and found transiting the same in the autorickshaw bearing No. KL-4C/1844 in violation of the provisions of Abkari Act and thereby, they have committed the offence punishable under Section 55(a) and 67(B) of Abkari Act.