SUBRAMANIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED in C.C. No. 261/1997 on the file of the Judicial First Class Magistrate Court, Mannarkkad, is the revision petitioner herein. The revision petitioner was charge -sheeted by the Sub Inspector of Police, Agali, in Crime No. 87/1997 of Agali police station, under Section 55(a) & (h) of Abkari Act.

(2.) THE case of the prosecution in nut shell was that, on 10.04.1997 at about 5.30 p.m., the revision petitioner was found to be in possession of 2 liters of arrack, at the side of Agali -Samparkode road and engaged in sale of the same in violation of the Provisions of Abkari Act and thereby he had committed the offence punishable under Section 55(a) & (h) of the Kerala Abkari Act.

(3.) HEARD the counsel for the revision petitioner and learned Public Prosecutor.