BABY KURIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition is preferred impugning the judgment of the learned Additional Sessions Court, Thodupuzha in Crl.A.No.316/2011 dtd. 30/9/2013.

(2.) The revision petitioner herein is the 1st accused in S.C.No.207/2009 of the Assistant Sessions Court, Kattappana registered for offence punishable under Ss. 8(1) and (2) of the Abkari Act.

(3.) The prosecution case is that, on 9/11/2018., 1 st accused as the driver and the 2nd accused as the passenger in KL-37-3964 autorikshaw had transported 35 liters of arrack in a plastic Can through Moonkipallam-Chettukuzhy public road and thereby allegedly committed offences punishable under Ss. 8(1) and (2) of the Abkari Act.