K V KUNHIRAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 165 of 2003 on the file of the Additional Sessions Court (Ad hoc)-III, Kasaragod for an offence punishable under Section 55(g) of the Kerala Abkari Act.

(2.) The case of the prosecution is as follows:

(3.) The case was registered as Crime No. 47 of 2000 of Nileshwar Excise Range. The case was taken on file as C.P. 22 of 2002 on the file of the Judicial First Class Magistrate-II, Hosdurg and was committed to Sessions Court, Kasaragod under Section 209 Cr.P.C. Thereafter, the Sessions Court had made over the case to the Additional Sessions Court (Adhoc)-III, Kasaragod for disposal.