MONIKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in Crime No.20/2019 of Ezhukone Excise Range registered for the offence punishable under Section 8(2) of the Abkari Act.

(2.) The prosecution allegation is that on 8.3.2019 at about 9.30 p.m., the first accused was found in selling 800 ml of arrack to the second accused in a bottle in contravention of the provisions of the Abkari Act.

(3.) The petitioners were arrested from the spot and ever since they have been in custody.