STATE Vs. GANGADHARAN

JUDGEMENT

(1.) This reference is by the District Magistrate, Trivandrum in respect of the disposal of C. C. 936 of 1959 by the City Second Class Magistrate, Trivandrum.

(2.) The two accused in the case, Gangadharan and his wife were charge sheeted by the Excise Inspector, Kazhakkootam Range, for the offences punishable under

(3.) The laconic order passed by the learned Magistrate reads as follows:-