VADHTYA LAXMAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The offences alleged against the petitioner/Accused No.2 in both the above said crimes are under Sections 34 (a) and 34(e) of the Andhra Pradesh Excise Act, 1968, under Sections 7(a) and 8(e) of the Andhra Pradesh Prohibition Act, 1995, 3 and 4 of Gur Regulation of Used Order 1968.

(2.) Heard Sri D. Raghavulu, learned counsel for the petitioner, learned Assistant Public Prosecutor and perused the record.

(3.) The allegation against the petitioner herein in C.O.R.No.6 of 2021 is that he along with accused No.1 are preparing illicit liquor with black jaggary mixed with alum, each of 30 kgs., totaling to 300 kgs., 4.3 liters of illicitly distilled arrack and 100 liters of distilled fermented jaggery was recovered from Accused No.1. It is also specifically mentioned that accused No.1 confessed that he along with accused No.2 are manufacturing illicitly distilled liquor and being sold to others. Accused No.2 is also having equal share in the said business. Accused No.1 is the owner of the Car.