AKHIL M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fourth accused in the case C.P.No.29/2018 on the file of the Court of the Judicial First Class Magistrate, Kadakkal.

(2.) The offences alleged against the accused in the case are punishable under Sections 55(g), 55(h) and 8(1) read with 8(2) of the Abkari Act, 1077.

(3.) The prosecution case is as follows:- On 1.8.2017, at about 20.00 hours, the Sub Inspector of Kadakkal Police Station was checking vehicles and he stopped the motorcycle KL/24/N 5933 on which three persons were found travelling. When the motorcycle was stopped by the police, one of the persons got down from the motorcycle and ran away and escaped. The Sub Inspector found that the third accused, who was travelling on the motorcycle, was carrying with him a bottle containing one litre of arrack. The Sub Inspector arrested the second and the third accused, who were travelling on the motorcycle, from the spot. It is alleged that the fourth accused is the person who ran away and escaped from the spot. It is further alleged that the aforesaid accused had obtained the arrack which was manufactured by the first accused.