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Judgment
5 paragraphs · 97 wordsAyling, J.—It is argued that petitioner being merely the depot-writer and not the licensee, is not liable to prosecution u/s 56 of the Abkari
Act, It has been held by a bench of this Court in an unreported ease--Re Sudalaimuthu (1886) 1 Wei Cr. R. 647--that Sections 64 and 56 must
be read together, and that not only the licensee, but the actual offender (in this case the petitioner) is liable to prosecution for an offence u/s 56.
Following this, we must reject petitioner''s contention.
2.
No other ground for interference is shown. The petition is dismissed.