RAVI C Vs. STATE OF KERALA

JUDGEMENT

(1.) If a contraband article is seen kept or stored in a building or house, can owner" or occupier of such building be held liable for "storing" or "possession" of such article under the Abkari Act ('the Act', for short) Does "possession" follow "storage" Can presumption under Section 64 of the Act be drawn if the court finds that as per the case records, prosecution has not even alleged commission of any of the offences referred to in the said section These are the few important questions for consideration in this appeal. According to prosecution, on 06.12.2004 at about 01.30 p.m., PW1 Excise Inspector got reliable Information that arrack was 'kept' in appellant's (A2) house. A search memo was prepared and PW1 and his party proceeded to house. When they reached the house, appellant and 1st accused were present in the house. The house was searched and three cans containing 35 litres of arrack were found in a room situated on the western side of the kitchen of the house. Appellant was questioned about the arrack, when he stated that 1st accused had brought it to his house and he allowed 1st accused to keep the arrack in his house. Both of them were arrested from the spot and contraband articles were also seized under a mahazar, Ext, P1. A case was registered, as per Ext. P6 and after investigation, PW5 filed a report under Section 50 of the Act.

(2.) Prosecution examined PW1 to PW5 and marked Ext. P1 to P11 and MO1 and MO2 on its side. Both accused, while questioned under Section 313 of Cr.P.C, stated they are Innocent of the allegations made but they did not adduce any evidence. Trial court, on an analysis of the evidence, held that both accused "stored" arrack and thereby, they were also in "possession" of 105 litres of arrack. They were each convicted under section 8(1) and (2) of the Act and each of them were each sentenced to undergo rigorous imprisonment for two years and pay a fine of Rs. 1,00,000 /- each and in default, to undergo simple imprisonment for three months.

(3.) Second accused alone challenged the above conviction and sentence. He filed this appeal from jail. He was undefended and hence, Smt. Asha Chacko was appointed as State brief to defend him. Heard both sides. Learned counsel for appellant submitted that appellant has already served the sentence and he is released from jail also. On merits, ownership of the house was disputed. Contentions were also raised about absence of label on MO2. It was pointed out that though MO1 - can contained label, it was empty at the time of examination.