SUNDARESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted by the court below under Section 55(a) of the Abkari Act.

(2.) The prosecution allegation is that on 12.09.2000 at 12.05 p.m., the appellant was found in possession of 375 ml of arrack in contravention of the provisions of the Abkari Act.

(3.) The offence was detected by PW3. PW2 also accompanied PW3 at the relevant time. PW3 arrested the appellant and seized the contraband. He also took the sample. Thereafter, the contraband and the appellant were produced before PW4 along with the contemporary records. PW4 produced the appellant and the contraband before the court. After completing the investigation, PW4 filed the final report before the court.