MANIYAB Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in S. C. No. 1136/2000 on the file of Additional Sessions Judge, Fast Track (ADHOC) No.II, Thiruvananthapuram. The above case is charge sheeted by the Excise Inspector, Nedumangad against the appellant alleging offences punishable under Sections 8(1)&(2) of the Abkari Act.

(2.) The prosecution case is that, on 14-06-1999 the accused was found in possession of 2 liters of arrack in a can.

(3.) To substantiate the case, the prosecution examined PW1 to PW5 Exts. P1 to P6 are marked on the side of the prosecution. MO1 is the material object.