SUNIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S. C. No. 195/2000 on the file of Additional District Sessions Judge, Adhoc-I, Kollam. The above case is charge sheeted against the appellant alleging offence punishable under Section 55 (a), (h) and (i) of the Kerala Abkari Act.

(2.) The prosecution case is that, on 12.08.1998 at about 10.00 a.m., the accused was found packing arrack in polythene covers for sale using punching machine at his house by name Meenakshi Mandiram. The contraband articles, polythene covers, punching machines etc. were seized by the Detecting Officer. Hence, it is alleged that the accused committed the offence under Section 55 (a), (h) and (i) of the Kerala Abkari Act.

(3.) To substantiate the case, the prosecution examined PW1 to PW4. Exts. P1 to P5 are the exhibits marked on the side of the prosecution. MO1 to MO3 are the material objects.