P. SURENDRAN Vs. STATE

JUDGEMENT

(1.) Appellant is the accused in S. C. No. 239/2002 on the file of Additional Sessions Court, (Adhoc-II), Kasargod. The above case is charge sheeted against the appellant alleging offence punishable under Section 55(a) of the Kerala Abkari Act.

(2.) The prosecution case is that, on 21.07.1999 at about 12 noon the accused was found in possession of 2 litres of country made arrack in 2 1 /2 litre black jerry can walking through the gravel road leading to Ravaneshwarm School from Chavinkkal Chittari Public Road in front of the residential building of Smt. Sarojini. Hence it is alleged that the accused committed the offence under Section 55(a) of the Kerala Abkari Act.

(3.) To substantiate the case, the prosecution examined PW1 to PW5. Exts. P1 to P7 are the exhibits marked on the side of the prosecution. MO1 is the material objects.