RATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed by the 3rd accused in Sessions Case No.69 of 2005 on the file of the Additional Sessions Court (Adhoc)-II, Thodupuzha.

(2.) The appellant and two others were charge sheeted by the Sub Inspector of Police, Kaliyar alleging offences punishable under Sections 8 (1), 8(2) and 55(g) of the Abkari Act.

(3.) The prosecution case is that, on 21.12.2002 at 11.30 p.m., in the kitchen of the house belonging to CW6 at Pannimattamchal in Vannappuram Panchayat, accused Nos. 1 to 3 were found possessing 2 1/2 litre of arrack, 20 litres of wash for the preparation of arrack and also utensils for distillation of arrack. Accused 1 and 2 were arrested from the spot. Accused No.3 ran away from the place.