DAYANANDA SHETTY Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Appellant is the accused in Sessions Case No. 209 of 2002 on the file of the Additional Sessions Judge, (Adhoc-III), Kasaragod. The above case is charge sheeted by the Manjeshwar Police Station against the appellant alleging offence punishable under Section 55(a) of the Kerala Abkari Act.

(2.) The prosecution case is that, on 05.08.2001 at about 5.45 p.m., the accused was found in possession of a 5 litre white cannas containing about 4 litres of arrack. Hence, it is alleged that the accused committed the offence.

(3.) To substantiate the case, the prosecution examined PW1 to PW6. Exhibits P1 to P7 are the exhibits marked on the side of the prosecution. MO1 is the material object.