KORAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C. No.404 of 2003 on the file of the Additional District & Sessions Court, Fast Track Court No.1 (Adhoc), Manjeri. The above case is charge sheeted by the Excise Circle Inspector, Tirur alleging offences punishable under Sections 55(a)&(g) of the Abkari Act.

(2.) The prosecution case is that, on 14.8.2002 at 6.30 a.m., the accused was found in possession of 30 liters of wash.

(3.) To substantiate the prosecution case, the prosecution examined PW1 to PW5. Exhibits P1 to P9 are the documents marked on the side of the prosecution. There is no material object is seen marked. After going through the evidence and documents, the trial court found that, the accused is guilty. The accused is sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,00,000/-. In default of payment of fine, the accused is sentenced to undergo simple imprisonment for one year. Aggrieved by the conviction and sentence, the present appeal is filed.