JINO SEBASTIAN @ SHINU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in the case S.C No. 38/2019 on the file of the Court of the Principal Assistant Sessions Judge, Kozhikode.

(2.) The offences alleged against the petitioners are under Sections 55(a) and 12 C read with 55(C) of the Abkari Act, 1077.

(3.) When the detecting officer and the officer accompanying him were examined by the prosecution as PW16 and PW1, the material objects in the case with labels and stickers, were not available for identification by them. The staff of the court could not trace out the aforesaid properties at the time of examination of the aforesaid witnesses.