SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 55 (g) of the Abkari Act.

(2.) The prosecution allegation is that on 16.05.1998 at about 2.00 p.m., the appellant was found in possession of 66 litres of wash for the purpose of manufacturing arrack, in contravention of the provisions of the Abkari Act.

(3.) Pw1 was the Excise Range Inspector, who detected the offence. He arrested the appellant and seized the contraband. He had also taken the samples from the contraband.