GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in Sessions Case No.202 of 2002 on the file of Additional District & Sessions Judge (Adhoc- II), Kollam. The above case is charge sheeted against the appellant, alleging offences punishable under Sections 55(a), 8(1) & (2) of the Abkari Act.

(2.) The prosecution case is that, on 22.04.1998, at 1.55 P.M., the accused was found in possession of 1.5 litres of arrack in a 5 litre cannas. Hence, it is alleged that the accused committed the offence.

(3.) To substantiate the case, the prosecution examined PW1 to PW5. Exhibits P1 to P4 are the exhibits marked on the side of the prosecution. MO1 is the material objects.