CHAMI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C.No.267/2003 on the file of the Additional Sessions Court (Fast Track Court No.I), Manjeri. The above case is chargesheeted by the Vazhikkadavu Police Station against the appellant alleging offence punishable under Sections 55(a)(i) & (g) and Section 58 of the Abkari Act.

(2.) The prosecution case is that on 11.8.2001 at 1.00 pm., the accused was found in possession of 20 litres of illicit arrack in two plastic cans in his house Nedumannil Odapotti-Marutha and that he was also keeping possession of 150 litres of wash in the compound of his house and he was found keeping an apparatus near to a burning hearth in contravention of the provisions of the Abkari Act.

(3.) To substantiate the case the prosecution examined PW1 to PW7. Exts.P1 to P8 are the exhibits. MO1 to MO5 are the material objects.