PRABHAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in S. C. No. 1754/2003 on the file of Additional District and Sessions Judge, (Adhoc-II), Kollam. The above case is charge sheeted by the Excise Inspector, Excise Range, Karunagappally against the appellant alleging offence punishable under Section 8 (1) of the Kerala Abkari Act.

(2.) The prosecution case is that, the Assistant Excise Inspector of Excise Range, Karungappally found the accused in possession of a can containing 5 litres of arrack on 07.09.2002. Hence, it is alleged that the accused committed the offence.

(3.) To substantiate the case, prosecution examined PW1 to PW6. Exhibit P1 to P4 are the exhibits marked on the side of the prosecution. MO1 is the material object.