RAJAN, Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are the accused in S.C No.787/2001 on the file of the Additional District & Sessions Judge (Adhoc), II, Kollam. Above case is charge sheeted by the Sub Inspector of Police, Paravoor against the appellants alleging offence punishable under Section 55(a) and (h) of the Kerala Abkari Act.

(2.) The prosecution case is that the accused was found in possession of arrack in MO 1 to MO 3 cannases. Hence it is alleged that the accused committed the offence.

(3.) To substantiate the case, the prosecution examined PW1 to PW5. Exts.P1 to P6 are the exhibits marked on the side of prosecution. MO 1 to MO 6 are the material objects.