SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed against the judgment dated 20.06.2006 in Sessions Case No. 507 of 2001 on the file of Additional Sessions Court for Abkari Cases, Kottarakara. The above case is charge sheeted against the appellant, alleging offence punishable under Section 55(a) of the Abkari Act.

(2.) The prosecution case is that, on 28.09.1999, at 12.30 P.M., the accused was found in possession for sale of 11 /2 litres of arrack in 2 litre black jerry can with a drinking glass in the teak plantation of Kalluvarampu beat, Thonmala range.

(3.) To substantiate the case, the prosecution examined PW1 to PW5. Exhibits P1 to P5 are the exhibits marked on the side of the prosecution. MO1 and MO2 are the material objects.