VELAYUDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in S. C. No. 240/2005 on the file of Additional Sessions Judge, Fast Track Court No.1, Palakkad. The above case is charge sheeted by the Excise Range Officer, Alathur alleging offence punishable under Section 8 of the Kerala Abkari Act.

(2.) The prosecution case is that, on 23.10.2001 at 5.00 pm the accused was found carrying 930 ml of arrack in two bottles through Manappadam-Thachanadi road in manappadam amsom and Pudukkode village in Alathur.

(3.) To substantiate the case, prosecution examined PW1 to PW3. Exhibit P1 to P5 are the exhibits marked on the side of the prosecution. MO1 to MO3 are the material objects.