RAMANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in S.C. No. 345 of 2004 on the file of the Additional Sessions Judge (Adhoc-I), Kalpetta. The above case is charge sheeted against the appellant alleging offence punishable under Section 55(a) of the Kerala Abkari Act.

(2.) The prosecution case is that, on 15.07.2003 at about 1.00 p.m., the accused was found in possession of 2.5 litres of illicit arrack in a 5 litre jar. It is alleged that the accused committed the offences under Section 55(a) read with 8 (1) & (2) of the Abkari Act.

(3.) To substantiate the case, the prosecution examined PW1 to PW3. Exhibits P1 to P7 are the exhibits marked on the side of the prosecution. MO1 is the material object.