SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed challenging the conviction sentence imposed on the appellant as per judgment dated 11.04.2005 in SC No. 68 of 2002 on the file of Additional District and Sessions Judges(Adhoc) Fast Track Court-III, Pathanamthitta. The case is charge sheeted by the Excise Inspector, Konni Range alleging offences punishable under Section 8 and 55 of the Kerala Abkari Act.

(2.) The prosecution case is that, on 17.07.1998 at 12.15 p.m. the accused was found transporting 3 liters of illicit arrack in a can having a capacity of 10 liters through the Thrippara Nurumanappady road, in front of Thazhathil House. The case was detected by the Assistant Excise Inspector and party.

(3.) To substantiate the case, the prosecution examined PW1 to PW4. Exts. P1 to P7 are the exhibits marked on the side of the prosecution. MO1 is the material objects.