VASU PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C.No.56/2004 on the file of the Additional District and Sessions Judge (Ad Hoc), Fast Track Court I, Pathanamthitta. The above case was chargesheeted by the Excise Inspector, Adoor Excise Range against the appellant alleging offence punishable under Section 8(1) and (2) of the Abkari Act.

(2.) The prosecution case is that on 14.2.2002 at 11.45 am., the accused was found in possession of about 5 litres of arrack in a 5 litre cannas kept in his residential building bearing No.X/647 of Pandalam Panchayath, Poozhikadu Kara, Pandalam and thereby committed the offence.

(3.) To substantiate the case, the prosecution examined PW1 to PW7. Exts.P1 to P10 are the documents marked on the side of the prosecution. MO1 is the material object.