RAMAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C.No.194/2005 on the file of the III Additional Sessions Judge (Adhoc) Fast Track Court No.I, Thrissur. The above case is chargesheeted by the Excise Inspector, Wadakkancheri alleging offence punishable under Section 8(1) and (2) of the Kerala Abkari Act.

(2.) The prosecution case is that the accused was found in possession of 10 litres of illicit arrack on 4.11.2003 at 11.30 am.

(3.) To substantiate the case the prosecution examined PW1 to PW5. Exts.P1 to P16 are marked on the side of the prosecution. MO1 is the material object.