OBI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S. C. No. 145/2002 on the file of Additional Sessions Judge, Adhoc-III, Kassaragod. The above case is charge sheeted against the appellant alleging offences punishable under Section 55 (a) of the Kerala Abkari Act.

(2.) The prosecution case is that, on 15.09.2001 at about 1.00 p.m., the accused was found in possession of 10 liter of arrack. Hence, it is alleged that the accused committed the offence under Section 55 (a) of the Kerala Abkari Act.

(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.