LAKSHMIKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed by the accused in Sessions Case No.263 of 2002 on the file of the Additional District & Sessions Judge (Adhoc), Fast Track Court-I, Pathanamthitta. The Excise Inspector, Adoor charge sheeted the appellant alleging offence punishable under Section 8(1) & (2) of the Abkari Act.

(2.) The prosecution case is that the accused was found in possession of 1 1/2 litres of arrack on 6.6.1999 at 8 A.M. by the Assistant Excise Inspector and his party, Adoor Excise Range. Hence it is alleged that the accused committed the offence.

(3.) To substantiate the case, prosecution examined PW1 to PW5. Exts.P1 to P8 were marked on the side of the prosecution.