SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in S. C. No. 473/2001 on the file of Additional District and Sessions Judge, Fast Track (Adhoc), Mavelikara. The above case is charge sheeted against the appellant alleging offence punishable under Section 8(1) & (2) of the Kerala Abkari Act.

(2.) The prosecution case is that, on 06.01.2000 at about 7.00 pm, while the Assistant Excise Inspector, Chengannoor Excise Range was on patrol duty, the accused was found in possession of illicit arrack of about 3 liters in a plastic cannas. Hence, it is alleged that the accused committed the offence.

(3.) To substantiate the case, prosecution examined PW1 to PW5. Exhibit P1 to P7 are the exhibits marked on the side of the prosecution. D1 is the exhibit marked on the side of defense. MO1 is the material object.