(1.) THE two accused persons. Sukumaran and his wife nandini were tried by the Kottarakara First Class Magistrate for the offence punishable under S. 8 [1] [a] of the Travancore-Cochin Prohibition Act [act XIII of 950] for being in possession of illicit liquor. THE wife was acquitted and the husband was convicted and sentenced to undergo rigorous imprisonment for two months. THE convicted person did not succeed in his appeal to the Quilon Sessions Court and has approached this Court in revision.
(2.) ON 15-3-1960 at about 7 a. m. illicit liquor contained in glass and clay jars kept in Vijayavilasam house belonging to the petitioner was recovered on a surprise search by the flying squad Inspector, Pw. 1. The contraband article was seized by the Inspector and the accused were arrested and charge-sheeted. The prosecution witnesses are definite that the jars containing the illicit liquor were taken from a wooden box kept in one of the rooms. The key of the box was with the wife who handed it over to the Inspector for opening it. The facts of the case are not seriously challenged.
(3.) AN objection was raised before the lower court and here as well by the State that as the accused had not put forward the plea that the articles found inside the box the key of which was handed over by his wife, were not in his possession, he is bound to answer for the possession especially when he stated that nothing was recovered from the house. This is an improper attempt to insist that the accused should establish his innocence. In a case under S. 8 (1) of the Prohibition Act the onus of proving the guilt of the accused rests on the prosecution as in all other criminal charges. S. 106 of the Evidence Act does not come into play here. S 106 of the Evidence Act casts the burden of proving a fact upon a person when that fact is especially within the knowledge of that person. It does not affect the onus of proving the guilt of an accused. In this case so long as the prosecution has not succeeded in proving that the illicit liquor kept inside the box of which the key was with his wife, was with his knowledge, certainly the husband cannot be called upon to explain that possession. Considering the relationship of the two accused it is but natural that the husband's attempt was only to disown his possession and not to shift the blame to his wife and get her convicted. His attempts to save his wife should not be treated as evidence of his own guilt. As the accused is not proved to have been in conscious possession of the illicit liquor his conviction must necessarily fail. The State has acquiesced in the acquittal of the wife and there is no other alternative but to acquit the husband also. The revision petition is hence allowed and the conviction and sentence entered against the petitioner are set aside. Allowed.