KUSUMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal arises out of conviction and sentence imposed by the Additional District and Sessions Court-III, Kasargod dtd. 30/12/2013 in S.C.No.927/2012 against the appellant under Sec. 8(1) r/w 8(2) of the Kerala Abkari Act. The appellant is the accused before the trial court.

(2.) Heard the learned counsel for the appellant as well as the learned Public Prosecutor.

(3.) The prosecution case is as follows: It is alleged by the prosecution that on 23/11/2009 at about 5 pm, the appellant was found transiting 4 litres of ID arrack in a white plastic can, having capacity of 10 litres against the prohibitions contained in the Kerala Abkari Act and thereby the appellant committed offence under Sec. 8(1) r/w 8(2) of the Kerala Abkari Act.