KHADER S/O. MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED in S.C.No.266/2000 of the Additional Sessions Court (Adhoc-I), Kasaragod, who stands convicted under Section 55(a) of the Abkari Act and sentenced to undergo rigorous imprisonment for four years and to pay fine of 1 lakh, in default, to undergo rigorous imprisonment for six more months, has come up in appeal.

(2.) THE prosecution case is that, on 14.08.1998, at

(3.) ON the side of the prosecution, PWs 1 to 3 were examined and Exts.P1 to P5 were marked. On the side of the accused, DW1 was examined and Ext.D1 was marked. The court below found the appellant guilty of the offence punishable under Section 55(a) of the Abkari Act and convicted him thereunder and sentenced him as aforesaid.