SAJEEV S/O. ASOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) APPELLANTS are accused Nos.1 and 2 in S.C.No.440 of 1999 of the court of Additional District and Sessions Judge (Adhoc) -I, Kollam and their grievance is that by judgment dated 04.08.2005 in the above case they are convicted and sentenced for the offences under Section 55(a) and (i) of the Abkari Act.

(2.) THE prosecution case is that on 27.04.1998 at about 4.50 p.m, the accused 1 and 2 were found in possession of about 6.110 litres of arrack in 47 polythene covers of 1.30 ml each and selling the same from the paddy filed near the Kayavil culvert in Akkolil cherry of Mayyanad village and thus according to the prosecution, the accused has committed the offences punishable under Sections 55(a) and (i) of the Kerala Abkari Act.

(3.) HEARD Sri.C.Rajendran, learned counsel appearing for the appellant and Sri.N.Suresh learned public Prosecutor for the state.