GEORGE KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in C.C.No.907 of 1997 on the file of the Judicial First Class Magistrate Court, Adoor alleging commission of offences punishable under Ss. 55(a), 55(i) and 64-A of the Abkari Act.

(2.) The prosecution allegation is that, contravening the provisions of Abkari Act, the accused was found in possession of 2160 litres of spirit in 10 barrels and four plastic jars at 10 pm on 30/11/96. The spirit was found kept inside a cattle shed and adjacent thatched shed situated in the residential compound of the accused namely 'Pangottu Puthen Veedu' in Ward No.X of Ezhamkulam Panchayat. The alleged possession was detected by CW12, Circle Inspector and his party.

(3.) On the side of the prosecution, PWs.1 to 7 were examined and Exts.P1 to P9 and Mos.1 to 5 were identified.