SHAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellant faced trial before the learned Additional Sessions Judge in S.C. No. 66 of 2004 for an offence punishable under Section 58 of the Abkari Act (in short, "the Act").

(2.) PROSECUTION case, in brief, is as follows: On 06.11.2002 at 6.30 p.m., the appellant was found transporting seven litres of arrack in a jerry can of ten litres capacity and thereby, he committed the offence mentioned above.

(3.) ON perusal of the trial court's judgment, it can be seen that four witnesses testified on the side of the prosecution and ten documents marked. M.Os. 1 to 3 are the material objects. D.W. 1 was examined on the defence side.