JOSEPH S/O THOMMEN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE appellant is convicted by the learned Additional Sessions Judge for an offence under Section 55(a) of the Abkari Act (In short, "the Act"). Allegation against him is that on 31.03.2001 at 12.45 p.m., he was found transporting more than six litres of Indian Made Foreign Liquor (IMFL) in a private bus and on receiving the information, PW5 intercepted the vehicle and arrested the appellant.

(2.) HEARD the learned counsel for the appellant and the learned Public Prosecutor.

(3.) COURT below examined five witnesses and marked eight documents on the side of the prosecution. Ext.D1 is the defence exhibit. MOs 1 to 4 are the material objects.