RETNAMMA, D/O CHELLAMMA, Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal filed under Section 374(2) Cr.P.C. Appellant was convicted by the trial court for the offences under Sections 8(1) and (2) of Abkari Act. Allegations against her in short is that on 14-11-2000, PW5 and party while conducting patrol duty detected the offences committed by the appellant. She was vending illicit arrack from her house. She was sighted with a plastic can and a tumbler in her hand. She was arrested and sample was taken from the contraband. After preparing material documents, the accused and the contraband were taken to Police Station and a crime was registered. On the next day of the detection, the accused was produced before the court with material records.

(2.) At the time of trial, prosecution examined five witnesses and marked seven documents. MO's 1 and 2 are the can and the tumbler respectively.

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.