CHOYI Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal filed under Section 374 of the Code of Criminal Procedure (for short, "Cr.P.C.").

(2.) Appeal against conviction under Section 55(g) of the Abkari Act (for short, "the Act"). Appellant allegedly found to be in possession of 10 litres of wash on 17.04.1998 at 12.30 p.m. PW1 is the officer, who detected the crime. After arresting the accused, preparing material records and completing the formalities, a crime was registered by PW2. On behalf of the prosecution, 8 witnesses were examined and Exts.P1 to P9 marked. DW1 is the wife of the appellant. MO1 is the material object.

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