SAHADEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) APPEAL filed under Section 374(2) of the Code of Criminal Procedure (for short, "Cr.P.C.").

(2.) ACCUSED who stood a trial for an offence under Section 55(a) of the Abkari Act (for short, "Act") in S.C.No.345 of 2004 before the Additional Sessions Court, Fast Track - I, Palakkad is the appellant. He was convicted for the said offence and sentenced to undergo simple imprisonment for one year and to pay a fine of Rs.1,00,000/ -.

(3.) EVIDENCE in the case consists of testimony of PWs 1 to 6 and Exts.P1 to P7 on the side of prosecution. No material objects were marked in this case. No defence evidence was adduced.