ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused in S.C. No. 641/2001 on the file of the Additional District and Sessions Court(Adhoc),(Fast Track-II), Pathanamthitta, is the appellant herein.

(2.) The appellant was charge-sheeted by the Excise Inspector, Konni, in O.R. No. 56/1998 of Konni Excise Range under Section 8(1) read with Section 8(2) of the Abkari Act.

(3.) The case of the prosecution in nut shell was that, on 21.10.1998 at about 05.30 p.m., the appellant was found to be in possession of 2.00 liters of arrack and glass in his hand, on the side of the road leads to Maliyekkal Kadavu near from Vettoor junction, in violation of the Provisions of the Abkari Act and thereby he had committed the offence punishable under Section 8(1) read with Section 8(2) of Abkari Act.