KOCHA, S/O NEELAKANDA Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in SC.249/2002 on the file of the Additional Sessions Court, Fast Track No.II, Palakkad is the appellant herein.

(2.) The appellant was charge sheeted by the Sub Inspector of Police, Kozhalmannam police station under Section 55(g) of the Abkari Act in Crime No.222/2000 of Kozhalmannam police station.

(3.) The case of the prosecution in nutshell was that on 30.7.2000, at about 4.30 p.m, the accused was found to be in possession of 15 litres of wash in a plastic pot, which is a material used for manufacturing arrack in the corridor of his house bearing No.V/508 (New No.X/253) of Kuthanoor panchayat at Muppazha, Perumbayil in violation of the Abkari Act and thereby he had committed the office punishable under Section 55 (g) of the Abkari Act.