DAMODARAKURUPPU Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in S.C. No. 204 of 2009 on the file of the Additional District and Sessions Judge, Adhoc No.II, Manjeri filed this appeal challenging the conviction and sentence imposed on him for the offence under Sec. 55(i) of the Kerala Abkari Act.

(2.) The prosecution case is that on 19/4/2008, at about 4.30 p.m., the accused was found selling liquor in his shop bearing No.V/216 of Vallikkunnu Panchayat and 4.500 litres of Indian Made Foreign Liquor was recovered from his shop and he is thereby, alleged to have committed the offence as aforesaid.

(3.) On appearance of the accused before the trial court and when he pleaded not guilty to the charge, PWs 1 to 6 were examined and Exhibits P1 to P11 and MOs 1 to 10 were marked from the side of the prosecution. No evidence adduced from the side of the accused.