SHIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 255 of 2009 on the file of the Additional Sessions Judge, Thrissur (Fast Track Court No.II- Adhoc) and he is challenging the conviction and sentence imposed on him for the offence under Sec. 8(1) r/w 8(2) of the Abkari Act.

(2.) The prosecution case is that on 1/10/2007, at 18 hours, the accused was found in possession of 4 litres of arrack in a plastic can near a quarry at Chembanakunnu.

(3.) The trial court, after framing charge, examined PWs 1 to 5 and marked Exhibits P1 to P9 and MOs 1 to 3 from the side of the prosecution and no evidence adduced from the side of the accused.