NARAYANAN KUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal preferred from the Central Prison, Kannur, the appellant (Narayanan) who was the sole accused in S.C. 230/05 on the file of the Addl. Sessions Judge, Fast Track Court No. III (Adhoc), Manjeri for an offence punishable under Sec. 55 (g) of the Abkari Act challenges the conviction entered and the sentence passed against him by the said court.

(2.) The case of the prosecution is that on 24-9-2004 at about 11.30 a.m. in House No. III/220 of Thiruvali Grama Panchayath at a place called Thayankode in Thiruvali Village of Nilambur Taluk. the accused was found in possession of 32 liters of "wash" for the purpose of manufacturing arrack in contravention of the provisions of the Abkari Act.

(3.) On the accused pleading not guilty to the charge framed against him by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 7 witnesses as P.W.s 1 to 7 and got marked 12 documents as Exts. P1 to P12 and 6 material objects as Mos 1 to 6.