SASIDHARAN KOLATHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in S.C. 788 on the file of the Additional Sessions Court, Fast Track I, Thiruvananthapuram for an offence punishable under S.55(a) of the Abkari Act challenges the conviction entered and the sentence passed against him by the court below for the aforesaid offence.

(2.) The case of the prosecution is that on 9.2.1998 at 5 p.m. the accused was found in possession of 2 1/2 litres of illicit arrack.

(3.) The facts as unravelled by the prosecution evidence can be summarised as follows: