RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this appeal preferred from the Central Prison, Thiruvananthapuram, the appellant who was the sole accused in Sessions Case No. 1460/06 on the file of the Addl. Sessions Court (Adhoc - I), Kollam challenges the conviction entered and the sentence passed against him for an offence punishable under Sec. 8 (2) of the Abkari Act.

(2.) The case of the prosecution is that on 28-8-2003 at 7.30 p.m. on the road leading from Kurisadimukku to Ramankunnu road the accused was found in possession of 1 litre of illicit arrack in a white plastic bottle and that the accused has thereby committed an offence punishable under Sec. 55 (a) of the Abkari Act.

(3.) On the accused pleading not guilty to the charge framed against him by the court below for an offence punishable under Sec. 8 (2) of the Abkari Act, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 5 witnesses as P.W.s 1 to 5 and got marked 6 documents as Exts. P1 to P6 and 1 material object as Mo. 1.