ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted by the court below under Section 8 (2) of the Abkari act and sentenced thereunder to rigorous imprisonment for two years and a fine of Rs. 1,00,000/- with a default clause for simple imprisonment for two years.

(2.) The prosecution allegation is that on 29-08-2000 at 5.30 p.m., the appellant was found in possession of 1 litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) Before the trial court, PW1 to PW5 were examined and Exts. P1 to P8 were marked for the prosecution besides identifying MO1 and MO2. No evidence was adduced on the side of the defence.