EASWARAN S/O MARUTHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants were convicted and sentenced by the court below under Section 8 (2) of the Abkari Act.

(2.) The prosecution allegation is that on 5-9-2003 at 4.15.p.m., the appellants were found in possession of 5 litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) Before the trial court, PW1 to PW7 were examined and Exts. P1 to P9 were marked for the prosecution, besides identifying MO1. No evidence was adduced on the side of the appellants.