KUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 193 of 2005 on the files of the court below.

(2.) The prosecution allegation is that on 8-1-2004 at 7.40 p.m., the appellant was found in possession of 25 packets of Karnataka made arrack, each packet having a capacity of 100 ml. each, for the purpose of sale, in contravention of the provisions of the Abkari Act.

(3.) The offence was detected by PW1. He arrested the appellant and seized the contraband as per Ext. P2 mahazar. He had also drawn the samples from the contraband. Thereafter, he registered the crime. The investigation was conducted by PW7. The investigation was taken over by PW8. After completing the investigation, PW8 filed the final report before the Court.