SRI. SUDARSANAN Vs. STATE OF KERALA & ORS.

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 55(a) and (i) of the Abkari Act.

(2.) The prosecution allegation is that on 20.11.1999 at about 6 pm, the appellant was found in possession of two litres of arrack for sale in contravention of the provisions of the Abkari Act.

(3.) The offence was detected by PW4 and party. The appellant was arrested from the spot by PW4. PW3 also accompanied PW4 during the relevant time. PW4 seized the contraband as per Ext.P1 mahazar. PW4 had also drawn the samples from the contraband. Thereafter, the contraband article and the contemporary records were taken to the police station along with the appellant. Thereafter, PW4 registered the crime. PW4 also conducted the investigation. After completing the investigation, PW4 filed the final report before the court.