RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and sentence in S.C.No.1162 of 2005, on the files of Additional Sessions Judge, Fast Track Court - II, Palakkad. The conviction was under Section 8(1) and (2) of the Abkari Act. The sentence was to undergo simple imprisonment for a period of one year and to pay a fine of Rs. 1,00,000/- (Rupees One Lakh only), in default simple imprisonment for three months.

(2.) The facts of the case is as follows:

(3.) When the appeal came up for hearing, the main argument advanced before the Court is that, the link in between the contraband and the analysis report is missing in this case. It is also the case of the appellant that, the case now put forward by the prosecution is beyond reasonable doubt.