ANILKUMAR @ KOCHUMANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the second accused in S.C. No. 683 of 2002 on the file of the Additional District and Sessions Judge (Adhoc) Court-I, Kollam for offences punishable under Sections 8(1) and 8(2) of the Kerala Abkari Act.

(2.) The case of the prosecution is as follows: On 21.10.1999, at about 6 p.m., accused Nos. 1 and 2 were found in possession of 5 litres and one litre of arrack respectively at kariyilakavu Temple Compound, Thekkevila Cherry, Mundakkal Village.

(3.) On the side of prosecution, Pws 1 to 4 were examined and Exts.P1 to P7 and Mos 1 to 3 were marked.