RAMESHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 160/2003 on the files of the court below.

(2.) The prosecution allegation is that on 03.12.1998 at about 5:30 p.m., the appellant was found in possession of 4 litres of arrack in contravention of the provisions of the Abkari Act.

(3.) The offence was detected by PW1, who was the then Assistant Excise Commissioner of the range. He seized the contraband as per Ext.P1 mahazar. He also arrested the appellant. Thereafter, he produced the appellant along with the contraband article and contemporary records before PW4, who in turn registered Ext.P4 crime. The investigation was conducted by PW4. After completing the investigation, the records were verified by PW5. Thereafter, PW5 filed the final report before the court.