T. AMBU Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in S.C. No.256 of 2003 on the files of the court below.

(2.) The prosecution allegation is that on 30.6.2000 at about 6 p.m., the appellant was found in possession of five litres of arrack, in contravention of the provisions of the Abkari Act.

(3.) The offence was detected by PW4 and party. PW4 arrested the appellant and seized the contraband as per Ext.P1 mahazar. He also had taken sample from the contraband. The investigation was conducted by PW6. After completing the investigation, PW6 filed the final report before the court.