SUMATHY, D/O. CHELLAMMA, CHANALKARA PUTHEN VEEDU, KEEZHAROOR DESOM, KEEZHAROOR VILLAGE, NEYYATTINKARA Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant was convicted and sentenced by the court below under Section 58 of the Abkari Act.

(2.) The prosecution allegation is that on 22.12.1999 at about 5.30 p.m., the appellant was found in possession of two litres of arrack in a five litre can, in contravention of the provisions of the Abkari Act.

(3.) The offence was detected was PW4 and party. PW4 arrested the appellant and seized the contraband as per Ext.P1 Mahazar. Thereafter, he had taken the appellant to the Excise Range officer along with the contraband and the contemporary records. Thereafter, he registered the crime. The investigation was conducted by PW5. After completing the investigation, PW5 filed the final report before the court.