MARY Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C.174/2005 on the files of the court below.

(2.) The prosecution allegation is that on 19.06.2003 at about 7:30 p.m., the appellant was found in possession of 1 1/2 litres of arrack in a jerry can, having two litre capacity, in contravention of the provisions of the Abkari Act.

(3.) The offence was detected by PW5 and party. The contraband was seized and the sample was taken as per Ext.P1 mahazar. Thereafter, the crime was registered by PW5. PW5 also conducted some part of the investigation. Thereafter, the investigation was taken over by PW6, who filed the final report before the court after completing the investigation.