BINEESH, S/O BALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C.519/2005 on the files of the court below.

(2.) The prosecution allegation is that on 15.12.2004 at about 8.45 pm, the appellant was found in possession of 11/2 litres of arrack in contravention of the provisions of the Abkari Act.

(3.) The appellant was arrested from the spot by PW3. He also seized the contraband as per Ext.P1 mahazar. The samples were also drawn from the contraband. Thereafter, he reached the police station along with the appellant, the contraband and the contemporary records. PW3 thereafter registered Ext.P3 crime. The investigation was conducted by PW3. At the last stage of investigation, the investigation was taken over by PW4. After completing the investigation, PW4 filed the final report before the court.