KUNHE @ NADUPARAMBIL CHACKO Vs. THE EXCISE INSPECTOR

JUDGEMENT

(1.) The appellant is the accused in S.C.No.554/2008 on the files of the court below.

(2.) The prosecution allegation is that on 5.07.2004 at 6.35 pm, the appellant was found in possession of 30 packets of arrack, each packet having a capacity of 100 ml each, in KSRTC bus bearing No. KL-15/2075, for the purpose of sale in contravention of the provisions of the Abkari Act.

(3.) PW1 was the Excise Inspector of Mattannur Excise Range, who detected the offence. He also arrested the appellant and seized the contraband. PW1 had also drawn the sample from the contraband. Thereafter, he produced the appellant and the contraband along with the contemporary records before PW3, who in turn registered Ext.P6 crime and occurrence report. The investigation was conducted by PW3. After verifying the investigation conducted by PW3, PW4 filed the final report before the court.