MADHAVAN H Vs. STATE

JUDGEMENT

(1.) The appellant namely H. Madhavan, who was prosecuted by the Station House Officer, Rajapuram Police Station for offences punishable under Sections 55(b) and 55 (g) of the Abkari Act, challenges the conviction entered and the sentence passed against him by the Additional Sessions Court (Adhoc-I), Kasaragod for the offence punishable under Section 55(g) of the Abkari Act.

(2.) The case of the prosecution can be summarised as follows:

(3.) On the appellant pleading not guilty to the charge framed against him by the court below for the aforementioned offences, the prosecution was permitted to adduce evidence in support of its case. The prosecution altogether examined 4 witnesses as P.Ws 1 to 4 and got marked 6 documents as Exts. PI to P6 and 4 material objects as MOs. 1 to 4.