KUMAR @ JAYAKUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the convictions and sentences dated 12.12.2003 passed in Sessions Case No.164 of 2003 by the Additional District and Sessions Court, Namakkal.

(2.) The crux of the case of the prosecution is that on 23.04.2003, at about 7 p.m., near Pattanam Eri, Rasipuram Taluk, the accused has sold illicit arrack and one Selvam has consumed the same and subsequently found the arrack sold by the accused is nothing but poisonous arrack and subsequently the said Selvam has given a complaint and the same has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigation Officer has conducted investigation and after completing the same, laid a final report on the file of Judicial Magistrate Court, Rasipuram and the same has been taken on file in P.R.C.No.9 of 2003.