BINOY Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed against the judgment dated 16.11.2005 in S.C.No.656/2004 on the file of the Additional Sessions Judge (Adhoc II), Thodupuzha. The above case is chargesheeted by the Sub Inspector of Police, Kattappana against the appellant alleging offences punishable under Sections 8(1) and (2), and 55(a) of the Kerala Abkari Act.

(2.) The prosecution case is that on 6.7.2001 at 6.10 pm, the accused was found in possession of 1/2 litres of arrack in a one litre bottle. The Sub Inspector of Police, Kattappana arrested the accused. Hence it is alleged that the accused committed the offence. The trial court convicted and sentenced the accused under Section 55(a) of the Abkari Act. Aggrieved by the same, this appeal is filed.

(3.) Heard the learned counsel for the appellant and the learned Public Prosecutor.