T. V. PRADEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in S. C. No. 263/2005 on the file of Additional Sessions Judge, (Adhoc-I), Kasargod. The above case is charge sheeted by the Sub Inspector of Police, Hosdurg Police station against the appellant alleging offence punishable under Section 55(a) of the Kerala Abkari Act.

(2.) The prosecution case is that, on 23.10.2002 the accused was found in possession of 11 packets, each containing 100 ml of arrack produced in the state of Karnataka. The accused was arrested and the contraband articles were seized. Hence, it is alleged that the accused committed the offence.

(3.) To substantiate the case, the prosecution examined PW1 to PW7. Exts. P1 to P9 are the exhibits marked on the side of the prosecution. MO1 to MO3 are the material objects.