PODIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeal is filed by the accused in S.C.No.9/2004 on the file of the Additional Sessions Judge, Fast Track Court No.III (Adhoc), Manjeri. The Excise Inspector, Nilambur Range chargesheeted against the accused for an offence under Section 8(1) of the Kerala Abkari Act.

(2.) The prosecution case is that on 3.11.2001 at 1.15 pm, the accused was found in possession of 1 1/2 liters of illicit arrack in front of the Raseena Rice Mill in Bhoodanam in violation of the provisions of the Kerala Abkari Act.

(3.) After committal of the case, the trial court issued summons to the accused. The appellant appeared before the trial court and the trial court framed a charge under Section 8(1) of the Kerala Abkari Act.