RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.1145 of 2001 on the file of the Court of the Additional Sessions Judge, Neyyattinkara.

(2.) The prosecution case is that, on 05.08.2000, at about 11.15 hours, at the varamba of the canal which leads from the place Kalloorpalam to Arayoor Temple, PW3 Excise Circle Inspector found the appellant/accused in possession of a can containing ten litres of arrack.

(3.) The trial court framed charge against the accused for the offence punishable under Section 58 of the Abkari Act. The accused pleaded not guilty to the offence and he claimed to be tried.