RAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C No.193/2001 on the file of the Court of the Additional Sessions Judge, Thalasserry.

(2.) The prosecution case is that, on 07.11.2000, at about 11:40 hours, near the Government Ayurveda Hospital at the place Chunkakunnu, PW3 Sub Inspector found the appellant/accused having in his possession a can containing two litres of arrack.

(3.) The trial court framed charge against the appellant/accused for the offence punishable under Section 8(2) of the Abkari Act. The appellant/ accused pleaded not guilty to the offence and he claimed to be tried.