SHAJI Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.116/2005 on the file of the Court of the Additional Sessions Judge, Thalassery.

(2.) The prosecution case is that, on 23.01.2003, at about 16.45 hours, at a public road at the place Kokkadu, PW1 Sub Inspector found the appellant/accused having in his possession a plastic bag containing 25 packets of arrack, each packet of the capacity of 100 ml.

(3.) The trial court framed charge against the accused for the offence punishable under Section 55(a) of the Abkari Act, 1077. The appellant/accused pleaded not guilty to the offence and he claimed to be tried.