NANU Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.660/2005 on the file of the Court of the Additional Sessions Judge, Kozhikode.

(2.) The prosecution case is that, on 31.05.2004, at about 18:30 hours, at Kumbalachola Junction, PW1 Sub Inspector found the appellant/accused in possession of a can containing two litres of arrack.

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