MADHU Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C. No. 53/2006 on the file of the Court of the Additional Sessions Judge, Alappuzha.

(2.) The prosecution case is that, on 02.06.2003, at about 18:45 hours, at the road near the Chingoli Yuvajana Samajam Library and Reading Room in Chingoli Village, PW5 Preventive Officer found the appellant/accused in possession of a can containing 1.500 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.