(1.) The appellant is the accused in the case S.C.No.689/2003 on the file of the Court of the Additional Sessions Judge, Kollam.
(2.) The prosecution case is that, on 03.01.2000, at about 12:30 hours, at the public road near Kochalummoodu Junction in Karunagappally Village, the Assistant Excise Inspector of Karunagappally Excise Range 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 under Section 8(1) of the Abkari Act. The appellant/accused pleaded not guilty to the offence and he claimed to be tried.