SIVARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.1276/2000 on the file of the Court of the Additional Sessions Judge, Thiruvananthapuram.

(2.) The prosecution case is that, on 25.03.1998, at about 13:30 hours, at the road in front of Mangala Herbal Beauty Parlour at the place Manamboor, PW3 Excise 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 8(1) read with 8(2) of the Abkari Act. The appellant/accused pleaded not guilty to the offence and he claimed to be tried.