BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.437/2005 on the file of the Court of the Additional Sessions Judge, Palakkad.

(2.) The prosecution case is that, on 26.08.2003, at about 19.00 hours, at a public road at the place Nenmeni in Kollengode-I Village, PW1 Preventive Officer found the appellant/accused in possession of a can containing 4.500 litres of arrack.

(3.) The trial court framed charge against the appellant/accused for the offence under Section 8 of the Abkari Act. The appellant/accused pleaded not guilty to the offence and he claimed to be tried.