UTHAMAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C No.276/2008 on the file of the Court of the Additional Sessions Judge, Pathanamthitta.

(2.) The prosecution case is that, on 09.08.2007, at about 18:00 hours, in front of the timber mill in Enadimangalam Village, PW1 Excise Inspector found the appellant/accused with a bottle containing 1.500 litres of arrack and also a glass having the smell of liquor.

(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 accused pleaded not guilty to the offence and he claimed to be tried.