RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C No. 315/2004 on the file of the Court of the Additional Sessions Judge, Palakkad.

(2.) The prosecution case is that, on 10.10.2003, at about 16:30 hours, at the road in front of the house of one Sheela at the place Vadassery in Keralassery Panchayath, PW1 Sub Inspector found the appellant having in his possession a can containing two litres of arrack.

(3.) The appellant pleaded not guilty to the charge framed by the trial court under Section 55(a) of the Abkari Act. Thereupon, the prosecution examined PW1 to PW3 and marked Exts.P1 to P7 documents and material objects MO1 and MO2. No evidence was adduced by the appellant/accused.