RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.887/2005 on the file of the Court of the Additional Sessions Judge, Thalassery.

(2.) The prosecution case is that, on 25.09.2002, at about 15:55 hours, when PW1 Additional Sub Inspector intercepted and searched the bus KL-11-C-6480, he saw a plastic bag which contained 13 bottles, four bottles having the capacity of 375 ml. each and nine bottles having the capacity of 180 ml. each, of Indian Made Foreign Liquor in the possession of the appellant/accused who was a passenger of the bus.

(3.) The trial court framed charge against the accused for the offence punishable under Section 55(a) of the Abkari Act. The accused pleaded not guilty to the offence and he claimed to be tried.