VIJAYARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C No.50/2004 on the file of the Court of the Additional Sessions Judge, Pathanamthitta.

(2.) The prosecution case is that, on 13.07.2002, at about 17:30 hours, at the road in front of the house of one Sivaraman Nair in Malayalapuzha Village, PW1 Excise Inspector found the appellant/accused having in his possession a can containing five 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.