PULIYAKKADAN RAVEENDRAN Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.257/2003 on the file of the Court of the Additional Sessions Judge, Kasaragod.

(2.) The prosecution case is that, on 02.01.2001, at about 15.00 hours, at the road in front of the house of one Balakrishnan in Ambalathara Village, PW6 Preventive Officer 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 55(a) of the Abkari Act. The appellant/accused pleaded not guilty to the offence and he claimed to be tried.