SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C No.279/2006 on the file of the Court of the Additional Sessions Judge, Palakkad.

(2.) The prosecution case is that, on 14.03.2004, at about 19:30 hours, PW5 Sub Inspector found the appellant/accused at the pathway near house No.672 in Ward No.5 of Nellaya Panchayath with a can containing 11 litres of arrack.

(3.) The trial court framed charge against the appellant/accused for an 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.