DAMODHARAN NAMBIAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.99/2002 on the file of the Court of the Additional Sessions Judge, Kottarakkara.

(2.) The prosecution case is that, on 12.11.1999, at about 19.15 hours, in the rubber plantation owned by one Narayana Pillai at the place Ambalavila, PW3 Circle Inspector found the appellant/accused in possession of a can containing seven litres of arrack.

(3.) The trial court framed charge against the accused for the offences punishable under Sections 55(a) and 8(1) read with 8(2) of the Abkari Act. The accused pleaded not guilty to the offences and he claimed to be tried.