DEVARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.430/2001 on the file of the Court of the Additional Sessions Judge, Kottarakkara.

(2.) The prosecution case is that, on 24.01.1999, at about 17.35 hours, inside a plantain cultivation on the southern side of the road near Vilakkuvattom Junction, PW2 Sub Inspector found the appellant/accused engaged in the sale of arrack and that the accused was found in possession of a plastic bottle containing one litre of arrack and a drinking glass.

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