OMANAKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.293/2001 on the file of the Court of the Additional Sessions Judge, Kottarakara.

(2.) The prosecution case is that, on 06.05.1999, at about 20:45 hours, in the property of one Chandramathy at the place Cheerankavu, PW3 Sub Inspector found the appellant /accused in possession of a can containing three litres of arrack and a 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.