SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are the two accused in the case S.C No.31/2004 on the file of the Court of the Additional Sessions Judge, Alappuzha.

(2.) The prosecution case is that, on 21.06.2002, at about 12:15 hours, at the road near the house "Shaji Bhavan" at the place Mahadevikkad, PW6 Sub Inspector found the appellants/accused in possession of a can containing 1.500 litres of spirit.

(3.) The trial court framed charge against the accused for the offence punishable under Section 55(a) of the Abkari Act.