SUBHASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.852/2006 on the file of the Court of the Additional Sessions Judge, Thiruvananthapuram.

(2.) The prosecution case is that, on 24.05.2005, at about 11:15 hours, at a public road in Pangode Village, PW4 Sub Inspector found the appellant/accused with a can containing 750 ml. of arrack.

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