MADHUSOODHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in the case S.C.No.46/2004 on the file of the Court of the Additional Sessions Judge, Pathanamthitta.

(2.) The prosecution case is that, on 20.10.2001, at about 11:30 hours, PW5 Excise Circle Inspector conducted search of the house of the accused in Vallikodu Panchayath and it was then found that the accused had kept rectified spirit in eight cans, each having the capacity of 35 litres.

(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 claimed to be tried.