BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C No. 618/2005 on the file of the Court of the Additional Assistant Sessions Judge, Alappuzha.

(2.) Concurrent verdicts of guilty, conviction and sentence entered against the petitioner by the trial court and the appellate court for the offence punishable under Section 8(1) read with 8(2) of the Abkari Act, 1077 are being assailed in this revision petition.

(3.) The prosecution case is that, on 20.08.2003, at about 18:30 hours, PW1 Excise Inspector found the petitioner with MO1 bottle containing 1.500 litres of arrack in his possession, at the side of the bridge near house No.VI/78 of Punnapra Grama Panchayath.